DHANNU LAL VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The claim of the petitioner in this petition is for grant of compassionate appointment.

(2.) According to the petitioner, his father died in harness while working under the erstwhile State of Madhya Pradesh on 28.03.1999. On the death of the father of the petitioner, the elder brother of the petitioner had applied for compassionate appointment and his case was also considered and he was selected for the post of Patwari and was according sent for Patwari training on 03.11999. However, the said elder brother of the petitioner could not succeed in the training and thereafter he could not be given appointment. Subsequently, after about 10 years time on 109.2008 for the first time the present petitioner has raised a claim for compassionate appointment which stood rejected by the impugned order dated 20.05.2011 (Annexure P/13).

(3.) The counsel for the petitioner submits that it is a case where one of the family member of the deceased employee was entitled for compassionate appointment. If the elder brother could not succeed in Patwari training, the other members in the family should have been considered for the said post or any other post. The object of providing compassionate appointment is to meet the immediate financial crisis which the family of the deceased had suffered on death of their bread earner. Therefore, the case of the petitioner should not have been rejected by the respondents and the impugned order dated 20.05.2011 (Annexure P/13) therefore deserves to be set aside.