BHARAT BHUSHAN SONWANI Vs. STATE OF C.G.

JUDGEMENT

(1.) Aggrieved by the decision dtd. 18/6/2021 (Annexure P/1) the present writ petition has been filed.

(2.) The facts of the case is that the father of the petitioner late Aatmdev Sonwani was working as a Patwari under the respondents. He died in harness on 6/12/2020. On the date of death of the deceased, he was survived by his widow Smt. Sarodha Sonwani, the petitioner and another son Ravikant Sonwami and a daughter Smt. Shweta. The other two children namely Ravikant Sonwani and Smt. Shweta already are married and staying separately. The brother Ravikant Sonwani got married in the year 2010 and has his own wife and children to take care of and is also posted elsewhere and staying separately from the family. As such on the date of death of the deceased, it was the widow and the present petitioner who were totally dependent upon the income of the deceased.

(3.) The State counsel on the other hand opposing the petition submits that since the elder brother of the petitioner is already in government employment, in terms of the policy for compassionate appointment the candidature of the applicant has been rejected and in the absence of any challenge to the policy, the decision of the respondent cannot be said to be bad.