STATE OF M.P. Vs. VEERENDRA KUMAR JHARIYA

JUDGEMENT

(1.) With the consent of learned counsel for the parties the matter is heard finally.

(2.) This intra-court appeal under Section 2(1) of Madhya Pradesh Uchcha Nyayalya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 16.4.2018 passed in Writ Petition No. 1785/2014 and order dated 28.6.2019 passed in Review Petition No. 552/2019.

(3.) The Writ Petition was directed against the order dated 28.11.2013 whereby claim of the petitioner for compassionate appointment was rejected on the ground that his father who died on 18.10.2013 was a member of workcharged and contingency paid establishment and the scheme of compassionate appointment does not contain provision for appointment of the dependent of deceased work-charged employee.