STATE OF M.P. Vs. RAJESH KUMAR RAJAK

JUDGEMENT

(1.) With the consent of parties, the appeal is taken for final disposal.

(2.) Appellant impugns order dtd. 20/9/2024 whereby a writ petition filed by the respondent has been disposed of with a direction to the appellant to consider the case of respondent afresh of grant of compassionate appointment.

(3.) Father of the respondent was working as a Watchman in a work-charge establishment with the appellant/Department. Father of respondent died while in employment on 2/7/2015. Respondent filed an application on 15/9/2016 for grant of compassionate appointment which was rejected on 31/5/2017. Thereafter, respondent filed a writ petition before this Court being WP No.12012/2017 which has now been disposed of on 24/4/2024 directing appellants to decide representation within 90 days. Said representation has also been rejected and consequently, respondent filed subject writ petition being WP No.27453/2024 which has been allowed by impugned order dtd. 20/9/2024.