PREM SAGAR GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) BY this petition, the petitioners seek a direction to the respondents to grant compassionate appointment to the petitioner No. 2, who is the younger son of the petitioner No. 1, a retired Head Master on account of medical unfitness.

(2.) LEARNED counsel appearing for the petitioners would submit that the petitioner No. 1 was working as Head Master and retired on the ground of medical unfitness. Thereafter, on the basis of circular dated 18. 02. 1994 (Annexure A/4), wherein a provision for grant of compassionate appointment to the dependents of the employee who retired from service on account of medical unfitness was provided, he filed an application for grant of compassionate appointment to his elder son namely pramod Kumar Gupta, who died during pendency of the said application. Thereafter, the petitioners moved an application for grant of appointment to the petitioner No. 2 on compassionate ground on 11. 12. 1996 vide Annexure A/6. According to the petitioners, by circular dated 03. 01. 1995 (Annexure A/7)the State Government decided not to grant compassionate appointment to the dependents of the employees who retired from the service on account of medical unfitness.

(3.) PER contra, Shri Thakur, learned Deputy Advocate General appearing for the State/respondents submits that the petitioners, in the petition itself admit the fact that the grant of compassionate appointment has been withdrawn by the government subsequently by circular dated 3-1-1995 (Annexure a/7 ). Even otherwise, the compassionate appointment is given only to those persons who are in great distress.