STATE OF CHHATTISGARH Vs. SWETA SINGH

JUDGEMENT

(1.) Heard Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for the appellants as well as Mr. A.N.Bhakta, learned counsel, appearing for the respondent.

(2.) This writ appeal is directed against an order dtd. 28/1/2022 passed by the learned Single Judge in WPS No.6828/2021 by which the writ petition was allowed setting aside the order dtd. 23/11/2021 revoking the order of compassionate appointment of the writ petitioner/ respondent herein, and directing that the writ petitioner be reinstated on the post of Assistant Grade-III along with all consequential service benefits.

(3.) Manmohan Singh Pawar, father-in-law of the writ petitioner died-in-harness on 16/12/2018 while working as Block Education Officer, Surajpur. The writ petitioner's husband, namely, Basant Pratap Singh and brother of the husband of the petitioner, namely, Akhilendra Pratap Singh were Shiksha Karmis on the date of death of Manmohan Singh Pawar.