AJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant batch of petitions carry extremely rife question of facts and law, and prayer akin reliefs, and is thus adjudicated vide this common judgment. For references qua factual matrix, S.B. Civil Writ Petition No. 3550/2024 titled as Ajay Kumar Vs. State of Rajasthan and ors., is taken as the lead case; and the judgment passed herein shall be made applicable on mutatis mutandis basis on all the connected petition.

(2.) The overarching facts of the matter at hand are that to ameliorate the catastophic effect of the Uttrakhand Disaster, 2013, the State Government declared a relief package for the legal representatives of the dead persons, or who were declared missing after the disaster. In the relief package, it was provided inter alia, for compensation being payable to the dependents of the deceased, and that one of the dependents shall have an option to submit an application for appointment on "compassionate " basis.

(3.) Learned Senior Counsel, Mr. R.N. Mathur ably assisted by Mr. Daksh Pareek submitted that in the year 2013, Uttarakhand disaster/tragedy took place, wherein petitioners ' parents died. Further, an order dtd. 29/7/2013 was issued by the Government of Rajasthan (Annexure.1), as a relief package was declared for the family of deceased/missing/aggrieved, and one of the member-dependents of the family was entitled for grant of compassionate appointment; however, the same was withdrawn on 28/8/2014. It was contended that in the said order it was categorically noted that if an appointment order is already issued, the same shall be cancelled during the probation period.