K.S.RATHORE,J. - (1.) Petitioner is a Freedom Fighter/Political Sufferer, who was a volunteer of All India Charkha Sangh under which independence movement in the erstwhile State of Rajasthan was conducted and he actively participated in the movement in 1942. The petitioner being a freedom fighter is recognised by this Government as he was awarded by Tamra Patra' on 15.8.1992.
(2.) The petitioner was working in Khadi Utpadak Cooperative Society and was relived from his service on the ground that he was connected with the participation in the political movement.
(3.) This petition is preferred by the petitioner seeking writ, order or direction to provide appropriate suitable employment in Government service to his son Dhanraj Vardhan Mathur, who is graduate in Maths Science under the provisions of R. 12(5) of the Rules of 1959. In according with the R. 12(5) of Rules 1959 if a person who lost Government service in the circumstances specified in clause (d) of R. 2 has since died or in more than fifty-five years of age or has became infirm and unfit for Government service, the State Government may provide suitable employment in Government service to any two of such person's dependents, or if there be no dependents in existence of any one of his heirs, if it is satisfied to the existence of acute distress for want of such employment.;