JAFAR AHMED Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner is aggrieved by the order passed by the Tribunal whereunder, the application filed by him for giving a direction to the respondents to grant him the appointment on the compassionate ground has been rejected.

(3.) IT is not disputed that Bafati Khan the Grandfather of the petitioner had died while in service on 4th December, 1974. At that time, the petitioner was minor. It is also not disputed that at the time of the death of the Govt. employee Bafati Khan, his widow and sons were alive and none of them applied for appointment on the compassionate ground. The petitioner moved an application seeking appointment on the compassionate ground after his attaining majority. This application was filed on 30-8-1994.