MANOJ GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India challenging the order dtd. 1/12/2018 and 28/01/2019 (Annexure P/1 and P/2) by which the respondent No.3 has rejected the claim of the petitioner for grant of compassionate appointment on account of death of the father, who died in harness on 15/9/2015.

(2.) This is second visit of the petitioner before this Court. Earlier the petitioner filed petition WP No.5230/2016(s) challenging the orders dtd. 04/01/2016 and 11/1/2016 by which the respondents have rejected the claim for compassionate appointment and awarded Rs.2.00 lac as a compensation in lieu of the appointment.

(3.) The facts of the case are that father of the petitioner was working as a Peon as a contingency establishment. He died on 15/9/2015. He was appointed as a Peon under the permanent employment as daily wager employee.