SURYAKANT SIDAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Case of the petitioner is that the father of the petitioner namely; Kush Ram Sidar working as Lecturer in the respondent Department, died on 23-2-2011 in harness. Thereafter, the petitioner submitted an application for grant of compassionate appointment, which has been rejected on 27-6-2011 (Annexure P/1). Thereafter, the petitioner is running from pillar to post by making several requests and representations, but the same has not yielded any result. Thus, this petition.

(2.) Learned counsel appearing for the petitioner submits that the impugned action of the respondents is illegal and arbitrary. After the death of the petitioner's father, the petitioner is facing a lot of financial difficulties, as he has no source of income for his livelihood.

(3.) On the other hand, learned counsel appearing for the State supports the impugned communication dated 27-6-2011 (Annexure P/1) and submits that the petitioner is not entitled to any relief.