HEMANT AHUJA Vs. STATE OF RAJASTHAN

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 the case, as placed before this Court by learned counsel for the petitioner, are that the mother of petitioner Smt. Kavita Ahuja (deceased government servant), while working on the post of Teacher Grade -III, with the respondents, died on 20/12/2018. The petitioner (son of Deceased Government Servant), on 3/1/2019, has filed an application before the respondents for grant of compassionate appointment to him. The respondents considered the candidature of the petitioner for compassionate appointment, and accordingly, the Director, Secondary Education vide order dtd. 17/7/2019, has granted compassionate appointment to the petitioner on the post of Junior Assistant, and he was placed on probation; the name of the petitioner was mentioned in Sr. No. 24 in the concerned list.

(3.) Learned counsel for the petitioner submits that the order dtd. 24/10/2019 was passed by the respondents without examining the overall facts and circumstances of the case and the petitioner was not granted any opportunity of hearing to defend himself, prior to passing of the impugned order dtd. 24/10/2019.