DHANESHWAR PRASAD KASHYAP Vs. STATE OF C.G.

JUDGEMENT

(1.) WITH the consent of learned Counsel appearing for the parties, the petition is heard finally.

(2.) THE case of the Petitioner is that the father of the Petitioner working as Peon in the office of Respondent No. 3 Agriculture (engineer), Bilaspur, died on 4-2-1999 in harness. THE Petitioner being minor i.e. nine years, at that point of time, could not make an application for appointment on compassionate basis. However, the Petitioner, on attaining the age of majority, made an application on 7-11 -2008 for compassionate appointment on the ground that the Petitioner has no sources of income and financial condition of his family is pathetic. THE application filed by the Petitioner has been rejected by the Respondent-authorities on the ground that the Petitioner has not made the application for grant of compassionate appointment within the stipulated period and the same has been communicated to the Petitioner by letter dated 10-2-2009. Thus, this petition.

(3.) HAVING heard learned Counsel for the Petitioner, perused pleadings and the documents appended thereto, it is evident that the circular dated 2-2-2006 with regard to compassionate appointment has been considered and approved by this Court in a catena of decisions. Clause 3(9) 3 of the circular dated 2-2-2006 very specifically provides that Thus, the ground of rejection does not seem to be illegal or improper.