MOHAN SINGH BHATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved of the order dtd. 28/6/2022 (Annex.14) passed by the respondents, whereby, the application filed by the petitioner seeking appointment on compassionate basis under the Rajasthan Compassionate Appointment of the Dependents of Deceased Government Servants Rules, 1996 ('the Rules, 1996') has been rejected.

(2.) It is inter alia indicated in the petition that the petitioner is son of late Smt. Shankuntala Bhati, who was serving with the respondent PHED Department and died while in service on 9/5/2021. It is claimed that Smt. Shankuntala Bhati was survived by petitioner - her son and one daughter. It is also indicated that though two sons were born to Smt. Shankuntala Bhati, however, during her lifetime she gave her son - Shakti Singh in adoption to uncle of the petitioner by way of a registered adoption deed dtd. 28/1/2011. The petitioner applied for appointment under the Rules of 1996 being the only person entitled under the Rules to seek compassionate appointment as his sister was married at the time of death of their mother.

(3.) It is indicated that on application being made, the respondents from time to time raised queries, sought documents and explanation, which were promptly given by the petitioner and when despite completing all the formalities needful was not done by the respondents, the petitioner approached this Court by filing SBCWP No. 7613/2022 which came to be disposed of on 26/5/2022 (Annex.12), wherein the petition filed by the petitioner was disposed of and the competent authority was directed to dispose of the pending application of the petitioner with utmost expedition, in any case before 30/6/2022.