AIROnline 2019 MP 1413

Madhya Pradesh High Court

Hon'ble Judge(s): Vandana Kasrekar , J

Constitution of India , Art.16— Compassionate appointment - Claim of - Father of petitioner working in Office of respondents/Department and died on 15/06/2000 - At time of death of petitioner's father, policy of 1997 was prevailing, thereafter, ban was imposed by respondents/Department for Compassionate Appointment on 01/09/2000 due to financial constraints - Said policy again amended in year 2014 and as per which employees who died in harness after 15/11/2000 but before 10/04/2012 their cases shall be considered but relaxation was limited to only those cases where employee was died by causality, electrical accident, during employment/working for Board/Company - Petitioner ' s father died due to natural death - Case of petitioner does not fall within purview of aforesaid policy - Rejection of claim, proper. (Para 7 8)