PRADEEP SINGH Vs. STATE & ORS.

JUDGEMENT

(1.) CLAIMING compassionate appointment in accordance with policies and circulars of the State Government, petitioner has filed this writ petition. Petitioner's father late Balram Singh was working in the office of Tehsildar, Huzur, District -Rewa, he died in harness on 4.11.1996 and, therefore, claiming compassionate appointment, petitioner is said to have submitted an application vide Annexure -P3 on 20.6.2002. Grievance of the petitioner is that the said application is not being finalized and, therefore, he has filed this writ petition.

(2.) On notice being issued, respondents have filed the reply and it is stated by them that as the application for compassionate appointment has been filed after a period of more than 7 years, therefore, claim of the petitioner cannot be considered and on such ground respondents have resisted the claim of the petitioner.

(3.) FROM the documents available on record and even on the basis of the averments made by the respondents in Para 1 of the return, it is clear that the application was filed within time i.e. after a period of 6 years and much before a period of 7 years is completed. That apart, policy of the State Government has now changed and the rider of limitation has been removed, now even applications are entertained after a period of 7 years of death.