BABLU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Brief facts of the case, as placed before this Court by learned counsel of the petitioner, are that the petitioner's father- Narayan Singh, who was working on the post of Constable, Fourth Battalion, RAC, Sri Ganganagar, expired while in service on 30/4/1984. Thereafter, the petitioner on attaining the age of majority filed an application for compassionate appointment on count of death of his father, while in service. The respondents sent the communication dtd. 12/1/1999 and asking the petitioner to submit the requisite documents. The respondents vide communication dtd. 24/8/1999 rejected the petitioner's application on the ground of the limitation.

(3.) Learned counsel for the petitioner submits that at an earlier point of time, the then State Government granted relaxation to similarly situated candidates in regard to condition of submitting the application for compassionate ground to the extent of three months, and therefore, the impugned action of the respondents in the present case is violative of the Constitution of India.