RAM PRATAP Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking the following reliefs :-

(2.) It is submitted by counsel for petitioner that petitioner was adopted by Shri Late Jawaharlal. Shri Jawaharlal was working as Peon in Government Higher Secondary School Khurkhuri Dadar, Raiytwar, Block Development Karanjiya, District Dindori. He died in harness on 16/1/2020 and adoption deed was also executed. As per the policy for appointment on compassionate ground even an adopted son is entitled for compassionate appointment. Although the petitioner has made an application for his appointment on compassionate ground but no heed has been paid.

(3.) Considered the submissions made by counsel for petitioner.