VIKRANT SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated 14.11.2017 passed by the respondents whereby the application of the petitioner for compassionate appointment has been rejected on the ground of there being no policy in respect of son of the deceased being a minor at the time of death, entitled for being considered for compassionate appointment on his attaining the age of majority.

(2.) The brief facts leading to filing of the present writ petition is that, the father of the petitioner late Harnarayan Sahu working on the post of Assistant Teacher at Govt. Primary School Dabhrakhurd died in harness on 106.2000. On the date of death of the deceased, the petitioner was a minor.

(3.) The contention of the petitioner is that, in the year, 2002 the mother of the petitioner had made a request with the respondents to keep the claim of compassionate appointment alive till the petitioner, her child, attains the age of majority. It is contended that it is only in the year, 2014 that the petitioner attained the majority and he passed his higher secondary examination also in March, 2014 and thereafter the petitioner has made an application on 18.01.2016.