Shailendra Lodh vs The State Of Madhya Pradesh
2023 Latest Caselaw 5275 MP

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                               ON THE 29 th OF MARCH, 2023
                                             WRIT PETITION No. 6821 of 2023

                          BETWEEN:-
                          SHAILENDRA LODH S/O LATE SHRI JAGLAL LODHI,
                          AGED ABOUT 40 YEARS, OCCUPATION: UNEMPLOYED
                          R/O VILLAGE BABUPUR P.S. AND TAH. NAGOD
                          DISTRICT SATNA (MADHYA PRADESH)

                                                                                        .....PETITIONER
                          (BY SHRI PRASHANT CHOURASIA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                PRINCIPAL SECRETARY REVENUE DEPARTMENT
                                VALLABH BHAWAN MANTRALAYA BHOPAL
                                (MADHYA PRADESH)

                          2.    THE COMMISSIONER R E WA DIVISION REWA
                                (MADHYA PRADESH)

                          3.    THE   COLLECTOR S A T N A DISTRICT          SATNA
                                (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                          (BY SHRI L.A.S. BAGHEL - DEPUTY GOVERNMENT ADVOCATE)

                                This petition coming on for admission this day, th e court passed the
                          following:
                                                             ORDER

By the instant petition, the petitioner is claiming that declaration with regard to the death of his father has been made by the Court by granting decree of declaration vide judgment and decree dated 22.02.2020 and then he made an application before the Collector, Satna for grant of compassionate appointment,

Signature Not Verified Signed by: SUDESH KUMAR SHUKLA Signing time: 3/29/2023 5:02:45 PM

but no heed is being paid on that application.

However, a copy of that application is not available with the petitioner. In turn, Shri Baghel submits that in absence of the application it cannot be discerned whether it was actually moved or not and on that basis, no direction can be given to the authorities for considering the so-called pending application.

Keeping in mind the existing circumstance, I dispose of this petition directing the petitioner to make a fresh application for grant of compassionate appointment within a period of 15 days from today and if petitioner does so, in turn the Collector, Satna shall consider and decide the petitioner's application

within a further period of three months in accordance with law.

It needs to be emphasized here that this Court has not expressed any view on merits and the entitlement of the petitioner shall be deduced by the Collector after taking cognizance of the relevant policy of the State Government for grant of compassionate appointment.

Petition stands disposed of.

(SANJAY DWIVEDI) JUDGE Sudesh

Signature Not Verified Signed by: SUDESH KUMAR SHUKLA Signing time: 3/29/2023 5:02:45 PM