NEERAJ KUMAR UKE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Pramod Ramteke, learned counsel for the appellant and Mr. H.S.Ahluwalia, learned Deputy Advocate General for the respondents.

(2.) This appeal is presented against an order dtd. 12/8/2021 passed by the learned Single Judge in Writ Petition (S) No. 4204 of 2021, whereby the writ petition filed by the appellant/petitioner was dismissed.

(3.) The father of the appellant, who was working as Head Master in Government Middle School, Diwanbhedi, died in harness on 1/1/2020. The appellant had filed an application for compassionate appointment on 4/5/2020 and the same came to be rejected by an order dtd. 1/7/2020 on the ground that the mother of the appellant was already in government service. The learned Single Judge, noting that the policy of the government does not envisage grant of compassionate appointment when a member of the family is already in government employment, dismissed the petition.