Ankit Bakshi vs The State Of Madhya Pradesh
2022 Latest Caselaw 1716 MP

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                                     HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                                                            W.P. No.26072/2021
                                       Ankit Bakshi S/o Late Ashok Bakshi Vs. State of M.P. and Others

                                Indore, Dated:- 07/02/2022

                                        Heard through Video Conferencing.

                                        Shri Sanjay Jamindar, learned counsel for the petitioner.

                                        Smt. Vinita Phaye, learned Government Advocate for the

                                respondents/State.

1. Heard.

2. By this Writ Petition preferred under Article 226 of the

Constitution of India, the petitioner has prayed for a direction for

issuance of compassionate appointment order in his favour and for

consideration of his application for appointment on compassionate

basis in the light of policy dated 31.08.2016.

3. Learned counsel for the petitioner submits that the father of the

petitioner had expired on 24.3.2008 and the petitioner had applied on

28.12.2010 for appointment on compassionate basis. Despite lapse of

a period of more than 11 years from the date of making of the

application, the same has not been decided till now. It is further

submitted that during pendency of the application of the petitioner the

State Government has issued a policy dated 31.08.2016 for giving

compassionate appointment to the family members of work charged

and contingency paid employee, hence, petitioner's case is liable to be

considered in the light of the said policy. Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2022.02.07 18:48:19 IST

HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE W.P. No.26072/2021 Ankit Bakshi S/o Late Ashok Bakshi Vs. State of M.P. and Others

4. Learned counsel for the respondents/State submits that the

application shall be considered by the competent authority in

accordance with law within a fixed time period, if not already

decided.

5. In view of the aforesaid, I deem it fit and proper to direct the

Executive Engineer, Public Health Engineering, Division Indore to

advert to and decide petitioner's pending application dated 28.12.2010

(Annexure P/3) within a period of three months from the date of

receipt of certified copy of this order by passing a reasoned and a

speaking order. It shall be open for the competent authority to

consider the applicability of the policy dated 31.08.216 of the State

Government. The petitioner shall also be at liberty to file fresh

documents and/or judgment as he may desire before the competent

authority.

6. With the aforesaid, without expressing any opinion on merits,

the instant petition stands disposed off.

(PRANAY VERMA) JUDGE ns

Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2022.02.07 18:48:19 IST