NAGENDRA SINGH PARIHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) ACCORDING to learned counsel appearing for the petitioner, the father of the petitioner namely Shri Shiv singh Parihar, was working as J. M. I. in Primary Health center, Mungeli, District - Bilaspur, when he died on 3. 7. 1985 in harness.

(2.) THE mother of the petitioner, made an application on 6. 2. 1987 (Annexure P/3) that since her children are minor, when they will attain the majority, they will file an application for compassionate appointment.

(3.) AFTER attaining majority, the petitioner filed an application dated 13. 8. 2005 (Annexure P/4) for compassionate appointment to the respondent No. 5. The application of the petitioner was forwarded to the Directorate, Health services, Bhopal (M. P.), as the matter relates to the year 1985 i. e. for the period of undivided State of Madhya pradesh. The Directorate, Health Services, Bhopal vide letter dated 27. 7. 2006 (Annexure P/1) informed the petitioner that there is no provision for providing compassionate appointment to the petitioner after a period of seven year of the death of the employee (father of the petitioner ).