RAJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by petitioner challenging order dt.04.05.2012 passed by the District Collector, Jhunjhunu whereby claim of the petitioner to grant him compassionate appointment, has been rejected.

(2.) The petitioner has also prayed for a direction to consider him for compassionate appointment as per notification dt.10.06.2008 issued by the State Government whereby the Rules were amended to give compassionate appointment on the ground of dependent of a member of Armed Forces who died or was permanently incapacitated in War or any defence operations.

(3.) The brief facts of the case are that the father of the petitioner was a Soldier in Indian Army and he had participated in the year 1971 Indo-Pak War and he was assigned duties in operation called "Cactus Lily" (Eastern Theater). The petitioner has pleaded that the father of the petitioner during the aforesaid operation, suffered serious injury and was wounded and as such on 20.07.1973 the father of the petitioner was medically boarded out with 70% disability attributable and aggravated by the Military service.