CHANDRAKANT YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present Writ Petition has been filed seeking direction to the respondents regarding claim of compassionate appointment.

(2.) The disputed fact in the instant case is that, the father of the present applicant had died in harness on 30/11/2006. The petitioner in the present case also moved an application for compassionate appointment on 01/12/2006. Thereafter according to the petitioner, his claim was under consideration till now and till date the respondents have not rejected the claim of the petitioner at any point of time. It is also the contention of the petitioner that, the respondents have kept the name of the petitioner in the live register till now which shows that his claim can be considered any time and thus prayed for suitable direction in this regard.

(3.) This Court however is of the opinion that the present petition suffers from inordinate delay and latches. The death of the deceased was in November-2006. The application moved was in December-2006. The present Writ Petition is filed in March-2018 i.e. after about more than 12 years. 12 years is a considerable long period for making claim for compassionate appointment though the petitioner had been periodically making representations to the respondents.