JUDGEMENT
ARUN BHANSALI,J. -
(1.) These writ petitions have been filed by the Petitioners aggrieved against the orders dated 29.11.2016, filed as Annex. -14 in SBCWP No. 14922/2016 and as Annex. -13 in SBCWP No. 14927/2016, whereby the respondents on account of their coming to the conclusion that the Petitioners do not fall within the category of State Government Servants, the compassionate appointment granted to the petitioner - Satyanarayan Bhambhi and promotion accorded to the petitioner - Ladu Singh Shaktawat have been ordered to be withdrawn.
(2.) It is, inter alia submitted that the father of the petitioner - Satyanarayan Bhambhi and petitioner Ladu Singh Shaktawat were both employees of Zila Mahila Vikas Abhikaran, Bhilwara.
(3.) The father of the petitioner - Satyanarayan who was Class IV employee died while in service on 04.08.2015 and petitioner being dependent, was accorded compassionate appointment on 01.04.2016 (Annex. -12) pursuant to which, the petitioner joined. Petitioner's father was accorded all the benefits of a Govt. Servant during course of his employment.;
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