ANEELA KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, finally heard.

(2.) The challenge is mounted in this petition filed under Article 226 of the Constitution of India to an order dtd. 5/5/2021 (Annexure P/1) thereby the application of petitioner for grant of compassionate appointment was rejected by the Police Headquarter.

(3.) Shri K.N. Bundela submits that the petitioner's mother died in harness on 30/8/2012. The petitioner preferred application for grant of compassionate appointment. The petitioner later on filed W.P. No.6511 of 2021 for considering her claim for compassionate appointment. This Court vide order dtd. 23/3/2021 (as quoted in para-5.9 of W.P.) directed the respondents to decide the application within a period of 60 days. In turn, the impugned order has been passed. By placing reliance on a Full Bench Judgment of this Court passed in W.A. No.756 of 2019 (Meenakshi Dubey vs. M.P. Poorva Kshetra Vidyut Vitran Co. Ltd. and others). It is submitted that married daughter of employee is also entitled to get compassionate appointment.