PRATAP RAM SANDILYA Vs. STATE OF C.G.

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dated 29-4-2006 (Annexure P-3), passed by the respondent No. 2 rejecting the petitioner's application for his appointment on compassionate ground, the instant petition has been filed. As per petitioner's case, he is adopted son of one Shri Mohar Sai Sandilya, who died on 29-8-2000 while working as Upper Division Teacher at Middle School, Khamariya, Block Udaipur, District Sarguja. After death of his father he applied for his appointment on compassionate ground in accordance with the policy issued by the State of Chhattisgarh in the year 2003. Vide order impugned, the above application was dismissed inter alia on the ground that as per policy prevailing at the relevant time, adopted son was not entitled for appointment on compassionate ground.

(2.) According to the reply of the respondents, as the petitioner's father died before formation of State of Chhattisgarh, therefore, as per policy dated 10-6-1994 (Annexure R-2) prevailing in the State of Madhya Pradesh only legitimate son and daughters were entitled for appointment on compassionate ground and not the adopted son.

(3.) I have heard the Counsel for the parties and perused the paper book.