Ajit Kumar, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel.
(2.) The petitioners were offered compassionate appointment as Lekhpal on 14th June, 2005 and 14th February, 2006 respectively.
(3.) The Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 (hereinafter referred to as 'Dying in Harness Rules') framed under Article 309 of the Constitution of India are applicable to the Revenue department and, therefore, the petitioners were rightly appointed taking recourse to the Dying in Harness Rules.;