ANNPURNA SATYAM RATRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present writ petition has been filed seeking for a direction to the respondents to consider the claim of the petitioner No.1 for compassionate appointment.

(2.) The counsel for the petitioners submits that the husband of the petitioner No.1 and the father of the petitioner No.2 was working as a Lineman with the respondents and who died in harness on 11.08.2016. After the death of the deceased employee, the petitioner No.1 had moved an application for compassionate appointment. The petitioner No.1 has been ordered to get a succession certificate in order to claim compassionate appointment. According to the petitioners, the respondents have granted certain dues to the petitioner No.1 as is evident from the amount deposited in the bank account of the petitioner No.1, copy of which is enclosed as Annexure P/3. According to the petitioner No.1, those amount have been released to the petitioner No.1, accepting her as the widow of the deceased employee

(3.) The contention of the petitioners is that if the petitioner No.1 has been accepted by the Department as a widow and payments have been made in her bank account, there is no reason, why for the purpose of grant of compassionate appointment the respondents should doubt the relationship of the petitioner No.1 with that of the deceased employee.