GOPAL SINGH Vs. AJMER, VIDHYUT VITERAN NIGAM LIMITED

JUDGEMENT

(1.) The petitioner has approached this Court invoking its writ jurisdiction under Article 226 of the Constitution, impugning the order dated 05.10.2015, rejecting his application for grant of compassionate appointment. The reasons ascribed for rejection of petitioner's claim are that petitioner has omitted name of his elder brother, Jaswant Singh in the list of the family members of the deceased employee Bhanwar Singh, and that the said elder brother Jaswant Singh too has filed an application dated 17.10.2014, seeking compassionate appointment and his share in the amount payable to the family, on account of death of the deceased employee, Bhanwar Singh.

(2.) Facts in brief, relevant to the questions involved and propelling the petitioner to prefer the present petition for writ are that Bhanwar Singh, petitioner's father was working on the post of SSC-III in the Office of Assistant Engineer (O &M), Ajmer Vidhyut Vitran Nigam Ltd., District Nagaur who passed away on 15.10.2013, while in harness.

(3.) No sooner did the employee expired, than the petitioner submitted an application dated 01.11.2013, seeking employment on compassionate grounds, under the prevailing Rajasthan Compassionate Appointments of Dependents of Deceased Government Servant Rules, 1996 (for short, "the Rules 1996"). It is undisputed that along with the application in requisite proforma, the petitioner had submitted all necessary documents, including affidavit of his mother, two sisters and one brother, except the affidavit of his eldest brother-Jaswant Singh.