PANKAJ Vs. STATE OF M P AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) This intra-court appeal has been filed against the order dated 6.3.2017 whereby the learned Writ Court affirmed the order dated 10.2016 by which the application of the appellant for compassionate appointment has been rejected by holding the appellant to be ineligible for compassionate appointment.

(3.) The father of the appellant, namely, Ramesh Chandra Singune was working as Gram Sahayak and had died in harness on 14.2006. As per Clause 2 of the policy of compassionate appointment, the case of the appellant cannot be considered after expiry of 7 years from the date of death of father of the appellant i.e. after 12012 or after one year of his attaining majority.