SMT. MEERA BHARGAVA Vs. JAIPUR VIDYUT

JUDGEMENT

(1.) Since a common question emerges for our consideration in both the writ petitions, the same are being decided by the present order.

(2.) In CWP No.8713/2006 the petitioner is working as a Teacher in the Department of Education in Government of Rajasthan for a quite long time & her late husband Vinod Kumar was also serving in the erstwhile Rajasthan State Electricity Board in the office of the Assistant Engineer (B-IV), Kota on the post of Lower Division Clerk and he died while in service on 04.01997 and accordingly family pension was granted to the petitioner vide PPO No.2677(R) dated 21.04.1999.

(3.) After the death of her husband, the petitioner applied for appointment of her son in place of his late father on preferential basis under the Compassionate Appointment Rules, 1996 but his son was denied appointment on preferential basis on the pretext that the petitioner is substantively working in Government service vide letter dated 31.08.2002.