RAGHVENDRA RATHORE Vs. STATE OF M P

JUDGEMENT

(1.) WITH consent heard finally. Petitioner's father Devilal Rathore was working on the post of Head Clerk-cum-Accountant in the Panchayat and Social Justice Department of the State Government. He died in harness on 2-9-2007. Petitioner submitted an application seeking his compassionate appointment. The third respondent Deputy Director forwarded the said application for consideration before the fourth respondent Commissioner, Panchayat and Social Justice Department, Bhopal, vide letter dated 28-11-2007 (Annexure P-2). The fourth respondent vide letter dated 14-12-2007 (Annexure P-3) informed the Collector Mandsaur that no post for appointment on compassionate appointment is available.

(2.) THEREAFTER vide letter dated 20-3-2008 (Annexure P-4) the petitioner was informed that if he is inclined to accept the appointment on the post of Contract Teacher (Samvida Shala Shikshak) he may give his consent for the same. The petitioner gave his consent for the same. Accordingly, his case was forwarded by Collector Mandsaur to the District Education Officer Mandsaur vide letter dated 2-4-2008 (Annexure P-5).

(3.) ON 24-11-2008 (Annexure P-11) the petitioner was informed that only for the dependents of Revenue Inspectors and Patwaris the exemption is granted from appearing in the examination for the post of Patwari without Patwari training and as such he cannot be granted compassionate appointment. Aggrieved the petitioner submitted representation Annexure P-12 and has filed this petition.