DEVENDRA KUMAR CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) WITH the consent of the parties, the matter is heard finally.

(2.) BY this petition, the petitioner seeks a writ of mandamus directing the respondents to consider the case of the petitioner for compassionate appointment. The petitioner further seeks to quash the impugned letter/order dated 05. 02. 2007 (Annexure P/5) issued by the respondent No. 3.

(3.) THE facts, in nutshell, are that the father of the petitioner namely Vijay Kumar Chandrakar, while working as peon in the Government Higher Secondary School, Darba died on 29. 06. 1997 (Annexure P/1) in harness. At the time of death Shri Vijay Kumar Chandrakar, the petitioner was minor. After attaining the age of majority in the year 2007, the petitioner made an application before the respondents for grant of compassionate appointment. His application was recommended by the Collector and forwarded to the respondent no. 3 for necessary action. Thereafter, vide order dated 05. 02. 2007 (Annexure P/5) the application of the petitioner was rejected. Hence, this petition.