ABHAYA SAXENA Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) Mr. D.C. Sharma, learned counsel pleaded no instruction in this matter.

(2.) I have perused the order impugned dated 27.05.2005 passed by the Joint Director (Administration), Medical and health Services, Jaipur, by which, the petitioner's candidature was rejected for providing appointment on compassionate ground.

(3.) In the order impugned, it is specifically observed by the respondent authority that Smt. Neelam Saxena, mother of petitioner herself was appointed for six months only, therefore, there is no question of providing appointment on compassionate ground because mother herself was temporary employee appointed for fix time, therefore, I see no reason to interfere in this writ petition.