PRAMLATA Vs. PRINCIPAL SECRETARY, EDUCATION DEPARTMENT & ORS.

JUDGEMENT

(1.) Reportable By this writ petition a direction is sought for grant of compassionate appointment to the petitioner.

(2.) Learned counsel for the petitioner submits that the petitioner's husband Sudesh Kumar Sharma died on 29.10.2001 while in service. An application was made by the petitioner's son for appointment. It was exceeded to as appointment was given to him vide order dated 11.06.2002 being the dependent of deceased employee. The petitioner's son then continued in service for a period of 12 years. He unfortunately died on 21.09.2014. On sudden death of son, the family came in financial crisis as no earning member exists. An application was made for grant of compassionate appointment either against the death of son or the death of erstwhile Government servant Sudesh Kumar Sharma.

(3.) The respondents have denied the appointment vide order dated 30.07.2015. It is precisely in reference to Rule 2 (c) of Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996 (for short the "Rules of 1996"). The denial was in ignorance of the fact that no bar for second appointment on compassionate ground exist.