Chattisgarh High Court
Deepak Kumar Yadav vs State Of Chhattisgarh 17 Wpc/247/2018 ... on 31 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (S) No. 990 of 2018
Deepak Kumar Yadav S/o S/o. Late Babulal Yadav, Aged About 22 Years
R/o Village Jurali Tahsil Pondi P.S. And Post Katghora, District Korba
(Chhattisgarh), District : Korba, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of Panchayat,
Mantralaya Naya Raipur, P.S. Rakhi District Raipur (Chhattisgarh).
2. The Joint Director, Panchayat Sanchalnalay Chhattisgarh Office At Block 2
Second Floor Indrawati Bhawan Naya Raipur District Raipur (Chhattisgarh).
3. The Chief Executive Officer, District Panchayat Janjgir Champa District
Janjgir Champa (Chhattisgarh).
4. The Chief Executive Officer, Janpad Panchayat Akaltara District Janjgir
Champa (Chhattisgarh), District : Janjgir-Champa, Chhattisgarh
---- Respondents
For Petitioner : Mr. Pravin K. Tulsyan, Advocate. For Respondents : Mr. R. N. Pusty, Govt. Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 31/01/18
1. Learned counsel appearing for the petitioner would submit that petitioner's father was working on the post of peon in the office of respondent No. 4 who died in harness in the year 2009 and that petitioner has made an application before the respondent authorities for grant of compassionate appointment which is pending consideration since 27.07.2013 and has not been decided till date.
2. Be that as it may, the respondent No. 4 - Chief Executive Officer, Janpad Panchayat Akaltara, District - Janjgir Champa is directed to consider 2 and decide the petitioner's application for grant of compassionate appointment expeditiously preferably within a period of four weeks from the date of receipt of copy of this order. The petitioner would also be at liberty to make additional representation, if any, before the concerned authority for grant of compassionate appointment.
3. With the aforesaid observation, the writ petition finally stands disposed off. No cost(s).
SD/-
(Sanjay K. Agrawal) Judge Priyanka