TARAMANI SHARMA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) The brief facts of the case as noticed by this Court are that the husband of the petitioner was working with the respondent-department and he died while in service on 8/8/1983. The petitioner no.2 the son of the petitioner has also expired on 27/8/2008 after filing of this writ petition.

(2.) After the death of the husband of the petitioner the younger brother of the deceased who his respondent no.3 Shri Anil Kumar Sharma, was given appointment on compassionate ground on consent of the petitioner vide application dated 27/8/1983.

(3.) The respondent-department has given a notice to the respondent No.3 on 25/2/2006 whereby action was proposed against him under Rule 5 sub-Rule 2 of the Rajasthan Compassionate Appointment of Dependants of Deceased Government Servant Rules, 1996 (hereinafter referred `the Rules of 1996).