VAIBHAV SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The learned counsel for the petitioner submits that the petitioner's father died while in service on 31.08.1995, on which date the petitioner was a minor. The petitioner had previously filed an application seeking compassionate appointment which was rejected by the respondents/authorities on 101.2015 on the ground that more than seven years had lapsed since the death of the petitioner's father, and as per the prevailing policy of the State, an application seeking compassionate appointment could not be considered thereafter.

(3.) The petitioner, being aggrieved by the Order dated 12.01.2015 rejecting his application for compassionate appointment, had filed a writ petition before this Court which was registered as WP No.4057/2015. In the aforesaid writ petition, the petitioner brought on record the amended policy relating to compassionate appointment, issued by the State vide Circular dated 29.09.2014, and this Court, keeping the aforesaid circular in mind, disposed of the writ petition with a direction to the respondents no. 2 and 3 to reconsider the claim of the petitioner afresh in the light of the amended Circular dated 29.09.2014, and the judgment rendered by the Gwalior Bench of this Court on 12.02.2014 in W.A. No.452/201