RAJEEV TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner seeks to challenge the order dated 04.06.2009 whereby the claim of the petitioner for compassionate appointment has been rejected.

(2.) The relevant facts in brief is that, the father of the petitioner died in harness on 29.08.2000. The petitioner moved an application for grant of compassionate appointment on 10.01.2008 after about 8 years from the date of death of deceased employee. The said application was after due consideration rejected by the respondent authorities on 04.06.2009. The present petition has been filed on 30.01.2017 i.e. after more than 8 years from the date of rejection of claim application as also after about 16 years from the date of death of the deceased employee.

(3.) The law in this regard is well settled that the claim for compassionate appointment cannot be kept vacant till eternity. Any claim for compassionate appointment has to be made promptly. The object of issuance of compassionate appointment is to meet out immediate financial crisis that the family faces.