TAMAN LAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 15/11/2010 whereby the claim for compassionate appointment was rejected by the respondents on the ground that the father of the petitioner Late Hariram was not a regularized contingency paid employee.

(2.) Present is a clear case where the high handedness of the respondents officers are writ large. The officers seems to be obsessed with the power which has conferred upon them in deciding the claim of the compassionate appointment. The officers at the same time also appears to be bent upon in not considering the rightful claim of a person in spite of there being a specific order in his favour by the High Court.

(3.) Present is a second round of litigation.