Madhya Pradesh High Court
Sonu Kumar Pandey vs The State Of Madhya Pradesh on 5 November, 2024
Author: Anand Pathak
Bench: Anand Pathak
1 WA-2524-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WA No. 2524 of 2024
(SONU KUMAR PANDEY Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 05-11-2024
Ms. Smrati Sharma - Advocate for the appellant.
Shri Ankur Mody - Additional Advocate General for the respondents/State.
It is the grievance of appellant that he is seeking compassionate appointment because of death of his father during harness but respondents denied the appointment on the ground of non attainment of qualification of CPCT Examination as well as having Computer Diploma from a recognized University.
It is the submission of learned counsel for the appellant that appellant undertakes to attain the qualification, provided he is given some breathing time. Conditional appointment can be given. Learned counsel refers instance of Smt. Ashulata Bisht (Annexure P/9 of writ petition) to demonstrate the said fact.
Issue notice to the respondents.
Shri Ankur Mody, Additional Advocate General accepts notice on behalf of respondents, therefore, payment of process fee by the appellant is dispensed with.
Shri Mody is directed to seek instruction regarding conditional appointment to the appellant if any can be given to the appellant or not.
List in the week commencing 18th November, 2024.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
Anil*
Signature Not Verified
Signed by: ANIL KUMAR
CHAURASIYA
Signing time: 11/6/2024
10:43:25 AM