- (1.) By way of this writ petition, while questioning the legality of order dated 21.9.10 and 4.4.18 issued by the respondent-Rajasthan High Court denying the appointment to the petitioner on compassionate ground, the petitioner has also challenged the vires of Rule 2(c) of Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996 (for short "the Rules").
(2.) The facts relevant are that petitioner's brother Shri Kantilal, who was employed as Junior Judicial Assistant in the Rajasthan High Court died while in service on 28.6.10, who was unmarried at the time of his death. The petitioner herein, unmarried sister of Shri Kantilal made an application to the Registrar General, Rajasthan High Court, seeking appointment on compassionate ground. The petitioner claimed that her deceased brother was taking care of the entire family and therefore, being dependent on his deceased brother, she is entitled to be considered for appointment on compassionate grounds under the Rules. The application made stands rejected by the High Court on the ground that the petitioner is not covered within the definition of 'dependent' under the Rules. Hence, this petition.
(3.) Learned counsel appearing for the petitioner contended that the respondents have erred in rejecting the application preferred by the petitioner in cursory manner without application of mind. The compassionate appointment is intended to enable the family of the deceased employee to tide over sudden crisis resulting due to death of the breadwinner and therefore, the respondents were under an obligation to consider the application preferred by the petitioner seeking appointment on compassionate ground keeping in view the spirit of the scheme underlying the Rules. Learned counsel submitted that the definition of 'dependent' under Rule 2(c) of the Rules which does not include brother and sister of the deceased Government servant as dependent is ex facie illegal and arbitrary. It is submitted that though petitioner's yet another brother Shri Ramswaroop Pandit is working as LDC in the District Court at Sirohi but he is living separately since long and therefore, there is none in the family to take care of surviving dependents of deceased Kantilal. Learned counsel submitted that a direction deserves to be issued to the respondents to amend the Rules appropriately so as to include brother and sister in the definition of 'dependent' in case of an unmarried Government servant. In support of the contention, learned counsel relied upon the decision of Bombay High Court in Swapanali Shekhar Kalbhor and Anr.vs. State of Maharashtra and Ors. (D.B.C.Writ Petition No.7797/14), decided on 11.10.17.;