TARUN AGARWALA, J. - (1.) HEARD the learned Counsel for the parties.
(2.) THE petitioner's father died in harness on 20th of March, 1991 leaving behind his widow and the petitioner, who was the unmarried daughter at the time of the death of the father. It is alleged that the petitioner applied on 30th March, 1991 for appointment on compassionate ground, which remained pending and eventually, by an order dated 21st September, 2005, her application for appoint­ment on compassionate ground was rejected. The petitioner, being aggrieved by the said order, has filed the present writ petition. The reason disclosed in the impugned order is that the petitioner had married on 29th of April, 1991 and therefore, a married daughter was not entitled for employment on compassionate ground under the Dying in Harness Rules, 1974 (hereinafter called the Rules of 1974) since the married daughter was no longer a dependent of the deceased and that the petitioner does not come within the purview of the word 'family', as defined under Section 2 (e) of the Rules of 1974.
(3.) THE learned Counsel for the petitioner submitted that at the time of the death of the petitioner's father on 20th March, 1991, she was unmarried and that she got married on 29th of April, 1991 and therefore, she was in the zone of consideration and was a member of the family and therefore, was entitled to be considered for appointment under the Dying in Harness Rules.;