Madhya Pradesh High Court
Ankit Verma vs Madhya Pradesh Madhya Kshetra Vidyut ... on 8 December, 2015
WP-20804-2015 (ANKIT VERMA Vs MADHYA PRADESH MADHYA KSHETRA VIDYUT VITRAN COMPANY LTD.) 08-12-2015 Heard Vijay Singh, learned counsel for the petitioner on the question of admission. The petitioner has filed this petition praying for a direction to the respondent/company to consider the case of the petitioner for grant of
compassionate appointment in view of the circular dated 24.12.2014 Annexure P/6 as it is stated that pursuant to the said circular those employees who had died while in service between 15.11.2000 to 10.4.2012 have also been included for grant of benefit of compassionate appointment under the Scheme of 2013.
The learned counsel appearing for the petitioner submits that the petitioner's father had died while in service on 6.8.2001 when he was posted as Test Supervisor Grade II in M.P. Electricity Board, Division Office, Bhopal and therefore, as his father had died between 15.11.2000 to 10.4.2012 his case is entitled to be considered under the circular dated 24.12.2014 Annexure P/6.
Having heard the learned counsel for the petitioner and having perused the amendment in the Scheme made vide notification dated 24.12.2014 Annexure P/6, it is observed that the cases of those employees who died while in service on account of accident while performing their duties during the period 15.11.2000 to 10.4.2012 have been included for grant of compassionate appointment under the Compassionate Appointment Scheme 2013.
Apparently and undisputedly, petitioner's father did not suffer an accidental death while in service and had died on account of heart attack. In the circumstances, as the petitioner's case does not fall within the scheme of Compassionate Appointment 2013 as amended vide notification dated 24.12.2014, I do not find merit in the petition, which is accordingly dismissed.
(RAVI SHANKAR JHA) JUDGE