PIYUSH KUMAR GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The grievance of the petitioner in the present writ petition is the rejection of the candidature of the petitioner for grant of compassionate appointment on the ground that if any of the family member is already in the government service then the petitioner would not be entitled for the compassionate appointment.

(3.) It is contended that the father of the petitioner died in harness on 26.08.2018 while he was working on the post of Assistant Development Extension Officer at Janpad Panchayat, Kota, District Bilaspur (C.G.). It is contended that the petitioner being the son completely dependent on his father filed the application for compassionate appointment, however, the said application was rejected by order dated 26.09.2019 (Annexure P-1) on the ground that some of the other member of the family is already in the government job. It is stated that the said issue is covered by the ratio laid down in the case of Suraj Balmiki Versus State of Chhattisgarh and anr. {WPS No.5994 of 2019, decided on 13.08.2019}, wherein it was held that simply on the ground that some one in the family is in the government job the application for compassionate appointment cannot be rejected.