Shree Chandrashekhar, J. - (1.) Petitioner in W.P.(S) No. 5543 of 2016 namely, Sangi Banra is son of late Mahendra Banra, petitioner in W.P.(S) No. 5994 of 2016 namely, Ram Banra is also son of the deceased employee and the petitioner in W.P.(S) No. 1519 of 2017 is the one whom the deceased employee had married.
(2.) On admitted facts the employee - Mahendra Banra died in harness on 17.01.2013. His first wife namely, Fulo Banra @ Mecho Kui had died long back. The petitioner namely, Rani Devi [W.P.(S) No. 1519 of 2017] has been granted compassionate appointment.
(3.) In law, a legally married wife of an employee if eligible for appointment shall be entitled for compassionate appointment in precedence over claim of the other dependants, may be son or daughter, of the deceased employee. The petitioner Rani Devi is the legally-wedded wife (2nd) of the deceased employee. All that the respondents have done is to acknowledge this right of the legally-wedded wife of the deceased employee - late Mahendra Banra.;