Chattisgarh High Court
Mohan Singh Rajput vs The Chhattisgarh State Power Holding ... on 24 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 1561 of 2017
Mohan Singh Rajput S/o Late Balwant Singh, aged about 36 years, R/o
Ward No. 1, Nayapara, Durg, District Durg (C.G.)
---- Petitioner
Versus
1. Chhattisgarh State Power Holding Company Ltd. Through the Managing
Director, Vidyut Bhawan, Danganiya Raipur (C.G.)
2. The Junior Engineer (Transmission and Maintenance) Power Distribution
Company, Division Bemetra, District Bemetra (C.G.)
--- Respondents
For Petitioner : Mr. Rakesh Pandey, Advocate. For Respondents : Mr. Abhishek Sinha, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 24/01/18
1. Learned counsel for the petitioner would submit that the petitioner has made several representations for appointment on compassionate ground but it has not been considered and decided by the respondent authorities till date, being aggrieved against which this writ petition has been preferred by the petitioner.
2. Per contra, Mr. Sinha, learned counsel appearing on behalf of respondents would submit that the petition suffers from delay and laches and as such the petition cannot be entertained at this stage.
3. I have heard learned counsel for the parties.
4. Be that as it may, the respondent authorities are directed to consider the case of the petitioner on their own merits expeditiously and strictly in accordance with law. The petitioner would also be at liberty to make an 2 additional representation, if any.
5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka