Rajendra Prasad Gurjar S/O Late ... vs State Of Rajasthan
2021 Latest Caselaw 210 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 187/2021

Rajendra Prasad Gurjar S/o Late Shri Laduram Gurjar, Aged
About 32 Years, R/o Village Manoharpura, Tehsil Niwai, District
Tonk Rajasthan.
                                                                      ----Petitioner
                                       Versus
1.      State    Of    Rajasthan,          Through          Principal    Secretary,
        Department Of Irrigation, Government Of Rajasthan,
        Govt. Secretariat, Jaipur.
2.      Director, Irrigation, Rajasthan, Jaipur.
3.      Assistant Engineer Irrigation, Sub Division-Ii Department
        Of Irrigation, Tonk Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Anil Kumar For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

11/01/2021

No explanation is coming forward by the petitioner for

approaching the Court in 2021 with regard to seeking

compassionate appointment on account of death of his -father on

5.2.2000 while in service. The purpose of granting compassionate

appointment stand defeated if an application is moved after

several years of death of the concerned Government servant

presently. The petitioner had attained age of almost 20 years

since 12 years back and for last 12 years, he has not made any

attempt for seeking compassionate appointment nor any petition

was filed before this Court.

(2 of 2) [CW-187/2021]

In view thereof, the petitioner has himself deemed to have

waived his right.

The writ petition suffers from gross delay and laches and the

same is accordingly dismissed.

(SANJEEV PRAKASH SHARMA),J

Anu/118/

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