DHARMENDRA KUMAR TRIPATHI Vs. STATE OF M.P.

JUDGEMENT

(1.) The case of the writ petitioner is that his father, who was working as an Assistant Veterinary Officer died in harness on 8/12/2000. The petitioner made an application for grant of compassionate appointment. He was granted a contractual appointment vide order dtd. 26/6/2002 as Samvida Shala Shikshak Varga-II. The appointment was for a period of three years. Thereafter, by the order dtd. 26/11/2002, merely after a period of five months, the appointment was cancelled on the ground that the said post was not available. Thereafter, he made a number of representations to the respondents but nothing came of it. Hence, the instant writ petition was filed. By the impugned order, the learned Single Judge dismissed the writ petition. Hence, this appeal by the writ petitioner.

(2.) The primary plea of the appellant is that he was entitled for grant of appointment on compassionate grounds. The same has not been granted to him. On the contrary, he was appointed on contract basis. Even that has been cancelled. Hence, he pleads that there has been a gross miscarriage of justice by the respondents. That he has suffered immensely because of wrongful acts of the respondents.

(3.) A return on behalf of the respondents was filed. Learned counsel firstly contended that the impugned order was passed in the year 2002 and the petition was filed in the year 2014. Hence, it has to be dismissed on the ground of delay itself.