Chattisgarh High Court
Sukh Bai Manhar vs State Of Chhattisgarh 12 Wps/6290/2018 ... on 25 September, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.6270 OF 2018
Sukh Bai Manhar Wd/o Bruj Lal Manhar Aged About 35 Years R/o Village
Dhour, Tahsil And District Durg Chhattisgarh.
...Petitioner(s)
Versus
1. State of Chhattisgarh Through The Secretary, Urban Administration And
Development Department, Mantralaya, Mahanadi Bhawan, New Raipur,
District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
2. Joint Director, Directorate, Administration And Development, Chhattisgarh
New Raipur, District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
3. Chief Municipal Officer, Nagar Panchayat, Gurur, District Balod
Chhattisgarh., District : Balod, Chhattisgarh
... Respondent(s)
For Petitioner : Smt. Indira Tripathi, Advocate. For Respondent-State : Shri RK Gupta, Dy. Advocate General.
Hon'ble Shri Justice P. Sam Koshy Order on Board 25.09.2018
1. The limited prayer which the petitioner has prayed in this petition is for issuance of a direction to the respondent No.3 to take an early decision on the letter issued by the respondent No.2.
2. The Husband of the petitioner died in harness on 28.11.2016 and the petitioner moved an application for compassionate appointment which the respondent No.2 has considered and also have taken a decision for grant of compassionate appointment to the petitioner vide letter dated 26.07.2018 (Annexure P/1), however, no formal order of appointment till date has been issued inspite of respondent No.2 having given an intimation in this regard to the respondent No.3.
3. Given the said limited prayer and taking note of the contents of Annexure P/1 dated 26.07.2018, this court is of the opinion that ends of justice would serve if a direction is given to the respondent No.3 to take a decision on the claim of the petitioner for compassionate appointment in the light of the order issued by the respondent No.2 dated 26.07.2018 at the earliest preferably within a period of 60 days from the date of receipt of certified copy of this order.
4. The writ petition accordingly stands disposed of. Sd/-
(P. Sam Koshy Judge inder