Rajasthan High Court - Jodhpur
Pushpa Kumari vs State Of Rajasthan And Ors on 8 May, 2019
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 7902/2018
Pushpa Kumari
----Petitioner
Versus
State Of Rajasthan And Ors.
----Respondent
For Petitioner(s) : Mr. Vishal Thakur.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 08/05/2019 Learned counsel for the petitioner submits that the mother of the petitioner was an Anganwari Karyakarta and that in Smt. Shyama Devi v. State & Ors.: S.B. Civil Writ Petition No.4904/2014, an order has been passed on 8.2.2017, directing the respondents to get the matter examined at the level of State Government and framing of a scheme for regularization and payment of salary in the regular pay scale to Anganwari Karyakartas and, therefore, in case, such a scheme is framed, the petitioner would be entitled to be accorded compassionate appointment as in that case, petitioner's mother would be treated as a government servant, which is sine qua non for the purpose of claiming appointment on compassionate basis.
It is also submitted that pursuant to the order dated 8.2.2017 passed in the case of Shyama Devi (supra), the scheme has not been framed so far.
Apparently in absence of a scheme as directed, the petitioner has no cause, however, as it is submitted that some steps are likely to be taken pursuant to the direction in the case of Shyama Devi (supra) and the petitioner may have a cause in future, the writ petition is adjourned for four months.
List in the Month of October, 2019.
(ARUN BHANSALI),J 1-Sumit/-
(Downloaded on 28/06/2019 at 02:13:28 AM) (Downloaded on 28/06/2019 at 02:13:28 AM) Powered by TCPDF (www.tcpdf.org)