HEMANT ARORA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The grievance of the petitioner in the instant Writ Petition is that of nongranting of seniority to the petitioner for the period he has rendered services as an adhoc appointee.

(2.) The facts of the case in brief is that, the father of the petitioner had died in harness and the petitioner was considered for grant of compassionate appointment and accordingly the petitioner was granted the appointment as a Sub-Engineer on adhoc basis on compassionate ground on 30/11/1985. The petitioner joined his services as per the order of appointment on 05/12/1985.

(3.) Lateron, the services of the petitioner stood confirmed vide order dated 18/03/1987.