STATE OF MADHYA PRADESH Vs. VIKRANT VERMA

JUDGEMENT

(1.) This Petition has been filed by the petitioners-State seeking review of the order of this Court dated 20/06/2018, whereby the order dated 08/08/2016 rejecting the claim of the respondent for compassionate appointment has been set aside and the competent authority has been directed to consider the case of the respondent for appointment on compassionate ground within a time bound period.

(2.) Learned counsel appearing for the petitioners submits that the order passed by this Court is liable to be reviewed and recalled because the order rejecting the respondent's claim dated 08/08/2016 was not under challenge in Writ Petition. In support of his submission, he has placed reliance upon the judgment of the Supreme Court in matter of Bharat Amratlal Kothari and another Vs. Dosukhan Samadkhan Sindhi and others, reported in 2010(1) SCC 234.

(3.) Learned counsel for the respondent opposing the petition has submitted that the order was very much under challenge in the writ petition and its correctness has been duly examined.