- (1.) We have heard learned Additional Advocate General for the State of Rajasthan. Shri Mukesh Vyas appears for the respondent-petitioner.
(2.) This Special Appeal is directed against the judgment dated 24.2.2014 passed by learned Single Judge, by which he has issued the following directions:- "A. The respondents are directed to treat the petitioner's husband late Mahendra Kumar Panwar as regular employee after completion of 15 years of service on the post of Class IV employee and grant regular pay-scale of Class IV employee; and, further, the respondents are directed to make fixation of the salary of late Mahendra Kumar Panwar and release all arrears and retiral benefits in favour of the petitioner who is widow of late Mahendra Kumar Panwar. B. The respondents are directed to consider the case of the petitioner for providing appointment to her on compassionate ground as per the Rules of 1996 within a period of one month from the date of receiving certified copy of this order on the post available in the respondent Department. C. The respondents shall pay cost of Rs.10,000/- to the petitioner."
(3.) Brief facts giving rise to this Special Appeal are that late Shri Mahendra Kumar Panwar (the workman), the husband of the respondent-petitioner was appointed as Tabulator in the Census Office in the year 1988. On the completion of the census, he was appointed in a vacant post of Junior Clerk in the office of the Assistant Director, Social Welfare Department, Jodhpur on 11.4.1988. He worked on daily wages till February, 1989, after which his services were not extended.;