ASHOK KUMAR GAUR,J. - (1.) The present writ petition has been filed by petitioner-Smt. Shakira against order dated 08.02.1999, by which, husband of the petitioner was dismissed from service after charges of absence were found to be proved against him. The petitioner has further challenged order dated 19.04.2001 passed by the Appellate Authority and order dated 27.05.2002 passed by the Reviewing Authority. The petitioner has prayed that direction may be given to reinstate her late husband Shri Mahfooz Khan in service from the date of his dismissal i.e. 08.02.1999 and to treat him on duty in service uptil his death on 30.09.2001 and consequential benefits of arrears of pay and family pension etc. may be conferred in her favour.
(2.) The brief facts of the case are that the husband of the petitioner, Shri Mahfooz Khan, was a Constable, who was working in Rajasthan Police since 11.04.1988 and he was posted at different places during his service tenure.
(3.) The petitioner has pleaded in the petition that initially, her husband was posted in Tonk district and subsequently, he was transferred in Jaipur City and after formation of Rajsamand as a separate district, he was transferred vide order dated 25.01.1997 from Jaipur to Rajsamand and was posted in Reserve Police Line.;