Raziya Begum vs State Of Rajasthan
2022 Latest Caselaw 14353 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4453/2019

Raziya Begum

----Petitioner Versus State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Rahul Sharma For Respondent(s) : Ms. Oshin Sharma for Mr. K.S. Rajpurohit, AAG

HON'BLE MS. JUSTICE REKHA BORANA

Order

06/12/2022

On the last occasion learned counsel for the petitioner was

directed to place on record some documents to substantiate the

fact of initial date of appointment of her deceased husband as well

as the post on which he was initially appointed.

Today, it has been submitted on behalf of the petitioner that

the service record of her deceased husband is not in her

possession and she is not in a position to place on record any

document in compliance of the order dated 04.11.2022. The

submission of learned counsel for the petitioner has been that the

controversy is covered by the judgment as passed in the case of

Govind Dan Charan v. State of Rajasthan & Ors.; D.B. Civil

Special Appeal Writ No.1068/2014, decided on 17.12.2015.

In view of the above facts, learned counsel for the

respondents is directed to complete his instructions: firstly, as to

whether the matter is covered by Govind Dan Charan's case

(supra) or not and secondly, to ascertain the initial date of

(2 of 2) [CW-4453/2019]

appointment and post of the deceased husband of the petitioner

as he was an employee of the respondent Department.

List the matter on 16.12.2022.

(REKHA BORANA),J 14-Sachin/-

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