SANJIV Vs. MPPKVVCL

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition claiming compassionate appointment. The petitioner has also challenged Clause - 4.1 of the Compassionate Appointment Policy, 2018 as well as Clause - 4.1 of the Compassionate Appointment Policy, 2013.

(2.) The petitioner's contention is that petitioner's father was serving on the post of Line Attendant (Class - IV) in the services of Madhya Pradesh Pashchim Kshetra Vidyut Vitran Company Limited and he expired on 02.11.2013.

(3.) The petitioner, after death of his father, submitted an application for grant of compassionate appointment on 09.10.2015. The family included petitioner's mother, two brothers and one sister. The petitioner, thereafter, submitted a reminder on 09.03.2016. On 06.09.2018, the petitioner was directed by the respondent No.3 / The Manager (Human Resource) to submit documents in respect of requisite qualifications for the post of Line Attendant up to 20.12.2018.