ASHWINI KUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner, by this petition, seeks a writ/direction to the respondents to appoint the petitioner on compassionate basis.

(2.) THE facts, in brief, are that, the father of the petitioner namely Late Shri Dashrath Sahu, died on 01.02.1997 in harness, working as Roller Driver in Public Works Department. According to the petitioner, the petitioner, made an application on 20.05.1999 and thereafter, on having attained majority on 21.07.2001, one more application was filed.

(3.) IT is well settled principles of law that the compassionate appointment not being in accordance with the constitutional scheme of employment, cannot be granted as a matter of right, however, if there is a policy for compassionate appointment, the cases for appointment may be considered as an exceptional cases for appointment, in accordance with the policy.