Rajasthan High Court: A Division Bench of Sangeet Lodha and Rameshwar Vyas, JJ. dismissed the Special Appeal by upholding the decision of the Single Judge.

The present case is an appeal preferred against the judgment of a Single Judge Bench wherein the division bench upheld the former’s verdict. The facts of the case bring into question the respondent State’s denial to the petitioner/appellant his appointment on compassionate grounds for having more than two children, rendering him non-eligible for service. The petitioner/appellant here is the son of deceased government employee whose survivors could seek an appointment by adhering to the Rajasthan Compassionate Appointment of Dependents of Deceased Government Servant Rules, 1996 (1996 Rules) and Rajasthan Medical and Health Subordinate Service Rules, 1965.

The counsel appearing on behalf of the petitioner/appellant, Vikas Bijamia contended that even though the appellant had three children, he satisfied all other eligibility criteria and was in fact in dire need of the said appointment. Laying too much emphasis on particularly the ‘number of children’ yardstick defeats the underlying purpose of the 1996 Rules i.e. to provide immediate relief to the family of the bereaved.

The Division Judge Bench upheld the previous Judgment by categorically affirming that in absence of any provision for the relaxation of any eligibility qualification and other service conditions in the Rules, an appointment cannot be offered to the dependent of the deceased Government servant.[Ramdev v. State of Rajasthan, 2020 SCC OnLine Raj 1179, decided on 30-07-2020]

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