Diksha Nama W/O Shri Chandra ... vs State Of Rajasthan
2023 Latest Caselaw 1061 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 241/2021

Diksha Nama W/o Shri Chandra Prakash Namdev
                                                                       ----Petitioner
                                     Versus
State Of Rajasthan
                                                                     ----Respondent

For Petitioner(s) : Mr.Rajvir Sharma For Respondent(s) : Mr.PS Naruka for Mr.Rupin Kala, GC

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

31/01/2023

Learned counsel for the petitioner submits that the

controversy involved in the present writ petition relating to right of

married daughter to be appointed on compassionate ground has

been decided by the Full Bench of this Court in Civil Reference

No.1/2022 (Priyanka Shrimali Vs. State of Rajasthan &

Ors.) decided on 13th September, 2022.

Learned counsel further submits that definition of dependent

has also been amended in the Rajasthan Compassionate

Appointment of Dependents of Deceased Government

Servants Rules, 1996.

Learned counsel for the petitioner wants to bring the relevant

amendment and case-law in support of his arguments.

Learned counsel for the respondents submits that the Apex

Court in the case of State of Maharashtra & Anr. Vs.

Ms.Madhuri Maruti Vidhate (2022 LiveLaw (SC) 820) has

decided the similar controversy, whereby the married daughter

(2 of 2) [CW-241/2021]

has not been considered as a dependent of the deceased

government servant.

Learned counsel for the petitioner wants to go through the

said judgment.

As prayed, let this case be listed on 08th February, 2022.

(ASHOK KUMAR GAUR),J

Preeti Asopa /85

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