SOBHARAM Vs. CHOL SINGH

JUDGEMENT

(1.) Aggrieved by the order dtd. 24/8/2022 passed by the learned Single Judge in dismissing the Writ Petition No.5643 of 2016, the writ petitioner is in appeal.

(2.) The case of the petitioner is that he sought for appointment on compassionate ground in view of the fact that his father died in harness in the year 1987. He became major in the year 2003. Immediately thereafter he filed an application before the authorities at Chhatisgarh. After reorganization of the State, the concerned authority fell within the State of M.P. Thereafter the application was rejected.

(3.) The learned Single Judge while considering the plea of the petitioner came to the view that since the death of the father of the petitioner took place in 1987 there is no reason as to how the compassionate appointment could be granted after a lapse of 35 years.