Ravi Ameta vs State Of Rajasthan
2021 Latest Caselaw 10355 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6247/2021

Ravi Ameta S/o Late Sh. Prem Shanker Ameta, Aged About 29 Years, Resident Of Village And Post Begun, Brahmano Ki Hathai, Tehsil And District Chittorgarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary To The Government, Panchayati Raj Department, Secretariat, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Chittorgarh.

3. The Vikas Adhikari, Panchayat Samiti- Chittorgarh District Chittorgarh.

4. Gram Vikas Adhikari, Gram Panchayat Abhaypur, Panchayat Samiti Chittorgarh, District Chittorgarh.

                                                                    ----Respondents


For Petitioner(s)            :     Mr. Manas Khatri
For Respondent(s)            :



                        JUSTICE DINESH MEHTA

                                    Judgment

08/07/2021

(1) By way of the present writ petition, the petitioner has

challenged the order dated 7.10.2020, whereby petitioner's

request for compassionate appointment has been rejected.

(2) Admittedly, the petitioner's father Sh. Prem Shanker Ameta,

who was in Government service retired on 31.8.2020 - on

attaining age of superannuation (60 years) and died on 4.9.2020,

i.e., after four days' of his superannuation.

(3) In the opinion of this Court, the provisions of Rajasthan

Compassionate Appointment of Dependents of Deceased

(2 of 2) [CW-6247/2021]

Government Servant Rules, 1996 apply to the employees who die

in harness or in-service employees. Since father of the petitioner

passed away as a retired employee (after his superannuation), the

petitioner cannot claim compassionate appointment under the

Rules of 1996.

(4) This court does not find any merit in the present writ

petition, for which it is hereby dismissed.

(5) The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

83-CPGoyal/-

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