SMT. RAJ KUMARI SHARMA D/O LATE SHRI BRIJ MOHAN SHARMA W/O SHRI MUTHRESH CHAND SHARMA Vs. MANAGING DIRECTOR, JAIPUR VIDYUT VITRAN NIGAM, VIDYUT BHAWAN, JAIPUR

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the order dated 9th June, 2015, whereby services of the petitioner were terminated from the post of LDC.

(2.) Brief facts of the case are that father of the petitioner Late Shri Brij Mohan Sharma had been working on the post of Junior Engineer in the service of respondent-Department and died on 9th December, 2013, while in service.

(3.) The petitioner being dependent on her father, submitted her application for compassionate appointment on the post of L.D.C. The petitioner was offered appointment on the post of L.D.C. vide order dated 22nd May, 2014. The petitioner got married on 14th February, 2014 and she also gave birth to a child while working, and when she applied for maternity leave, she was served with the impugned order dated 9th June, 2015.