VEERMANI SONWANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The grievance of the petitioner is that the father of the petitioner namely Than Singh Sonwani died in harness on 19.10.2016 vide Annexure P-2. The petitioner being the son and dependent, applied for compassionate appointment and the said application for compassionate appointment was rejected by order dated 25.09.2017 and 07.03.2020 (Annexure P-1).

(3.) Learned counsel for the petitioner would submit that the rejection of the application at the threshold on the ground that brother of the petitioner is working in the government job would be contrary to the authoritative decision given by this Court. She would further refer to the judgment passed by this Court in WPS No.1025 of 2020 dated 18.02.2020 (Annexure P-6) and would submit that without any enquiry on the dependency of the person claiming compassionate appointment, the application for compassionate appointment cannot be dismissed.