ANUSUIYA OTI Vs. STATE OF CHHATTISGARH AND ORS.

JUDGEMENT

(1.) The focal question falling for consideration would be petitioner having been appointed on the post of Female Constable (G.D.) on compassionate ground, whether she is again entitled for second/further consideration for higher post on the ground of compassion?

(2.) Petitioner's husband namely Toman Singh Oti, while working as Constable No. 670, died in harness. She made an application for appointment on compassionate ground, that application was considered and the petitioner was granted compassionate appointment on the post of Female Constable (G.D.) on 6.8.2009, pursuant to which, she has joined on the said post on 10.08.2009 and since then discharging her duties sincerely with the satisfaction of her superior officer.

(3.) Thereafter, on 17.09.2014 the petitioner made an application seeking compassionate appointment on the higher post i.e. Assistant Sub Inspector on the ground based on compassion that she being the widow and taking into consideration the job entrusted to her, it is very difficult to maintain herself by discharging her duties as Constable (G.D.) and, therefore, she be appointed on the higher post of Assistant Sub Inspector on compassionate ground.