VIJAY KUMAR ADILE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Dismissal of the writ petition, challenging Annexure P/6 order dated 24.09.2008, granting compassionate appointment to the 4th Respondent and the prayer declined to direct the Respondent/State to give compassionate appointment to the Appellant/writ Petitioner form the subject matter of challenge in this appeal preferred by the Appellant/writ Petitioner.

(2.) Heard Shri B. Madhava Rao, the learned counsel appearing for the Appellant as well as Shri Vikram Sharma, the learned Deputy Government Advocate representing the State.

(3.) The case of the Appellant is that his father by name Ramadhar Adile who was working as 'Assistant Teacher' in the Education Department died in harness on 27.11.2005. It is contented that the Appellant had submitted an application for compassionate appointment, but without considering the same, Annexure P/3 application preferred by the 4th Respondent was considered and compassionate appointment was given to him as per Annexure P/6 order dated 24.09.2008. It is also the contention of the Appellant that particulars of the order issued to the 4th Respondent were not within the knowledge of the Appellant and that a copy of the said order was obtained only on invoking the remedy under the Right to Information Act, 2005. Immediately after getting a copy, the Petitioner approached this Court by filing Writ Petition (S) No. 1527 of 2012, seeking to set aside the Annexure P/6 order dated 24.09.2008 granting compassionate appointment to the 4th Respondent and to direct the Respondent authorities to consider the claim of the Petitioner in this regard.