Madhya Pradesh High Court
Anil Nageshwar vs The State Of Madhya Pradesh on 22 June, 2015
1 W.P. No. 8883/2015 22.6.2015 Shri Rakesh Khare, learned counsel for the petitioner. Heard on admission.
Petitioner takes exception to decision dated 29.4.2015 whereby the claim of the petitioner for appointment on compassionate ground in lieu of death of Bhaulal Nageshwar who died issue-less and the petitioner had sought the appointment on the basis of alleged will has been rejected.
The claim has been rejected as evident from impugned order, in reference to clause 2.5 of the policy dated 29.9.2014 which stipulates:
"2-5 ;fn e`rd 'kkldh; lsod dh izkd`frd larku u gks rks ,slh nRrd larku ftUgsa 'kkldh; lsod ¼nEifr½ }kjk 'kkldh; lsod ds thfor jgrs gq, oS/kkfud :i ls xksn fy;k gksA "
Since no material has been commended at to establish of petitioner being validly adopted by the deceased government servant, the rejection of his claim for appointment on compassionate ground cannot be faulted with.
In the result petition fails and is dismissed in limine. No costs.
(SANJAY YADAV) JUDGE Vivek Tripathi