RAMARAM Vs. RAJASTHAN RAJYA VIDHYUT PRASARAN NIGAM LTD.

JUDGEMENT

(1.) This civil writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of this case, as placed before this Court by learned counsel for the petitioner, are that the petitioner is the adopted son of Late Sh. Jogaram (deceased government servant) and his wife Smt.Heero Devi, and that, an adoption deed was executed in the office of Sub-Registrar concerned on 6/7/2016. The petitioner's father Shri Jogaram (deceased government servant) was working as Vehicle Driver in the Office of Assistant Engineer (T&C), R.R.V.P.N. Ltd., Barmer, and while in service, he expired on 15/7/2016, leaving behind him, his widow Smt. Heero Devi and his adopted son (the present petitioner).

(3.) Learned counsel for the petitioner submits that the rejection of application of the petitioner for compassionate appointment is contrary to Regulation 2 (c) of the Rajasthan Vidhyut Prasaran Nigam Compassionate Appointment of Dependent of Deceased Nigam Servant Regulations, 2016, which contains definition of 'dependant', to mean a spouse, son, unmarried or widowed daughter and legally adopted son.