AMIT DIWAKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India petitioner seeks indulgence of this Court in the matter of refusal for providing appointment on compassionate ground as communicated to the petitioner vide communication dated 10/6/2014.

(2.) FACTS relevant for the disposal of this petition are to the effect that mother of the petitioner Smt. Sushila Devi Diwakar was a government servant working as a teacher in the Government Girls Middle School, Nateran, District Vidisha. She died on 16/6/2009 while in service. Petitioner applied for providing employment on compassionate ground. As per clause 4.1 of the policy dated 18/8/2008 annexed as Annexure P/2, an applicant shall not be entitled to seek appointment on compassionate ground if any one of the members of the deceased family is already in government service or corporation, division, council, commission etc. For ready reference it is quoted below: -

(3.) ON enquiry, it is found that in fact brother of the applicant, namely, Arun Kumar is serving as a teacher in Hamidpur Sankul Centre, Senior Secondary School, Sirnota/Tyonda. In view of the aforesaid, the impugned letter has been issued holding the petitioner not eligible to be considered for appointment on compassionate ground in terms of clause 4.1 (supra).