YOGESH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present writ petition seeking a direction to the respondents to grant him appointment on compassionate grounds.

(2.) The necessary facts of the case are that the petitioner's father was working as an Assistant Teacher at Primary School, Badarwas, District Shivpuri. He expired on 17/4/2021. Thereafter, the petitioner applied for compassionate appointment on 9/6/2022. The Principal of the said school, vide memo dtd. 22/6/2022, forwarded the petitioner's case to the District Education Officer, Shivpuri for necessary action.

(3.) Vide letter dtd. 13/6/2023, the District Education Officer, Shivpuri gave two options to the petitioner. Firstly, he was given an option to give his consent for appointment on the post of Primary Teacher. However, for the same, he was required to acquire qualification of B.El.Ed./B.Ed. and to pass the Teachers Eligibility Test. The second option was for appointment on the post of Assistant Grade-III/Peon. The petitioner gave his consent for appointment on the post of Assistant Grade-III vide his letter dtd. 13/6/2023. The petitioner's case was thereafter forwarded by the District Education Officer to the Joint Director, Public Instructions, vide memo dtd. 26/9/2023.