WASIM Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition praying for a direction to the respondents to consider his case for appointment on Compassionate ground.

(2.) The father of the petitioner was working with the respondents/Department. He died on 15/06/2000 in harness. After his death, the petitioner has submitted an application for Compassionate Appointment on 10/10/2003, which was returned by the respondent No. 2 with liberty to file the application after attaining the age of majority as per format. The petitioner again submitted an application on 02/06/2006 for Compassionate Appointment but as there was ban on Compassionate Appointment, therefore, the respondent No. 3 vide letter dated 29/07/2008 has instructed the petitioner to re submit the application after lifting the ban for appointment on compassionate ground. Even after lifting the ban, the petitioner's case has not been considered for Compassionate Appointment, he therefore, filed the present writ petition before this Court.

(3.) Learned counsel for the petitioner submits that at the time of death of his father policy of 1997 was prevailing, therefore, his case should have been considered as per policy which was prevailing in the year 2000. Petitioner relied on judgment of Canara Bank and Anr. v. M. Mahesh Kumar passed in Civil Appeal No. 260/2008 on 15/05/2015, and therefore, the respondents be considered the case of the petitioner, as per the policy at the time of death of father of the petitioner.