DHIRENDRA KUMAR BANJARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) CHALLENGE in the present petition is to the order dated 1.1.2010 (Annexure P-8) issued from the office of Transport Commissioner, Raipur rejecting the claim of the petitioner for compassionate appointment.

(2.) THE case of the petitioner in brief are that his father namely Bhajanlal Banjare who was working as Lower Division Clerk in the office of respondent No.2 died on 9.5.2003 and immediately after his death, the petitioner made an application seeking compassionate appointment but it was not considered though several correspondences were made by the State authorities in this regard. All this compelled the petitioner to file W.P. (S) No. 5468/2009 before this Court and it is only after the order passed by this Court on 24.9.2009 vide Annexure P-6, the impugned order came to be issued.

(3.) HEARD counsel for the parties and perused the documents available on record.