KANTI YADAV Vs. STATE OF C. G.

JUDGEMENT

(1.) Aggrieved by the order dtd. 17/2/2021 refusing to grant compassionate appointment to petitioner no.2, the present writ petition has been filed. The reason assigned for refusing compassionate appointment is that the younger 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 petitioner No. 2 and husband of petitioner No. 1 namely late Dhannu Lal Yadav was working as a Head Constable under the respondents when he died in harness on 13/10/2020. On the date of death of the deceased employee, he was survived by his wife i.e. petitioner no.1, elder son i.e. petitioner no.2 and younger son Yugal Kishore Yadav. The younger son Yugal Kishore Yadav was employed with BSF and posted in Punjab and was staying separately along with his wife and children.

(3.) On the date of death of the employee, it was only the two petitioners herein who were directly dependent upon the income of the deceased and there was no other source of income. Petitioner no.2 had moved an application for compassionate appointment which was finally rejected vide impugned order dtd. 17/2/2021 on the ground that the younger brother of petitioner no.2 and younger son of petitioner no.1 namely Yugal Kishore Yadav was found to be in government employment.