DEEPAK KUMAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard counsel for the Appellant and learned Government Advocate for the State.

(2.) Since the writ application of the Appellant was dismissed by the learned Single Judge refusing to give any direction to appoint him on the post of ASI (Ministerial), the appeal has been preferred.

(3.) Appellant's father was working as a Company Commander in the 17 th Battalion, Chhattisgarh Armed Force at Kabirdham. He died on 01.03.2016. The death is supposed to have taken place in certain mysterious circumstances however, the postmortem report indicates that it was a case of suicide.