Chattisgarh High Court
Tarun Kumar Rana vs State Of Chhattisgarh 37 Wps/1175/2019 ... on 21 February, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.1173 OF 2019
1. Tarun Kumar Rana S/o Late J.R. Rana Aged About 22 Years R/o Behind
Gayatri Mandir, Dantewada, District Dantewada Chhattisgarh.
...Petitioner(s)
Versus
1. State Of Chhattisgarh Through The Secretary, Panchayat Department,
Mantralaya Mahanadi, Bhawan, New Raipur Chhattisgarh., District :
Raipur, Chhattisgarh
2. The Chief Executive Officer Jila Panchayat, Dantewada, District
Dantewada Chhattisgarh., District : Dantewada, Chhattisgarh
3. The Chief Executive Officer Janpad Panchayat, Bastanar, District
Dantewada Chattisgarh., District : Dantewada, Chhattisgarh
... Respondent(s)
For Petitioner : Shri Neeraj Pradhan, Advocate. For Respondent-State : Shri Arvind Dubey, Panel Lawyer.
Hon'ble Shri Justice P. Sam Koshy Order on Board 21.02.2019
1. The limited relief sought for by the petitioner in this petition is for a direction to the respondents to consider and decide his claim for compassionate appointment.
2. According to counsel for the petitioner, the father of the petitioner died in harness on 09.08.2012 and the petitioner subsequently have moved appropriate application for grant of compassionate appointment but till date no decision has been taken by the respondents on the claim of the petitioner.
3. Given the limited grievance which the petitioner has raised, let the respondents No.2&3 take an appropriate decision in the application for compassionate appointment preferably within a period of 90 days from the date of receipt of certified copy of this order. It shall be the responsibility of the petitioner to apprise the respondents No.2&3 so far as order of this court is concerned.
4. The writ petition accordingly stands disposed of.
Sd/-
(P. Sam Koshy) Judge inder