Shiv Kumar Sharma, J. - (1.) THE matter has been heard finally with the consent of learned counsel for parties.
(2.) THE husband of the petitioner was a Class -IV employee who died on 30 May, 2000 while working in the office of District and Sessions Judge, Tonk. The petitioner thereafter moved an application seeking employment on compassionate ground in place of her husband and she was appointed against vacant post of Class -IV in the office of District & Sessions Judge, Tonk under the provisions contained in Rajasthan Compassionate Appointment of Dependents of Deceased Government Servant Rules, 1996 (for short '1996 Rules') vide order dated 3.7.2000. The petitioner thereafter was transferred to the Court of Civil Judge and Judicial Magistrate, Tonk vide order dated 17.8.2000. The petitioner was placed under suspension vide order dated 4.9.2000, but subsequently vide order dated 16.9.2000 the suspension order was revoked. A charge sheet under Rule 17 of Rajasthan Civil Services (Classification, Control and Appeals) Rules, 1958 (for short 'CCA Rules') was issued to petitioner on 4.9.2000. The petitioner submitted reply to the charge sheet. The petitioner was given warning by Civil Judge & Judicial Magistrate, Tonk vide order dated 29.9.2000. Some more warning letters were also issued to petitioner and finally vide order dated 31.10.2000 the services of petitioner were terminated with immediate effect. In this instant writ petition, the petitioner has assailed the aforequoted termination order.
(3.) THE respondents submitted return to writ petition and pleaded that the services of petitioner were rightly terminated as she was not a regular employee and her appointment was only for a period of three months and it was specifically stated in the appointment order that the services of petitioner will be terminated if not found satisfactory without any notice.;