RAJENDRA KUMAR RAIKWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the challenge is to order dtd. 16/5/2017 (Annexure P/3) passed by the Chief Engineer, Public Health and Engineering Department of the State of Madhya Pradesh, rejecting the prayer of the petitioner for his compassionate appointment on account of the death of his father.

(2.) The undisputed facts in brief are as under:-

(3.) Learned counsel appearing for the petitioner has vehemently submitted that vide policy/circular dtd. 31/8/2016, the provision for compassionate appointment to the dependent of the deceased employee who was working on Work Charged and Contingency paid Establishment has been made, however, the same has to be read with the main policy dtd. 29/9/2014, and is applicable w.e.f 29/9/2014 itself. He has placed reliance on decisions of this Court in the cases of State of Madhya Pradesh and others Vs. Bheru Singh, Dilip More Vs. State of Madhya Pradesh and another and State of Madhya Pradesh Vs. Sonu Jatav.