ARJUN SEN Vs. STATE OF M P

JUDGEMENT

(1.) Heard. Grievance raised by the petitioner is against non-grant of appointment on compassionate ground which petitioner claims in lieu of death of his father.

(2.) Petitioner's father was employed as Veterinary Attendant in Veterinary Hospital, Gajari, Post Office Tala Distt. Sidhi in the Department of Veterinary Services. He died while on service on 23.4.1996. The petitioner, who was minor and after attaining majority on 1.6.1999, applied for compassionate appointment on 9.11.1999 and 9.10.2001. The request was turned down on 14.6.2002 on the ground that the petitioner's father was employed in the Work-charged and Contingency Paid Establishment and therefore, the petitioner is not entitled for appointment on compassionate ground.

(3.) Vide present petition, the petitioner, while seeking quashment of the order-dated 14.6.2002, also seeks direction to the respondent to consider his claim for compassionate appointment in lieu of death of his father.