SHIVENDRA GIRI GOSWAMI Vs. STATE OF C G

JUDGEMENT

(1.) The Petitioner, by this petition, seeks to challenge the order dated 20.3.2009 (Annexure P/1), passed by the Chief Conservator of Forest, Chhattisgarh, Raipur, whereby the prayer of the Petitioner for grant of compassionate appointment has been rejected.

(2.) According to learned Counsel appearing for the Petitioner, the father of the Petitioner Shri Kailash Giri Goswami was working as Forest Guard in the Forest Department, who died on 20.6.2008 in harness. Late Shri Kailash Giri Goswami had two wives i.e. Smt. Sakun Goswami and Smt. Chandrakala Goswami. The Petitioner is son of Smt. Sakun Goswami (first widow) and Ms Priyanka Goswami is daughter (sister of the Petitioner). Smt. Chandrakala Goswami (second widow) is already working on the post of Accountant in the Forest Department.

(3.) After death of the father of the Petitioner, in accordance with the judgment dated 4.9.2008, passed by the First Civil Judge, Class-I, Mahasamund, the pension of the deceased employee (father of the Petitioner) was divided in two shares i.e. half of the amount to the first widow and half of the amount to the second widow.