NAGPAL SINGH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner challenging the order dated 22nd September, 2017 passed by Director General of Prison, Rajasthan, Jaipur. The petitioner is son of the deceased Government employee and petitioner's father died on 15th May, 2014, while he was in service working on the post of Head Constable.

(2.) The petitioner was given appointment on Compassionate basis on 15th September, 2014. The appointment order contained condition No. 11, wherein it was incumbent on the petitioner to pass the type test within a period of three years from his date of appointment as per notification dated 19th August, 2010 of Department of Personnel.

(3.) The petitioner had appeared for the type test on two occasions, but he could not qualify the same. The employer again fixed the date of type test as 29th September, 2017, but since petitioner had already completed three years of service on 22nd September, 2017, his services came to be terminated as per Rule 9 of the Rajasthan Compassionate Appointment of Dependent of the Deceased Government Servant Rules, 1996 (for short "Rules of 1996").