AVINASH SONKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The claim of the petitioner in the present writ petition is for an appropriate direction to the respondents to consider his claim for compassionate appointment.

(2.) The facts which led to filing of the writ petition is that, the father of the petitioner was working under the respondents as an Assistant Grade- III. He was terminated from service vide order dated 30.04.2002. The order of termination was challenged before the High Court vide WPS No.2668 of 2008. Pending the writ petition before this court, the father of the petitioner died on 13.01.2013 and the legal heirs including the petitioner was brought on record. The writ petition was pursued by the legal heirs and finally an order was passed on 18.07.2017 setting aside the order of termination, granting benefit of back wages of 50 percent from the date of termination till the order of reinstatement or till the date of death.

(3.) Subsequent to the order of termination being set aside, the petitioner moved an application for compassionate appointment before the authorities and since no decision has been taken by the authorities, the present writ petition has been filed.