- (1.) The present appeal arises from order dated 19.03.2014, dismissing S.B. Civil Writ Petition No.1937/2014 declining to give directions for considering the appellant for compassionate appointment.
(2.) The father of the appellant is stated to have been working as Teacher Grade-III at the Government Primary School, Bhilwara. When he died in harness on 07.12.2013 the appellant applied for compassionate appointment on 13.01.2014. It have been rejected by respondent No.2 (District Education Officer (Elementary Education), Bhilwara), on the ground that while in the service records the name of the deceased was mentioned as Shafi Mohd. Pathan, in the educational certificate of the appellant the fathers name is mentioned as Mohd.Sharif. Therefore orders of the Competent Court may be obtained that both of them are one and the same person.
(3.) We have heard counsel for the parties and are satisfied that the appeal can be allowed at this stage with directions in view of the fact that it relates to a claim for compassionate appointment which has an element of urgency in it. We are also of the considered opinion that it is not necessary for the appellant to obtain orders of a Competent Court of law as the facts can well be verified by the respondents themselves in an inquiry.;