SOHEL KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Appellant impugns order dtd. 13/10/2023 passed by the learned Single Judge in W.P. No. 21339 of 2017 whereby the petition filed by the appellant seeking compassionate appointment has been dismissed.

(2.) The father of the appellant who was employed as a Constable in Home Department died in harness in the year 2011. As per the service record he had two wives. Appellant is the son of second wife. The admitted position is that the natural mother of the appellant at that point of time was in government service. In the year 2013 an application for appointment on compassionate ground was filed which stood rejected on the ground that the real mother of the appellant was in government service and therefore, his case could not be considered for grant of appointment on compassionate ground.

(3.) The case of the appellant is that he was living with the first wife of his father in the village and both of them were unemployed and as such he was eligible for grant of compassionate appointment. Reliance is placed on the enquiry report dtd. 17/7/2013 conducted by the Deputy Superintendent of Police wherein it is stated that he was residing with the first wife of his father.