(1.) This petition is filed by the petitioner aggrieved by the Order (Annexure P/6) dated 02.05.2018 passed by the District Education Officer, Bhopal whereby the application of the petitioner for grant of compassionate appointment was rejected.
(2.) According to the petitioner, her mother was working as Assistant Teacher in the Govt. Girls Middle School, Chandbad, District-Bhopal who died in harness on 12.07.1999. At the time of her death, the petitioner was merely three years' old, hence, she has filed the application for compassionate appointment after she became major.
(3.) Learned Govt. Advocate appearing for the respondents/State inviting the attention of this Court to subclause 4.1 of Clause 4 of the circular dated 29th September, 2014 of General Administration Department, Govt. of M.P., Bhopal has submitted that at the time of death of petitioner's mother, her father was in Government service, hence, petitioner is not entitled to compassionate appointment, and prays for dismissal of the petition.