MONIKA SHUKLA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner in this petition under Article 226 of the Constitution of India seeks the following relief:--

(2.) Factual matrix lying at the core of the petition is that the petitioner's father Late Ramprakash Shukla died in harness on 16-4-1976 while holding the post of Platoon Commandant under the respondents. Since the daughter/petitioner was born in the year 1974-75, she could not make any application seeking compassionate appointment, when her father passed away. The appointment was ultimately made on attaining the age of majority sometime in 1994-95 vide Annexure P/2. It appears that some correspondence took place between the functionaries of respondent/organization where the late father of the petitioner worked, but the same did not reach their logical end. The petitioner contends that he kept representing and the last representation made for claiming compassionate appointment is marked as Annexure P/5, which is undated.

(3.) Thus, the principal grievance of the petitioner is indecision of the respondents in considering and deciding her claim for compassionate appointment raised initially sometime in the year 1994-95 when the petitioner attained the age of majority followed by repeated representations.