Kamlesh Meghwal vs State Of Rajasthan
2022 Latest Caselaw 9886 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5590/2022

Kamlesh Meghwal

----Petitioner Versus State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Sampat Prajapat & Ms. Saeena Bano.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

27/07/2022

It is submitted by the counsel for the petitioner with

reference to judgments in Asha Devi vs. State of Rajasthan & Ors.

: 2005 (1) WLC 237, Rajiv Gupta vs. State of Rajasthan & Ors. :

2008 (2) WLC (Raj.) 393 and Neeraj Gurjar & Anr. vs. State of

Rajasthan & Ors. : 2014 (2) RLW 1707 (Raj) that on account of

death of petitioner's brother, who was accorded compassionate

appointment on account of death of their father, the petitioner is

entitled for consideration of his candidature and rejection by the

respondents in this regard is not justified.

In view of submissions made, a copy of the petition be

served on Mr. Sunil Beniwal, AAG, who is directed to complete his

instructions in the matter/file reply.

List the petition on 02.09.2022. Office is directed to reflect

the name of Mr. Sunil Beniwal, AAG in the cause list.

(ARUN BHANSALI),J 37-DJ/-

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