LILESHWARI THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Aggrieved by the impugned order Annexure P-1 dtd. 4/3/2021, the present writ petition has been filed.

(2.) Vide the impugned order, the claim of the petitioner for compassionate appointment has been rejected. The rejection was on the ground that brother of the petitioner was found to be in government employment.

(3.) Contention of the petitioner is that her father was working on the post of Deputy Forest Ranger who died in harness on 17/1/2020. On the date of death of the deceased was survived by widow and three children including the petitioner. Therefore, apart from the petitioner, there was one more brother and sister of the petitioner. The sister of the petitioner being an unmarried and was also dependent upon the deceased along with the petitioner and the widow. Contention of the petitioner is that on the date of the death and thereafter, the brother of the petitioner was not providing financial sustenance to the petitioner's family for sustenance as he himself has his own wife and children to take care of. It is the further contention of the petitioner that on the date of death, it was the only petitioner and her sister along with their mother who were totally dependent on the deceased and therefore they have moved an application for compassionate appointment which stood rejected. Respondents have decided the application without any sort of enquiry on the dependency aspect and have in a mechanical manner rejected the same.