SATYA PRAKASH SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of instant writ petition, the petitioner has challenged the action of the respondent-State which has refused to consider petitioner's case for compassionate appointment.

(2.) Though, no formal order of rejection has been passed on petitioner's application seeking appointment under the Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996 (hereinafter referred to as "the Rules of 1996"), but since the respondents have orally refused to give appointment to him as his father was facing suspension, when he died, the petitioner has to knock the door of this Court.

(3.) The facts apropos are that petitioner's father - Late Amar Singh Saini was working as Teacher Grade-III in the respondentDepartment.