Citation : 2022 Latest Caselaw 7788 Raj/2
Judgement Date : 13 December, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 521/2011
Sushila Devi
----Petitioner
Versus
State Of Raj And Anr
----Respondents
For Petitioner(s) : Mr. Sunil Samdaria, Adv. For Respondent(s) : Mr. Pankaj Choudhary, Adv. for Mr. Rohit Choudhary, Dy. G. C.
HON'BLE MR. JUSTICE SAMEER JAIN
Order
13/12/2022
Learned counsel for the petitioner has submitted that on
15.07.2007, mother-in-law of the petitioner died. Immediately
thereafter, within a period of 8 days, application for compassionate
appointment was filed by petitioner's husband, i.e. on 23.07.2007.
Deficiencies pointed out in the application were immediately
cured. But unfortunately, petitioner's husband also died on
14.03.2008, leaving the petitioner alone and the petitioner also
had to take care of minor children.
In this background, present petition was filed as State had
rejected petitioner's application of compassionate appointment as
she was not falling in the definition of dependent, according to
respondent-State.
Learned counsel for the petitioner has relied upon judgment
of Division Bench of this Court in DB SAW No. 1915/2011 in SB
SAW No. 9177/2010 titled as State of Rajasthan & Ors. Vs.
Smt. Pinki, wherein in similar situation, compassionate
(2 of 2) [CW-521/2011]
appointment was granted and no SLP was preferred by State
against the same.
Learned counsel for the respondents was not able to refute
the said contention. He wants to take necessary directions.
In this background, concerned Officer Incharge of the
respondent-State shall mark his appearance in the court on
15.12.2022 and appraise the court about the decision and
compliance of the Division Bench order.
List the matter on 15.12.2022, at 2.00 PM.
(SAMEER JAIN),J
Pooja/23
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