Smt. Surbhi Bhadauria vs The State Of Madhya Pradesh
2021 Latest Caselaw 893 MP

1 WP-16178-2020 The High Court Of Madhya Pradesh WP-16178-2020 (SMT. SURBHI BHADAURIA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 18-03-2021 Shri Naveen Kumar, learned counsel for the petitioner. Shri V.S. Choudhary, learned Panel Lawyer for the State. Petitioner has filed IA No.1255/2021 for taking documents on record. For the reasons so stated in the application, IA No.1255/2021 is allowed. Documents be taken on records.

Learned counsel appearing for petitioner submitted that case of petitioner is covered by judgement dated 02.03.2020 passed in WA No.756/2019. It is further submitted by him that case of petitioner for grant of compassionate appointment was rejected only on ground that petitioner is a married daughter. It is also submitted by him that in Full Bench judgement, it has been held that married daughter is eligible for getting compassionate appointment.

Learned counsel appearing for State prays for short time to go through the said judgment.

List the matter in the next week for consideration.

                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE


                      shabana




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Date: 2021.03.19
16:16:15 IST