PUKHRAJ PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein is before this Court seeking direction to the respondents to give him appointment on compassionate basis on post of Commercial Assistant(Second) with effect from 23/4/2021 with all consequential benefits.

(2.) Briefly speaking, relevant facts as pleaded in the petition are that the petitioner's father, who was working as a Meter Inspector (II) with the respondent department, passed away on 6/10/2020 while still in service. As a result, the petitioner applied for compassionate appointment to the post of L.D.C., as per his educational qualifications. In response to the petitioner's letter dtd. 8/3/2021, the petitioner was informed on 21/6/2021 that, as per his educational qualifications and the JVVNL Compassionate Appointment Rules, 2016, he was not eligible for the post of L.D.C.

(3.) Having heard the counsel for the petitioner and after perusal of the case pleaded in affirmation, along with the relevant documents annexed, it emerges that the petitioner, vide an order dtd. 23/4/2021, was appointed to the post of Assistant (Second). The petitioner now challenges the respondents' decision to assign him a lower cadre position, despite having higher educational qualification.