Pawan Raghuwanshi vs The State Of Madhya Pradesh
2021 Latest Caselaw 8024 MP

             1                                       W.P.No.23199-2021

                 THE HIGH COURT OF MADHYA PRADESH, INDORE BENCH
                                         W.P.No.23199-2021
                       ( Pawan Raghuwanshi vs. State of Madhya Pradesh & others)

             Indore, Dated: 30.11.2021
                    Shri Anand Agrawal, learned counsel for the petitioner.
                    Shri Pradyumna Kibe, learned Panel Lawyer for the
             respondent/State.

Heard on the question of admission. This petition has been filed by the petitioner under Article 226 of the Constitution of India, assailing the order dated 06.10.2021 (Annexure-P/1) whereby the application for the compassionate appointment has been rejected on the ground that the death of the employee took place on 31.5.2016 whereas the policy has come into force on 31.8.2016.

Since the issue involved in the case has already been answered by the Supreme Court recently in the case of State of Madhya Pradesh vs. Ashish Awasthi (Civil Suit No.6903/2021- judgment dated 18.11.2021) and has also been followed by this Court in W.P. No.25325/2021 dated 29.11.2021 the present petition is liable to be dismissed on the ground that the policy itself was not in force in the said case as the policy came into force on 31.8.2021.

In view of the same, this Court finds that there is no illegality found in the impugned order passed by the respondent. Accordingly, the admission is declined and the petition is hereby dismissed as such.

Certified copy, as per rules.

(SUBODH ABHYANKAR ) JUDGE

moni Digitally signed by MONI RAJU Date: 2021.12.02 12:16:07 +05'30'