Mohammad Rafiq, J. - (1.) WRIT Petition No. 6963/2012 has been filed by petitioner Mukesh Chand Pandey for quashment of order dated 07.02.2012 and for a direction to respondents to provide him appointment on compassionate ground in lieu of services rendered by his deceased father late Shri Umesh Chand Pandey, on the post of Lower Division Clerk as he possesses the qualification for that post, from 25.03.2003, on which date he submitted the application under the Rajasthan Government Recruitment of Dependants of Rajasthan Recruitment of Dependents of Government Servants Dying while in Service Rules, 1996 (for short, 'the Rules of 1996')
(2.) CIVIL Miscellaneous Appeal No. 2807/2011 has been filed by Smt. Sunita, who claims to be wife of late Shri Umesh Chand Pandey, aggrieved by order dated 30.07.2009 passed by learned Additional District and Sessions Judge No. 2, Bharatpur, in Civil Misc. Case No. 121/2003 (183/2003), whereby her prayer for grant of succession certificate for the purpose of awarding her pension in lieu of services rendered by her husband late Shri Umesh Chand Pandey, has been declined. On 27.10.2014 when the writ petition was listed before this court, learned Government Counsel submitted that second wife Sunita Devi has filed CMA No. 2807/2011 before this court against the order dated 30.07.2009 of learned Additional District Judge, granting succession certificate to petitioner Mukesh Chand Pandey, therefore, it was prayed that both the matters be heard together. The Deputy Registrar (Judl.) of this court was directed to obtain necessary orders for listing the writ petition along -with the civil miscellaneous appeal. The Hon'ble Acting Chief Justice, vide order dated 30.01.2015, ordered to lay/list the writ petition No. 6963/2012 along -with civil miscellaneous appeal No. 2807/2011.
(3.) THESE two matters in fact are outcome of dispute amongst two wives of deceased government servant Shri Umesh Chand Pandey. Writ petition has been filed by by his son from the first wife and civil miscellaneous appeal has been filed by his second wife.;