DEVHUTI SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Petition has been filed by the Petitioner for grant of compassionate appointment on account of death of her father in harness on 1/11/2011. At the relevant time the petitioner was minor.

(2.) The father of the petitioner was working as Assistant Grade III in the office of Tahsildar Nayabaradwar, District Janjgir-Champa who died during the harness on 1/11/2011. At the time of death of her father the petitioner was minor, 15 years of age, therefore, her mother made correspondence to the respondent/Authority to consider claim of the petitioner after attaining the majority, however, the Authority refused grant compassionate appointment by the order dtd. 21/8/2015 (Annexure-P/3). Hence, this petition has been filed.

(3.) Learned Counsel for the Petitioner submits the impugned order is bad in law and as per policy issued by the State Government the petitioner is entitled for compassionate appointment. He submits that only on the ground of delay and on the technical grounds claim of the petitioner has been rejected which is not justifiable. He also submits that petitioner is only daughter of the deceased employee and she has qualified Class 12th and also holding the diploma of computer application, therefore, it is a fit case for grant of compassionate appointment. In view of the above, he prays allow the writ petition.