DEV KUMAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Rahul Mishra, learned counsel for the appellant. Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for the respondents.

(2.) This writ appeal is presented against an order dtd. 12/7/2021 passed by the learned Single Judge in WPS No. 3361 of 2021, whereby, the order dtd. 7/12/2019 was challenged and a prayer was made to direct the respondents to consider the case of the petitioner for grant of compassionate appointment.

(3.) The father of the petitioner died on 17/5/2000 while working under the State of Madhya Pradesh, leaving behind his wife, three daughters and one son.