LAXMI NARAYAN CHANDRAKAR S/O LATE ANANDI NARAYAN CHANDRAKAR Vs. STATE OF CHHATTISGARH THROUGH SECRETARY

JUDGEMENT

(1.) The relief sought for by the petitioner is for a direction to the respondents to consider his claim for compassionate appointment.

(2.) The facts of the case is that, the father of the petitioner died in harness working as Assistant Teacher in the Tribal Welfare Department on 19.06.1996. It is said that after death of the deceased employee, the widow had moved an application for keeping the matter alive till the present petitioner i.e. son of the deceased attains majority. According to the petitioner, after attaining the age of majority in the year, 2005 the present petitioner had moved an application to consider his candidature which till date has not been decided and therefore the present writ petition has been filed.

(3.) This court, at the outset, is not inclined to entertain the writ petition for the simple reason that the petition suffers from inordinate delay and laches. The death of the deceased employee took place in the year, 1996. The petitioner attained the age of majority in the year, 2005 and the present petition has been filed on 08.02.2019. This by itself clearly shows that the writ petition has been filed after 23 years from the date of death of the deceased employee and after about 14 years from the date when the petitioner has attained the age of majority.