KHULENDRA KUMAR THAKRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 26/08/2016 whereby the claim for compassionate appointment moved by the petitioner has been rejected on the ground of delay.

(2.) The factual matrix of the case is that, the father of the petitioner was working with the respondents and who died in harness on 15/08/2011.

(3.) It is contended that, the petitioner was a minor at the relevant point of time. He moved an application for compassionate appointment only on 29/06/2016 i.e. after about 6 years from the date of death of deceased employee. The same stood rejected on 26/08/2016.