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Judgment
S.No.,Name of Service Rules,Number of Existing Rule
14.,"The Rajasthan Forest Subordinate Service Rules,
1963",      16
1 to
13Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â",-------Â Â,-------Â Â
15to
21Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â Â",-------,-------
22.,"The Rajasthan Engineering Subordinate ServiceÂ
(Irrigation Branch) Rules, 1967",      21
amendment being to debar a person who has more than two children born on or after 1.6.2002 to be appointed, be it on compassionate basis or",,
otherwise would be ineligible for appointment.,,
The philosophy behind the amendment needs to be understood. Compassionate appointment has to be granted where on account of the death of a,,
Government servant while in service the family comes under a financial stress because the family members are dependent upon the Government,,
servant. The intention was not to give employment to an unemployed family member.,,
The three cases are illustrative of the fact that the three claimants, being the son of the deceased Government employee, were married and",,
father of three children when their father died. Two deceased Government employees were Beldar, the lowest paid employees. Being married and",,
having three children the three claimants would be earning livelihood to support their wife and children. What dependence the three would have on,,
their father? Two were Beldar, the lowest paid employee.",,
Be that as it may, the philosophy under the concept of compassionate appointment being ignored, the decision has to be as per Rules.",,
For the reasons recorded hereinabove the Rules prohibit grant of appointment even on compassionate basis when the claimants are the son of the,,
deceased Government servant and are married having three children.,,
The appeals are allowed. Impugned orders dated dated 3rd February, 2014, 25th March, 2014 and 3rd November, 2014 are set aside. The writ",,
petitions filed by the respondents are dismissed.,,