JITU NARVALE Vs. STATE OF MP & ANOTHER

JUDGEMENT

(1.) The petitioner before this Court has filed this present writ petition claiming compassionate appointment. The contention of the petitioner is that his mother Yashodabai was working as Safai Karmchari and she was permanent employee of Municipal Corporation, Ujjain. She expired while in service on 10/8/2013. The petitioner after the death of his mother who was an employee serving the Municipal Corporation submitted a request to the respondents based upon the Circular issued by the Urban Administration and Development Department dated 21/5/2002 claiming compassionate appointment and the application submitted by the petitioner has been rejected. The contention of the petitioner is that he is entitled for grant of compassionate appointment as his mother was serving as Safai Karmchari.

(2.) A reply has been filed in the matter and the respondents have stated in the reply that father of the petitioner is also serving as Safai Karmchari and, therefore, as the father of the petitioner is serving as Safai Karmchari, the request of the petitioner has rightly been rejected by order dated 26/9/2014. Respondents have placed heavy reliance upon the policy issued by the State Government dated 29/9/2014 and their contention is that in the light of the aforesaid policy the question of grant of compassionate appointment does not arise.

(3.) Heard learned counsel for the parties at length and perused the record.