SURYA VEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has called in question, the order dtd. 19/2/2018, whereby his appointment on compassionate ground has been cancelled.

(2.) The facts appertain to the issue in hands are that petitioner's mother Sharda Goyal (hereinafter referred to as 'the deceased Government Servant') was working with the respondent - Department while his father was serving the State Pollution Control Board.

(3.) Petitioner's mother Sharda Goyal developed cancer for which his father had to take leave for her treatment and care. On account of frequent leaves he was under mental and physical stress due to which, he submitted an application for voluntary retirement under the relevant rules on 24/6/2017.