SANDIP TRIPATHI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of admission. The petitioner has filed this petition praying for a direction to the respondent-authorities to grant appointment to the petitioner on the post of Assistant Teacher w.e.f. 1998.

(2.) The prayer made by the learned Counsel for the petitioner is based on the contention that the petitioner was granted compassionate appointment by the respondent-authorities on the death of the petitioner's father who died while in harness as Shiksha Karmi Grade-III in the year 1998. It is contended that since then the petitioner is working on the said post. However, another person Shri Gyanendra Kumar Sharma was granted compassionate appointment on the post of Assistant Teacher in Sidhi District. It is submitted that in such circumstances as the petitioner is also entitled to claim parity, he has filed the present petition for a direction to the authorities to grant him appointment on the post of Assistant Teacher from 1998. It is submitted that the petitioner has filed representation before the authorities, which has not yielded any result and, therefore, the respondents be directed to decide the same.

(3.) Having heard the learned Counsel for the petitioner, it is observed that the petitioner was appointed and is working as Shiksha Karmi Grade-III since 1998 whereas the petitioner has filed the present petition in the year 2015 without giving any reasonable acceptable explanation for the huge delay and laches of 17 years on his part. It is further clear that the petitioner has not made any contention or averment in the petition that the petitioner was entitled to be granted appointment on the post of Assistant Teacher on the basis of the qualification held by him but was denied the same nor has the petitioner been able to establish any parity with the said Shri Gyanendra Kumar Sharma who is from a different district than the petitioner.