SANTOSH RATHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 20.2.2014, by which her application for compassionate appointment was rejected.

(2.) That father of the petitioner late Shri Amar Singh died on 16.9.1994, while working as peon in the Government Arts College and at that time, petitioner was aged about 3 years (22.1.1991). After attaining the age of majority in the year 2009 and acquiring the minimum qualification, she applied for the compassionate appointment on 23.8.2010, under the prevailing policy dated 10.6.1994.

(3.) Vide impugned order dated 20.2.2014, the said application has been rejected as time barred in light of the policy dated 18.8.2008. Hence, the present petition.