SONABAI RATANLAL SANKLA Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner's husband Ratanlal Sankla was working on the post of Peon in the Water Resources Department of the State Government. He died in harness on 28 -8 -2005. The petitioner being his widow applied for her compassionate appointment in place of her husband. The said application for compassionate appointment was rejected vide order dated 16 -10 -2006 (Annexure P/3) passed by the respondents on the ground that the petitioner has not passed 5th standard examination which is the minimum qualification for being appointed on the post of peon.

(2.) HAVING received the said order of rejection, the petitioner widow of the deceased employee promptly appeared and passed 5th class examination in the year 2007. On being qualified for appointment on the post of peon, she again applied for compassionate appointment. The said application has been rejected vide impugned order dated 14 -1 -2008 (Annexure P/l) passed by the respondents stating therein that earlier her application has already been rejected and in view of the circular dated 22 -1 -2007 the applications which have already been rejected cannot be reconsidered. Feeling aggrieved the petitioner has filed this petition.

(3.) THE respondents filed reply and have supported the reasons stated in the order of rejection of the petitioner's application.