DURGESHWARI DEHARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The writ application of the Appellant was dismissed by the learned Single Judge refusing to set aside the order dated 26.07.2016 by virtue of which claim of the Appellant for grant of compassionate appointment having been rejected on the ground of limitation was not interfered with.

(3.) Appellant is the daughter of late employee, namely Shri Darbari Lal Dehari. He was working as a Male Health Worker in the Health Department when he died in harness on 02.10.2011. Application for compassionate appointment was made on 28.11.2014, however, the same was dismissed on the ground that the application was filed after three years from the date of death of the deceased.