STATE OF RAJASTHAN Vs. UMRAO SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The facts lie in a narrow compass.

(3.) The respondent's father died while he was serving as a Sub-Inspector, CID (Special Branch) in the year 1988. The respondent applied to the appellant for appointment on compassionate ground. He was appointed as Lower Division Clerk on 14/12/1989 on compassionate ground. After having accepted the appointment as LDC, he sought appointment as Sub-inspector. That was denied. Aggrieved by the denial, he preferred SBCWP No. 3875 of 1992. By judgment dated 6/8/1992, the learned Single Judge ofthe High court of Rajasthan directed consideration of his candidature for appointment to the post of Sub-Inspector in accordance with the proviso to Rule 5 of Rajasthan Recruitment of Dependants of the government Servants (Dying while in Service) Rules, 1975 (hereinafter referred to as 'the Rules'). The consideration was directed to be effected within six months from the date of the judgment. Assailing the correctness of this judgment. Special Appeal No. 481 of 1993 was filed by the appellant. That was dismissed on the ground of delay of 1 12 days. Thus, the present Civil.