STATE OF RAJASTHAN Vs. DEEPIKA SHARMA

JUDGEMENT

(1.) The question urged by the State in this case that the respondent/writ petitioner, who successfully approached the Court for a direction for compassionate appointment, is erroneous.

(2.) The writ petitioner's father late Shri Surendra Kumar Sharma died whilst in employment. Since the petitioner was married but marriage was dissolved by decree of divorce, the State contended that she was not entitled for compassionate appointment as she could not be treated as a dependent. According to the State, the petitioner could not be described as an "unmarried daughter".

(3.) The learned Single Judge rejected the State's contention relying upon an earlier decision of this Court in Indira Bishnoi vs. the State of Rajasthan and Ors. [S.B. Civil Writ Petition No.14502/2015, decided on 03.08.2016] which was confirmed in appeal [State of Rajasthan and Ors. vs. Indira Bishnoi, D.B. Special Appeal (Writ) No.166/2017, decided on 24.03.2017]. The learned Single Judge accordingly allowed the writ petition and quashed the order rejecting the application. The State was also directed to consider the writ petitioner's case for grant of compassionate appointment and take consequential action within one month.