SURESHCHANDRA KUMAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 1.4.2015 by which his representation seeking compassionate appointment has been rejected.

(2.) According to the petitioner, his father viz. Jagannatgh Kumawat died while working as Peon in Middle School Padcha Development Block, Sendhwa on 31.1.2002. He submitted a representation on 9.9.2014 and when the same was not decided, he filed W.P. No.9216/2014 before this Court. Said writ petition was disposed of by order dated 16.1.2015 with a direction to the respondents to decide the pending representation.

(3.) In compliance of the aforesaid order of this Court, respondents have passed the order and rejected the representation of the petitioner on the ground that earlier his case was considered and vide order dated 1.4.2015 and 5.8.2004, claim for compassionate has been turned down. Thereafter, his mother viz. Shyamabai who was working as a Peon in the High School, Talwada Bujurg took voluntary retirement on 13.9.2006. Petitioner again filed an application on 12.9.2006 for compassionate appointment, but same has also been rejected. Later on, the Government of M.P. Lifted the ban on compassionate appointment and came up with the new policy for compassionate appointed. That, the petitioner again submitted a representation but the same has been rejected by the impugned order on the ground that under the new Policy of the State Government, he is not entitled for compassionate appointment, hence the present petition before this Court.