SAVITA GAJBHIYE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the order dtd. 16/6/2021 refusing to grant compassionate appointment to the petitioners, the present writ petition has been filed. The reason assigned for refusing compassionate appointment is that the eldest son in the family of the deceased is already in Government employment.

(2.) The facts in brief necessary for disposal of the present writ petition are that the father of the petitioner No. 2 and husband of the petitioner No. 1 namely Lt. Amrit Rao Gajbhiye was working as a Head Master under the respondents when he died in harness on 6/2/2021. On the date of death of the deceased, he was survived by his wife, one son and two daughters. The eldest son and the elder daughter both are already married and has been living separately much before the death of the deceased.

(3.) On the date of death, it was only the two petitioners herein who were dependent upon the income of the deceased directly and there was no other source of income. According to the Counsel for the petitioners, even in the ration card that the petitioners have the name of other children who are already married and are living separately, their names were not reflected and the ration card reflected the name of only the deceased employee and two petitioners herein i.e. the widow and remaining daughter.