PRAMOD KHOLIYA Vs. DEVI AHILYA UNIVERSITY

JUDGEMENT

(1.) Shri Shashank Patwari, learned counsel for the petitioner. Shri Vivek Sharan, learned counsel for the respondents.

(2.) The petitioner before this Court has filed present petition being aggrieved by order dated 27/11/2015 passed by the respondents.

(3.) The facts of the case reveal that the petitioner's father was in service with the respondent University and he was working on the post of Pump Attendant. The petitioner's father expired on 05/05/2013 and thereafter, the petitioner applied for grant for compassionate appointment. The case of the petitioner was processed and on 07/07/2014 an appointment order was issued appointing the petitioner on the post of Peon (Class-IV). The petitioner has submitted his joining pursuant to the appointment order on the same day i.e. on 07/07/2014.