Shekh Fharook vs Chhaattisgarh State Electrictiy Board ... on 17 January, 2018

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Chattisgarh High Court

Shekh Fharook vs Chhaattisgarh State Electrictiy Board ... on 17 January, 2018

Bench: Sanjay K. Agrawal

                                       1

                                                                         NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                             WPS No. 4066 of 2016

      Shekh Fharook S/o Late Kallu Khan @ Shekh Farid, Aged About 31 Years
      R/o Yadunandan Nagar, Q. No D-11 Tifra Bilaspur, Tah And District Bilaspur
      At Present Address Jeenat Vihar Face 1, Q.No. 37 Ganesh Nagar
      Cucuhiyapara Bilaspur Tahsil And District Bilaspur Chhattisgarh,
      Chhattisgarh

                                                                  ---- Petitioner

                                    Versus

   1. Chhaattisgarh State Electrictiy Board Through Executive Engineer, City
      Division Ameri Road, Nehru Nagar, Bilaspur Tah And District Bilaspur
      Chhattisgarh, Chhattisgarh

   2. Chhattisgarh State Electricity Board, Through Superintendent Engineer Tifra
      Tah And District Bilaspur Chhattisgarh, District : Bilaspur, Chhattisgarh

   3. Noshba Bee W/o Late Kallu Khan @ Shekh Farid, Aged About 53 Years R/o
      Village Bhedimuda Ratanpur, P.S. Ratanpur, Tah Kota District Bilaspur
      Chhattisgarh, District : Bilaspur, Chhattisgarh

   4. Ku. Farida Begam, D/o Late Kallu @ Shekh Farid, Aged About 23 Years R/o
      Village Bhedimuda Ratanpur, P.S. Ratanpur, Tah Kota District Bilaspur
      Chhattisgarh, District : Bilaspur, Chhattisgarh

   5. Ku. Farzana Begam D/o Late Kallu @ Shekh Farid, Aged About 21 Years
      R/o Village Bhedimuda Ratanpur, P.S. Ratanpur, Tah Kota District Bilaspur
      Chhattisgarh, District : Bilaspur, Chhattisgarh

   6. Sheikh Nizam S/o Late Kallu Khan @ Shekh Farid, Aged About 18 Years
      R/o Village Bhedimuda Ratanpur, P.S. Ratanpur, Tah Kota District Bilaspur
      Chhattisgarh, District : Bilaspur, Chhattisgarh

                                                               ---- Respondents

For Petitioners : Mr. Amit Kumar, Advocate. For Respondents : Mr. K.R. Nair and Mr. Akhtar Hussain, Advocates for respective respondents.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 17/01/2018 2

1. Learned counsel appearing on behalf of petitioner would submit that the application for compassionate appointment filed by petitioner as well as by respondent No. 3 is pending consideration before the respondents No. 1 and 2 since long and has not been decided till date.

2. I have heard learned counsel for the petitioner.

3. Be that as it may, the Electricity Board is directed to consider and dispose of the application of the petitioner and respondent No. 3 for grant of compassionate appointment after hearing the parties expeditiously preferably within a period of three months from the date of receipt of copy of this order.

4. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Priyanka

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