STATE OF MADHYA PRADESH Vs. AANAND BABELE

JUDGEMENT

(1.) With the consent heard finally. The present Writ Appeal under Sec. 2 (1) of The Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 is preferred by the appellants/State (respondents in writ petition) being aggrieved by the order dt. 26/8/2025 passed by learned Writ Court in W.P. No.7827/2025, whereby Writ Petition filed by the petitioner has been allowed.

(2.) Precisely stated, facts of the case for adjudication are that petitioner's father was working as Assistant Accounts Officer in the office of Chief Executive Officer, Janpad Panchayat, Datia District Datia. During COVID 19 Pandemic, he was found positive and took treatment, but ultimately on 24/5/2021 he died. Petitioner being his son, submitted an application for compassionate appointment as per the scheme of the State Govt. for the employees who died of COVID 19. It was informed to the petitioner that he had not attained majority and according to eligibility, age of 18 years is mandatory requirement for compassionate appointment.

(3.) When the petitioner attained majority on 28/9/2022, he submitted application for compassionate appointment, but of no avail. Therefore, petitioner submitted representation dt.30/4/2024. When no action was taken, he filed W.P.No.15957/2024, which was disposed of directing competent authority to decide the pending representation within a period of four weeks. Thereafter vide order dt.6/11/2024 representation of the petitioner was decided and claim of the petitioner for compassionate appointment was rejected. Against the said order, petitioner preferred W.P.No.7827/2025.