1. Learned Counsel for the petitioner submits that the petitioner happens to be the married daughter of the deceased Government servant, although has not been sponsored by the widow (petitioner’s mother), still she has an independent right for being considered for compassionate appointment under the existing scheme of Rules.
2. Rule 2.2 of the scheme clearly indicates that name has to be sponsored by him/her, the deceased Government employee. Indisputedly, in the instant case the name of the petitioner has not been sponsored by her mother for the reasons best known to her.
3. The question which has been raised by the petitioner is answered by rule 2.2 of the scheme of rules, needs no further consideration by this Court.
4. Accordingly, the Special Leave Petition stands dismissed.
5. Pending application(s), if any, shall stand disposed of.
