STATE OF RAJASTHAN Vs. CHANDRA NARAIN VERMA

JUDGEMENT

(1.) SPECIAL leave granted.

(2.) THE father of the respondent having passed away the respondent sought appointment in the Rajasthan Police Service as Sub -Inspector on compassionate ground. The authorities could not accede to his request as he had crossed the prescribed age limit (including relaxation) for the post of Sub -Inspector of Police. The authorities, therefore, offered him the post of Lower Division Clerk for which upper age limit is 31. The respondent instead of accepting the same moved the High Court by way of a writ petition. The High Court allowed the writ petition and directed that he be given appointment as Sub -Inspector of Police ignoring the age limit prescribed under the Rajasthan Police Subordinate Service Rules, 1989. The special appeal to the Division Bench was dismissed and hence this appeal.