SUSHANT Vs. PRINCIPAL DISTRICT

JUDGEMENT

(1.) Heard.

(2.) The challenge raised in this writ petition is to the communication dtd. 3/4/2019 by which the petitioner's request for grant of compassionate appointment came to be rejected.

(3.) The facts in brief are that the petitioner's father was serving on the establishment of the respondent no.1 on the post of 'Junior Clerk'. On account of medical reasons based on the report of the Medical Officer dtd. 29/8/2012, it was found that the petitioner's father was not medically fit to discharge duties. He was accordingly compulsorily retired on 5/9/2012. The petitioner's father thereafter expired on 20/6/2013. Prior thereto, on 8/10/2012 the petitioner moved an application seeking grant of appointment on compassionate basis. By the impugned communication the petitioner has been informed that in view of the Bombay High Court Revised Guidelines for Appointment on Compassionate Ground, 2007 (for short, the Revised Guidelines), he was not entitled to be considered for compassionate appointment.