RAM KUMAR PATRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the impugned order Annexure P/1 dtd. 23/2/2022 passed by the respondent No. 3.

(2.) Vide the said impugned order, the claim for compassionate appointment moved by the petitioner has been rejected. The rejection has been on the ground of the application for compassionate appointment having been moved at a belated stage.

(3.) The relevant facts in brief for disposal of the present writ petition are that the father of the petitioner Lt. Ashok Pyari @ Ashok Kumar Ghasiya was working as a regular Sweeper under the respondent No. 3 and he died in harness on 17/7/2018. The petitioner moved an application for compassionate appointment on 4/10/2021.