GAJENDRA SINGH SAINI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD Shri A.K. Singh, learned counsel for the petitioner on the question of admission and interim relief.

(2.) THE petitioner has filed this petition claiming compassionate appointment in place of his father who died while in service of the respondent/Board on 31.12.1998.

(3.) HAVING heard the learned counsel for the petitioner and having perused the record, it is clear that the father of the petitioner had died in the year 1998. From a perusal of Annexure P/4, it is clear that after the death of his father, his mother though eligible, did not consciously seek compassionate appointment on account of the death of her husband. It is also clear that the petitioner has not filed any application seeking compassionate appointment till date and it is his mother who has filed an application seeking compassionate appointment for her son the petitioner, for the first time on 12.7.2011.