VIJAY KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(2.) The review petitioner (for short 'Writ Petitioner') seeks review of REVP No. 58 of 2019 the order dated 01.07.2014 passed by this Court in WPS No. 3733 of 2007 merely on the ground that the case of the petitioner is required to be considered for grant of compassionate appointment because on the date of death of his father, the petitioner was minor and has not attained the age of majority and hence he could not move the application for grant of compassionate appointment within stipulated period.

(3.) After going through the record of the Writ Petition it is manifest that after appreciating all the facts and circumstances of the case in its true perspective this Court dismissed the Writ Petition holding that once it is proved that in spite of death of the bread-winner, the family survived and substantial period is over, there is no need to make appointment on compassionate ground at the cost of the interest of several others ignoring the mandate of Article 14 of the Constitution.