MOHAN SINGH RAJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the orders dated 23.03.2013, 01.04.2013 and 08.08.2014, collectively marked as Annexure P/1, whereby the claim for compassionate appointment of the petitioner has been rejected.

(2.) Brief facts relevant for the adjudication of the present dispute is that the father of the petitioner was an employee under erstwhile State of Madhya Pradesh working on the post of Headmaster in a Primary School. He died in harness on 16.12.1994. It is said that when the father of the petitioner died, the petitioner was minor. He attained the age of majority in the year, 1998. The petitioner thereafter moved an application for compassionate appointment which was not considered and subsequently the new State of Chhattisgarh was created w.e.f. 01.11.2000. The petitioner for the first time preferred a Writ Petition (S) No.6657 of 2008 which was disposed of on 09.01.2009 directing the respondent authorities to consider and decide the representation in respect of compassionate appointment that the petitioner has filed.

(3.) Subsequently, on account of non compliance of the order dated 09.01.2009 the petitioner preferred a Contempt Petition No.188 of 2013. The said contempt petition finally was disposed of on 19.03.2013. Thereafter the petitioner again preferred a fresh writ petition WPS No.2727 of 2014 which again was withdrawn by the petitioner with liberty to pursue the representation that he has made to the authorities concerned and finally the impugned order have since been passed which is under challenge in the present writ petition.