Darpan Kumar Vishwakarma vs The State Of Madhya Pradesh
2022 Latest Caselaw 5528 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                            BEFORE
                                            HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                         CHIEF JUSTICE
                                                               &
                                      HON'BLE SHRI JUSTICE PURUSHAINDRA KUMAR KAURAV
                                                       ON THE 18th OF APRIL, 2022

                                                   WRIT APPEAL No. 34 of 2022

                                     Between:-
                                     DARPAN KUMAR VISHWAKARMA, S/O LATE
                                     SHRI LAXMI PRASAD VISHWAKARMA, AGED
                                     ABOUT 23 YEARS, OCCUPATION: UNEMPLOYED
                                     R/O C/O SHRI NEERAJ GOPAL PRAJAPATI BAI,
                                     STATION ROAD RONSRA, NARSINGHPUR
                                     DISTRICT NARSIGHPUR (M. P.) PIN 487001.

                                                                                              .....APPELLANT
                                     (BY SHRI MANISH TIWARI - ADVOCATE )

                                     AND

                                1.   THE STATE OF M.P. THROUGH ITS DEPUTY
                                     SECRETARY OF THE MADHYA PRADESH
                                     GENERAL ADMINISTRATIVE DEPARTMENT,
                                     MANTRALAYA, VALLABH BHAWAN, BHOPAL
                                     (M.P.)

                                2.   SECRETARY,           WATER      RESOURCE
                                     D E PA R T M E N T, MANTRALAYA,  VALLABH
                                     BHAWAN, BHOPAL (M. P.) 462001.

                                3.   CHIEF   ENGINEER,    WATER  RESOURCE
                                     DEPARTMENT, TULSI NAGAR, BHOPAL (M. P.)
                                     PIN CODE NO. 462002.

                                4.   CHIEF         EXECUTIVE        OFFICER
                                     ELECTRIC/YANTRIKI, LIGHT MACHINE TUBE
                                     WELL   DIVISION, NARSINGHPUR DISTRICT
                                     NARSINGHPUR (M.P.)

                                5.   C O L L E C T O R , N A R S I N G H P U R , DISTRICT
Signature Not Verified
  SAN                                NARSINGHPUR (M. P.)

Digitally signed by PRASHANT
BAGJILEWALE
Date: 2022.04.19 18:54:45 IST
                                                                                            .....RESPONDENTS
                                     (BY SHRI SUYASH THAKUR - GOVERNMENT ADVOCATE )
                                                                   2

                                      This appeal coming on for admission this day, Hon'ble Shri Justice
                                Ravi Malimath, Chief Justice passed the following:
                                                                   ORDER

Aggrieved by the order dated 15.02.2021 passed by the learned Single Judge in dismissing the Writ Petition No.2328 of 2021, the writ petitioner is in appeal.

The writ petition was filed seeking for grant of appointment on compassionate ground. However, the legal representatives of the deceased had received a lump-sum payment of Rs.2 Lakhs as a compassionate grant.

The learned Single Judge took note of the fact that the family of the

deceased received a lump-sum grant of Rs.2 Lakhs and relying on the judgment of the Hon'ble Supreme Court in the case of State of M.P. and others vs. Amit Shrivas reported in 2020 (10) SCC 496, dismissed the petition.

On hearing learned counsels, we do not find any merit in this appeal. The legal representatives of the deceased have already received the compassionate grant of Rs.2 Lakhs. In view of receiving the grant, they are not entitled for employment.

Accordingly, the writ appeal is dismissed.

                                     (RAVI MALIMATH)                    (PURUSHAINDRA KUMAR KAURAV)
                                       CHIEF JUSTICE                               JUDGE
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Signature Not Verified
  SAN




Digitally signed by PRASHANT
BAGJILEWALE
Date: 2022.04.19 18:54:45 IST