Chattisgarh High Court
Rajendra Singh Sidar vs Union Of India 15 Wps/6301/2018 Smt. ... on 25 September, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO.6220 OF 2018
1. Rajendra Singh Sidar S/o S/o Late Manbodh Singh Sidar Aged About 34
Years R/o Village Butipara, Ward No. 14, Tahsil Sarangarh District
Raigarh, Chhattisgarh.
...Petitioner(s)
Versus
1. Union of India Ministry of Labor and Employment New Delhi.
2. Chief Managing Director Food Corporation Of India, Barakhamba, Lane
New Delhi.
3. Executive Director Rajendra Nagar, Borivili East, Mumbai.
4. General Manager Food Corporation Of India Kapa, Raipur, Chhattisgarh.
... Respondent(s)
For Petitioner : Shri Prabhat Kumar Saxena, Advocate. For Respondents 2 to 4 : Shri BP Gupta, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 25.09.2018
1. The grievance of the petitioner is that the father of the petitioner died in harness on 18.03.2006 and the petitioner moved an application for compassionate appointment on 21.11.2016 i.e. after about more than 10 years.
2. According to the petitioner, the said application till date has not been decided by the respondents and makes a prayer that the respondents in the department may be directed decide the same in accordance with scheme for compassionate appointment applicable in the department.
3. The said prayer is not opposed by the respondents.
4. Accordingly, the writ petition stands disposed of with a direction that the concerned respondents shall consider and decide the application of the petitioner for compassionate appointment in accordance with scheme for compassionate appointment applicable in the department at the earliest. In case, if the application has already been decided, no further decision need to be be taken by the respondents in this regard, reserving the right of the petitioner to challenge the said decision.
5. The writ petition stands disposed of.
Sd/-
(P. Sam Koshy Judge inder