VARSHA SINGH BUNDELA Vs. STATE OF MADHYA PRADESH

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 on 30/9/1996, father of the petitioner who was working as meter reader in the department of Public Health Engineering, Panna Block died in harness. At that time, petitioner was minor and accordingly after attaining majority, she applied for grant of appointment on compassionate ground on 5. 09.2000. By letter dtd. 13/11/2000, the application was rejected. Thereafter, petitioner again moved an application for appointment on compassionate ground, which was rejected by order dtd. 24/6/2002 on the ground that petitioner has already got married and married daughter is not entitled for appointment on compassionate ground. It is submitted that now petitioner has once again made an application for appointment on compassionate ground, therefore, respondents may be directed to decide the same.

(3.) Heard learned counsel for parties.