BRAJESH KUMAR Vs. ENERGY DEPARTMENT

JUDGEMENT

(1.) Heard. By this writ appeal , the appellant (writ petitioner) is challenging the order dated 03.02.2017 passed in W. P. No.6511/2015 by which the learned Writ Court rejected the prayer for grant of compassionate appointment of the appellant.

(2.) Facts of the case are that father of the appellant - Suraj Singh Soliya died while working as Assistant Grade-II in the office of the Executive Engineer (Civil), M. P. Paschim Kshetra Vidyut Vitaran Co. Ltd.. He died due to hard attack on 28.06.2000. On 18.07.2000, the Superintending Engineer of M. P. Paschim Kshetra Vidyut Vitaran Co. Ltd. asked the mother of the appellant to submit an application for compassionate appointment. On 31.08.2001, the appellant submitted an application for compassionate appointment. At the time of death of father of the appellant, appellant was only 12 years and 10 months old. No appointment was given to the mother of the appellant.

(3.) The said application dated 31.08.2001 was returned vide order dated 14.02.2002 as at that relevant point of time, appellant was minor and was only 15 years of age and the compassionate appointment was banned by order dated 01.09.2000.