DEEPAK KUMAR SHAKYAWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS petition is directed against the order dated 12.8.2011, whereby the petitioner's application for compassionate appointment is rejected on the ground that his father died on 15.12.1997. He attained majority in 2010. As per Government Circular dated 13.1.2011, the claim of only such persons can be considered who are dependent of employees, who expired after 13.12.2001.

(3.) PRAYER is opposed by the other side.