SHIV RAJ SINGH RATHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD him.

(2.) THIS is a writ petition under Article 226 of the Constitution of India wherein the petitioner has prayed for the quashing of an order passed by the Deputy Inspector General of Police (Headquarters) Rajasthan, Jaipur on March 9 1988 and for a direction to the respondents to appoint the. petitioner on the post of Sub-Inspector of Police (CP) from June 22, 1987 with all benefits.

(3.) VIVEK Goswami's case is not a case laying down the proposition that a member of family of the deceased Government servant having already taken up an appointment under rule 5 of the Rules once can, after pursuing further studies and acquiring further higher academic qualifications, move a second application under the said rule for seeking appointment to a higher post than the post to which he had been initially appointed. I am clearly of the opinion that no second application for the purpose is maintainable under rule 5 of the Rules.