Bhavna Bhambi vs State Of Rajasthan ...
2023 Latest Caselaw 7034 Raj

[2023:RJ-JD:28783]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11462/2018

Bhavna Bhambi W/o Shri Amrit Lal Bhati, Aged About 32 Years, D/o Late Smt. Narbada Bhambi, R/o 119 Kailash Nagar, M.p. Setu Marg, District Chittorgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Jaipur, Rajasthan.

2. Director, Elementary Education, Bikaner, Rajasthan.

3. District Education Officer (Elementary Education), Chittorgarh, Rajasthan.

                                                                  ----Respondents


For Petitioner(s)           :    Mr. JVS Deora
For Respondent(s)           :    Ms. Bhawna Jangid



                      JUSTICE DINESH MEHTA

                                      Order

11/09/2023

1. By way of the present writ petition, the petitioner has

challenged the order dated 26.10.2017, whereby the petitioner's

request for grant of compassionate appointment has been rejected

on the ground that the petitioner is a married daughter of the

deceased government servant.

2. The issue involved in the present writ petition is covered in

petitioner's favour by the judgment of Full Bench in the case of

Priyanka Shrimali vs. State of Rajasthan & Ors. : Civil Reference

No. 01/2022 decided on 13.09.2022.

3. Learned counsel for the respondents is not in a position to

dispute the aforesaid position of facts and law.

[2023:RJ-JD:28783] (2 of 2) [CW-11462/2018]

4. The writ petition is, therefore, allowed.

5. The impugned order dated 26.10.2017 is hereby quashed.

6. The respondents are directed to accord appointment to the

petitioner pursuant to her application for compassionate

appointment in accordance with law, if she is otherwise eligible.

7. Needful be done within a period of three months from today.

(DINESH MEHTA),J 68-Mak/-

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