CHIEF EXECUTIVE OFFICER Vs. SMT. RAIMUN BAI CHANDRAWANSHI

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The Appellant is aggrieved by the order dated 23.07.2018 because the learned Single Judge allowed the writ application of the widow of the former employee of the Panchayat and gave a direction for consideration for appointment on compassionate ground and set aside the order of rejection dated 23.10.2010 which was Annexure P/5 to the writ application.

(3.) Husband of the private Respondent was working as a Panchayat Karmi in Janpad Panchayat, Dongargarh, District Rajnandgaon. His appointment was made in the year 1994-95. He died in harness on 08.03.2009. The employee left behind the widow and four young children to take care.