Mohammad Rafiq, J. - (1.) PETITION has filed this writ petition challenging orders dated 25.03.2010 and 29.03.2010 of Respondents declining him to grant appointment on compassionate ground.
(2.) CONTENTION of learned Counsel for Petitioner is that government has illegally rejected Petitioner's application for compassionate appointment on ground that wife and two daughters of deceased government servant are already in government service whereas fact is that said wife of deceased government servant is not real mother of Petitioner and she is his step mother and sisters are married. Learned Counsel submitted that Petitioner has been left to nowhere because step mother or sisters are not owing responsibility of Petitioner to maintain him. Object of rule to provide compassionate appointment is to make immediate assistance to bereaved family of deceased government servant in the time of crisis but Rule 5 of Rajasthan Compassionate Appointment of Dependants of Deceased Government Servant Rules, 1996 inter -alia provides that when a government servant dies while in service, one of his/her Dependants may be considered for appointment in government service subject to condition that employment under these rules shall not be admissible in cases where spouse or at least one of the sons, unmarried daughters, adopted son/adopted unmarried daughter of the deceased government servant is already in government service on regular basis. In the facts of the case, the order passed by Respondents rejecting Petitioner's application for compassionate appointment cannot be faulted.
(3.) WRIT petition is therefore dismissed.;