OM PRAKASH CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. The Division Bench vide order dated 10.12.97 passed in contempt petition no.149 of 1997 had directed the respondents to post the petitioner in an available Class-IV position. It is not in dispute that the petitioner has been so posted. The grievance of the petitioner now is that he should be given compassionate appointment on the post of Gram Sevak/Ex-Officio-Secretary. However, learned counsel for the petitioner has not been able to satisfy, as to how is he entitled to claim this post under the compassionate rules after having been given given appointment on Class-IV post in compliance of the order of the Division Bench of this Court dated 10.12.97. The writ petition has thus, no force, and is dismissed summarily.