PHOOL MOHAMMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THOUGH the case was put up for admission to day but in view of the submission of Mr. B.N. Kalla that the case is covered by the Division Bench decision of this Court in the case of Shashikant v. State of Rajasthan and Ors. D.B. Civil Writ Petition No 2194 of 1984 decided on March 16, 1989 the case may be heard or final disposal to day.

(3.) THE grievance of the petitioner is with regard to the order Annex. 9 by which the concerned authority declined to give the petitioner benefit Under the Rajasthan Recruitment of Dependants of Government Servant Dying While in Service Rules, 1975(for short 'the Rules' here in after) on the ground that the father on the petitioner had did on 2 -9 -1972.