SATISH RANGARI Vs. STATE OF C.G.

JUDGEMENT

(1.) Shri Shatrughan Rangari while working as Assistant Teacher died in harness on 5/2/2000, at that time, the petitioner was minor, therefore, he could not move an application for compassionate appointment. When the petitioner became major in the year 2006, then ultimately he filed an application for compassionate appointment on 19.8.2006, which was processed and ultimately, the District Education Officer, Jagdalpur, by order dated 1/8/2013 (Annexure R?3) rejected the application holding that it has been filed after 8 years from the date of death of his father and that order was not challenged and has become final. Now again the petitioner filed an application on 17/6/2014, which has been rejected by respondent No.2/Collector, Kondagaon on 2/7/2014 (Annexure P?8), which has been called in question by way of this writ petition stating inter?alia that the petitioner is entitled for compassionate appointment.

(2.) Return has been filed opposing the writ petition stating that the petitioner's application for compassionate appointment has already been rejected by the District Education Officer, Jagdalpur vide order dated 1/8/2013 (Annexure R?3), which has become final and again the application dated 17/6/2014 has been rejected by the impugned order dated 2/7/2014 (Annexure P?8), as such, the writ petition is liable to be dismissed.

(3.) Mr.Prafull Bharat, learned Senior Counsel with Mr.Keshav Dewangan, learned counsel for the petitioner, would submit that the petitioner is entitled for compassionate appointment and the impugned order dated 2/7/2014 (Annexure P?8) passed by the Collector, Kondagaon deserves to be set aside.