RAVINDER KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IT has been alleged by petitioner that he is adopted son of deceased Hari Singh who died while in service. After attaining majority, he submitted application seeking compassionate appointment under the Rules, 1996 and also served legal notice Ann. 4 dt. 22nd May, 2006. However, his case was referred by the District Education officer, Secondary [first], Alwar to the commissioner, Secondary Education, Bikaner vide its letter dt. 5th August, 2006, but he has not been communicated final fate of application seeking compassionate appointment, which is causing great hardship to him.

(2.) WITHOUT going into merits of the matter at this stage, this court considers it appropriate to direct the respondents that after examining application of petitioner seeking compassionate appointment under the Rules, 1996, necessary orders may be passed within three months from the date of submission of certified copy of this order.

(3.) IF still petitioner feels aggrieved by their decision, he will be free to avail remedy available under law.