Gopal Krishan Vyas, J. - (1.) HEARD learned counsel for the parties. In this writ petition, petitioner is claiming appointment on compassionate ground because father of petitioner late Shri Radhey Shyam Sharma died while working on the post of SSSIII in the respondent -department.
(2.) AFTER death of petitioner's father an application was moved by the petitioner for providing appointment on compassionate ground but the application of the petitioner to provide appointment on compassionate ground was rejected vide communication Dt. 24.04.2012 (Annex. 3) on the ground that in the criminal case registered against the petitioner under Sec. 498 -A and 406 IPC, he was held guilty but granted the benefit of probation and later on a consent divorce decree was passed. On 19.02.2014 after hearing both the parties although in criminal case after holding petitioner guilty, the petitioner was acquitted while granting benefit under the Probation of Offenders Act and consent divorce decree has been passed but in the totality of circumstances, this Court feels that if petitioner is desirous to get appointment on compassionate ground then some relief should be given to the lady to whom the petitioner gave divorce and held guilty for offence under Sec. 498A IPC upon complaint made by her. At this juncture, learned counsel for the petitioner submits that petitioner is ready to pay Rs. 3 lacs to his ex -wife so as to seek appointment. In view of above, this Court feels that opportunity can be given for above prayer, therefore with expectation that petitioner will submit receipt/photostat copy of FD of Rs. 3 lacs executed in favour of ex -wife, it was ordered that matter may be listed on 19.03.2014.
(3.) LEARNED counsel for the petitioner submits that in pursuance of aforesaid order, a demand draft of Rs. 3 lacs Dt. 11.03.2014 bearing No. 005769 has already been given to the ex -wife Latika of the petitioner and to prove the said fact, a receipt given by Latika on 11.03.2014 is placed on record.;