PUSHPENDRA SINGH BHATI, J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred with the following reliefs:- "A. By an appropriate writ, order or direction, the order impugned dated 15.04.2004 (Annex.4) passed by the District Education Officer (Secondary), Rajsamand and the order dated 26.11.2015 passed by the learned Tribunal in Appeal No. 497/2004 may kindly be quashed and set aside. B. By an appropriate writ, order or directions, the respondents may kindly be directed to allow the petitioner on duty in compliance of the appointment order dated 15.05.2001 with all consequential benefits. C. By an appropriate writ, order or directions, in alternative and without prejudice to the aforesaid relief, it is prayed that the matter may kindly be remanded to the learned Rajasthan Civil Services Appellate Tribunal for decision of the case on its merits. D. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. E. Writ petition filed by the petitioner may kindly be allowed with costs."
(2.) The principal relief sought for in the present writ petition is the appointment of the petitioner on compassionate ground on account of death of her father, Late Shri Chotu Lal Tak, who died, while in service with the respondents-authorities as Senior Laboratory Assistant, in a road accident on 12.12.1993 along with his only son.
(3.) Since the petitioner was minor at the time of death of her father, she moved an application seeking compassionate appointment on 06.12.1997. The petitioner had attained the age of majority and was unmarried on the date of submitting the said application on 06.12.1997. However subsequently, the petitioner got married on 13.04.2000 and was given compassionate appointment on the post of Lower Division Clerk and was ordered to be posted at the Rajasthan Government Girls Secondary School, Khamnor District Rajsamand vide order dated 15.05.2001. However, the petitioner sought some extension of time to join the duties, which was not responded by the respondents.;