Madhya Pradesh High Court
Ms. Rashmi Sharma vs The State Of Madhya Pradesh on 21 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-5923-2018
(MS. RASHMI SHARMA Vs THE STATE OF MADHYA PRADESH)
Gwalior, Dated : 21-03-2018
Shri D.P. Singh, learned counsel for the petitioner.
Shri Praveen Newaskar, learned Govt. Advocate for the
respondents/State.
Petitioner's only grievance is that her application for sh compassionate appointment has not been considered by respondents No. 2, 3 and 4 despite the fact that she fulfills all the necessary e ad qualifications for grant of such compassionate appointment.
It is submitted that she has passed her B.A. from Jiwaji Pr University and also possess Diploma in Education. She has also a qualified the Central Teacher Eligibility Test (CTET) in September, hy 2016 conducted by Central Board of Secondary Education. It is ad submitted that her husband late Shri Jitendra Sharma was in the employment of School Education Department and was posted as M Adhyapak at Govt. Middle School, Sujavini, District Shivpuri when he of was died in 19.11.2012.
In view of such facts, this petition is disposed of with a direction rt to respondents No. 2, 3 and 4 to take into consideration the ou qualifications of the petitioner and consider the application for grant of C compassionate appointment and decide her claim through a speaking order within a period of 60 days from the date of receipt of certified h ig copy of the order being passed today. H It is made clear that this Court has not expressed any opinion on the merits of the case.
(VIVEK AGARWAL) JUDGE shanu SHANU RAIKWAR 2018.03.22 10:21:23 +05'30' 11.0.8