ABHILAKH SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Because the matter is in regard to compassionate appointment, hence, with the consent of the learned counsel for the parties, this appeal is heard and disposed of finally. This appeal has been filed by the appellant against the order dt. 8.8.2013 passed in W.P. No. 8913/2012.

(2.) Father of the appellant was died on 19.8.1993 when he was in service. At that time, he was working as Assistant Teacher. The appellant was minor at that time. After attaining the age of majority, he submitted an application for compassionate appointment on 21.5.2002. It was rejected vide order dt. 22.6.2005 on the ground that because the case of the appellant for compassionate appointment was of more than seven years, hence, as per the policy, the application of the appellant could not be considered.

(3.) Thereafter, the appellant filed a writ petition before the court. It was registered as W.P. No. 2999/2009. The court vide order dt. 24.7.2009 disposed of the aforesaid petition with the following directions:-