Arun Bhansali, J. - (1.) This writ petition is directed against the orders dated 21.8.2015 (Annex.27) and 28.1.2013 (Annex.21) passed by the respondents, whereby, the case of the petitioner seeking regularization of services of her husband Mahendra Kumar Panwar under the Rajasthan Various Services (Amendment) Rules, 2009 ('the Rules of 2009') has been rejected by the respondents and prior to that the prayer made by the petitioner for grant of compassionate appointment was rejected, respectively. The husband of the petitioner- Mahendra Kumar was initially granted appointment vide order dated 11.4.1988 as a daily wager on the post of Lower Division Clerk for a period of three months or till duly selected candidates from RPSC were made available, whichever was earlier. The said Mahendra Kumar continued in the position till February, 1989, whereafter, his services came to be terminated.
(2.) The said Mahendra Kumar aggrieved against the termination of his services raised dispute and the appropriate Government by its notification dated 16.11.1993 referred the dispute to the Labour Court, Jodhpur.
(3.) The Labour Court, Jodhpur by its award dated 24.4.1998 directed as under:- TABLE NOT FOUND;