PUSHPENDRA SINGH BHATI,J. - (1.) These writ petitions under Articles 226 of the Constitution of India have been preferred, claiming, in sum and substance, the following reliefs:- "1. That impugned order dated 16.08.2016 may kindly be quashed and set aside and the respondents may kindly be directed to consider the case of the petitioner for appointment on compassionate ground and accordingly he may be provided appointment on suitable post considering her qualification, with all consequential benefits. 2. 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."
(2.) Brief facts of this case, as noticed by this Court, are that the present petitioners, namely, Dinesh Khatik and Smt. Kanku Devi are son and daughter-in-law respectively, of Late Shri Ram Sukh Khatik, who both are making their rival claims, in their respective writ petition, for appointment on compassionate ground.
(3.) It is an admitted position that the father/father-in-law of the petitioners, Late Shri Ram Sukh Khatik, while working on the post of Beldar with the respondent-Department, expired on 28.04.2014.;