Pushpendra Singh Bhati, J. - (1.) Petitioner has preferred this writ petition under Article 226 of the Constitution of India praying for the following reliefs:- "1. This writ petition may kindly be allowed with costs in favour of the petitioner. 2. The respondent Jd. V.V.N.L. may kindly be directed to allow the application of petitioner for grant of compassionate appointment and to grant appointment to the petitioner on suitable post on compassionate grounds on count of death of petitioner's husband, as per law and without any delay. 3. 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. 4. Costs of the writ petition may kindly be awarded to the petitioner."
(2.) Learned counsel for the petitioner has pointed out that the petitioner was married to Chhotu Ram Senwar on 24.05.2013 as per Hindu rituals. The petitioner's husband was working on substantive post of Helper under Jodhpur Vidhyut Vitaran Nigam Limited. The husband of the petitioner joined the services on account of compassionate appointment on 27.07.2010. The petitioner's husband got electrocuted and succumbed to the injuries on 22.06.2015. Learned counsel for the petitioner has further pointed out that the petitioner moved an application on dated 18.07.2015 for compassionate appointment and also filed an application for granting of monetary benefits accruing to her on demise of her husband.
(3.) Learned counsel for the respondent Smt. Bhikhi Devi mother-in-law of the petitioner, however made a submissions that she is having the responsibility of bringing up her grand daughter Pushpa and grandson Vikram and the proceedings regarding the succession are going on before the learned District and Sessions Judge, Jodhpur District, Jodhpur on 12.08.2015 under the provision of Section 372 of the Indian Succession Act. The issue of compassionate appointment has also been raised there.;