VIVEKKUMAR CHAUHAN Vs. STATE OF M P

JUDGEMENT

(1.) Mr. Ranjeet Sen, learned counsel for the petitioner. Mr. Mukesh Parwal, learned Government Advocate for the respondents State.

(2.) The petitioner before this Court has filed this present petition claiming compassionate appointment.

(3.) Petitioner's contention is that his father was a Government servant and while in service he expired on 17-3-2012. It has been further stated that the petitioner immediately after the death of his father submitted an application for grant of compassionate appointment and the same has been turned down by an order dated 27-2-2013 stating that the petitioner's wife is serving as an Assistant Teacher.