SAKIRTAN PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner in the instant petition is against nonconsideration of the case of the petitioner for grant of compassionate appointment on the ground that the deceased employee i.e. father of the petitioner was a daily wage worker.

(2.) According to the petitioner, his father, while working with the Respondents on daily wage basis, died on 23.08.2009. It is further submitted that considering the length of service of the father of the petitioner on daily wage basis, the present petitioner is entitled for being considered for grant of compassionate appointment. He also submitted that the government was about to regularize the services of the petitioner's father.

(3.) So far as grant of compassionate appointment is concerned, the State Government has very specifically held that the compassionate appointment would be granted to the dependent of only regular government servant of the State. From the pleadings of the petitioner itself, it is established that there was no order of regularization of the petitioner's father. In absence of regularization of the father of the petitioner, the status of the deceased was that of a daily wage worker, and as such, no right whatsoever accrued in favour of the petitioner for being considered for appointment on compassionate basis.