BUDHRAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed by the Petitioner, seeking for quashment of orders dated 3.9.2016 and 9.9.2016 pertaining to grant of compassionate appointment to the Petitioner. The claim of the Petitioner for grant of compassionate appointment has been rejected by the Respondents on the sole ground that the wife of the deceased employee was found to be in employment.

(2.) Brief facts of the case relevant for consideration at this juncture are that, the father of the Petitioner, namely, Ishwari Prasad Sahu, was working as Labour Grade-IV in the office of the Respondents. He died on 19.7.2015 after having put in more than 28 years of services. Immediately after his death, the Petitioner had moved an application on 5.8.2015, i.e., well within the time seeking for compassionate appointment. The said application was not acted upon and finally the case of the Petitioner along with other similarly placed persons was scrutinised on 3.9.2016 as also on 9.9.2016, as is reflected from the information provided under the Right to Information Act to the Petitioner, vide Annexure P-1. The case of the Petitioner is reflected at Sl. No.8 of the said information provided and in the remark column of the said chart, it reflects that the case of the Petitioner was rejected in the light of the policy of the State Government dated 29.8.2016. The reason for disentitlement for compassionate appointment was that the wife of the deceased was found to be in government employment.

(3.) As per the return of the State Government, the wife of the deceased employee is working as labour under the Respondents.