Madhya Pradesh High Court
Bhawna Chouraswia vs The State Of Madhya Pradesh on 13 December, 2014
1
LOK ADALAT
W.P. No.13325/2014
13/12/2014.
Shri Prakash Upadhyay, learned counsel
for the petitioner.
Shri Piyush Dharmadhikari, learned Govt.
Adv. For the respondents State.
Petitioner's application for grant of compassionate appointment has not been considered and no decision has been taken on the same.
Keeping in view the aforesaid, parties agreed for disposal of the matter in the following terms: On the petitioner's filing a certified copy of this order along with relevant documents including the scheme as may be applicable according to the petitioner, the competent authority shall examine the claim of the petitioner and decide his representation for grant of compassionate appointment in accordance to the scheme and policies applicable and communicate the decision to the petitioner within a period of three months thereof. It is made clear that claim of the petitioner shall be decided in accordance to the scheme and policies as may be application after evaluation of the 2 LOK ADALAT W.P. No.13325/2014 same by the State Government and competent authority.
With the aforesaid settlement, the petition stands disposed of.
(Rajendra Menon) (Mrs.Shahin Fatima)
Member Member
mrs.mishra