STATE OF M. P. Vs. SUNIL KHATRI

JUDGEMENT

(1.) The present writ appeal is arising out of order dtd. 9/7/2019 passed in W.P. No. 27143/2018 (Sunil v. state of M.P. and others) [Reported in 2019 (III) MPWN 79].

(2.) Facts of the case reveal that the respondent's father was an employee working as a Driver (Class-IV post) in the Public Health Engineering Department of the state of Madhya Pradesh. On account of his unfortunate death, the respondent applied for grant of compassionate appointment and his application was rejected on 20/9/2016. Thereafter, he preferred a writ petition i.e. W.P. No. 327/2017 and this Court has directed the appellants vide order dtd. 23/6/2017 to consider the case of the respondent in light of the subsequent circular dtd. 31/8/2016.

(3.) The case of the respondent was rejected again by an order dtd. 5/7/2019 holding that the policy dtd. 31/8/2016 will not be applicable in case of the respondent.