Madhya Pradesh High Court
State Of M.P.Through Police Department vs Sheetal Chouhan on 1 July, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
1 WA-610-2020
The High Court Of Madhya Pradesh
WA-610-2020
(STATE OF M.P.THROUGH POLICE DEPARTMENT AND OTHERS Vs SHEETAL CHOUHAN)
Indore, Dated : 01-07-2021
Heard through Video Conferencing.
Shri Ranjeet Sen, GA for the appellant / State.
Shri Kapil Sharma, learned counsel for the respondent/s
With consent, finally heard.
During the course of arguments, learned counsel for the parties reached to a consensus. it is agreed that the question, whether a married daughter of deceased employee is entitled to be considered for compassionate appointment, was considered by Full Bench of this Court in W.A. no. 756/2019 ( Meenakshi Dubey Vs. M.P. Poorva Kshetra Vidyut Vitaran Co. Ltd and others reported in 2020(1) MPLJ, 657). The curtains are finally drawn on this issue by taking into account the relevant policy.
It is jointly and fairly submitted that in the teeth of Full Bench decision as aforesaid, it cannot be said that the married daughter of deceased employee is not entitled for consideration. It is agreed that the impugned order dated 23/06/2018, whereby present respondent's claim was rejected solely because, she is a married daughter needs to be axed. It is agreed that in light of the Full Bench decision, directions may be issued to the present appellant to consider the claim of the respondent for compassionate appointment by taking into account necessary factors spelt out in the Full Bench decision.
In view of consensus arrived at, the order dated 23/06/2018, whereby the respondent's claim was rejected, is set aside. The appellant / State is directed to consider the claim of the respondent for compassionate appointment by taking into account the findings / observations of the Full Bench decision in the aforesaid case and take final decision within a period of 2 WA-610-2020 60 days from the date of production of certified copy of this order.
Present writ appeal stands disposed of accordingly. C c as per rules.
(SUJOY PAUL) (ANIL VERMA)
JUDGE JUDGE
amol
Digitally signed by AMOL N MAHANAG
Date: 2021.07.02 10:03:12 +05'30'