Chattisgarh High Court
Mohan Lal Chandrakar vs State Of Chhattisgarh 18 Wps/4654/2019 ... on 27 June, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.4652 OF 2019
1. Mohan Lal Chandrakar S/o Late Hanuman Prasad Chandrakar Aged
About 22 Years R/o Girdhari Nagar, Police Station Mohan Nagar, District
Durg Chhattisgarh.
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through The Principal Secretary, Urban
Development Administration Department, Mahanadi Bhawan, Mantralaya,
Atal Nagar, Raipur, District Raipur Chhattisgarh.
2. Nagar Palika Nigam Through Commissioner, Municipal Corporation, Durg,
District Durg Chhattisgarh.
... Respondent(s)
For Petitioner : Shri Ganesh Ram Burman, Advocate. For Respondent-State : Shri Rahul Mishra, Dy. Govt. Advocate. For Respondent No.2 : Shri Anumeh Shrivastava, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 27.06.2019
1. The grievance of the petitioner in the instant case is the non consideration of his claim for compassionate appointment.
2. Brief facts of the case is that, the father of the petitioner was working with the respondent No.2 and who died in harness on 17.03.2018. According to the petitioner, he had immediately moved an application on 16.04.2018 but though more than one year has lapsed no decision has been taken on the said application.
3. Given the aforesaid factual matrix of the case as narrated by the petitioner, this court is of the opinion that ends of justice would meet if a direction is given to the respondent No.2 to take a decision on the claim of the petitioner at the earliest preferably within a period of 60 days from the date of receipt of copy of this order.
4. The writ petition accordingly stands disposed of.
Sd/-
(P. Sam Koshy) Judge inder