Rahul Kumar Devdas vs State Of Chhattisgarh on 10 August, 2021

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Chattisgarh High Court

Rahul Kumar Devdas vs State Of Chhattisgarh on 10 August, 2021

Bench: P. Sam Koshy

                                       -1-


                                                                              NAFR
                 HIGH COURT OF CHHATTISGARH AT BILASPUR
                        Writ Petition (S) No. 4149 of 2021

   1. Rahul Kumar Devdas S/o Late Shri Gorelal Devdas Aged About 28 Years
      R/o Ward No. 10, Near Sai Mandir Shankar Nagar Durg District Durg
      Chhattisgarh
                                                                  ---Petitioner(s)
                                      Versus
   1. State of Chhattisgarh Through The Secretary, Department of Home,
      Mahanadi Bhawan, Mantralaya, Atal Nagar, Nawa Raipur District Raipur
      Chhattisgarh
   2. The Additional Director General of Police (Administrative) Police
      Headquarter, New Raipur District Raipur Chhattisgarh
   3. The Superintendent of Police Durg District Durg Chhattisgarh
                                                                ---Respondents

For Petitioner : Shri Abhishek Pandey, Advocate. For State : Shri Ishan Verma, Panel Lawyer.

Hon'ble Shri Justice P. Sam Koshy Order on Board 10.08.2021 .

1. Aggrieved of the inaction on the part of the respondents in considering and deciding the claim the petitioner for compassionate appointment, the present writ petition has been filed. The application for compassionate appointment is pending consideration before the respondents No.2&3 since long.

2. Facts of the case is that the father of the petitioner working on the post of Assistant Sub Inspector died in harness on 10.09.2020 on account of Corona Virus. The petitioner thereafter had moved an application for grant of compassionate appointment which till date is pending consideration before the authorities concerned.

3. Given the entire facts and circumstances of the case, the writ petition at this juncture stands disposed of directing the respondents No.2&3 to take appropriate decision on the application of the petitioner so far as grant of compassionate appointment is concerned in accordance with rules, -2- regulations and the guidelines framed by the State Govt. in this regard preferably within a period of 90 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

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