2024:CGHC:46632
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPS No. 2491 of 2016
1 - Smt. Anjana Nayak W/o Shri Sudarshan Nayak, Aged About
38 Years D/o Late Parmanand Kumhar, R/o Shagun Bangla, Raipur Police Station Civil Line Raipur, District Raipur Chhattisgarh
---- Petitioner
versus
1 - State Of Chhattisgarh Through Its Secretary, Public Works Department Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur Chhattigarh
2 - The Chief Engineer, Public Works Department Raipur District Raipur Chhattisgarh
3 - The Superintendent Engineer, Public Works Department, Raipur, District Raipur Chhattisgarh
4 - The Executive Engineer, Electricity And Engineering Department, Public Works Department, Raipur, District Raipur Chhattisgarh
---- Respondents
(Cause-title taken from the Case Information System) For Petitioner :- Mr. Jitendra Nath Nande, Advocate For State :- Mr. Pankaj Singh, Panel Lawyer
SB- Hon'ble Shri Justice Sanjay K. Agrawal Order On Board
27.11 .2024
1. Heard.
1
2. In this writ petition, the petitioner is seeking direction to the respondent authorities to consider her case for grant of compassionate appointment in place of her deceased father.
3. Learned counsel for the petitioner submits that the petitioner has made representation for grant of compassionate appointment on 05.02.2016 (Annexure P/4) before the Chief Engineer, Public Works Department, Raipur/respondent No.2, which is pending consideration till date.
4. Be that as it may, respondent No.2/competent authority is directed to consider and decide the representation of the petitioner on its own merit strictly in accordance with law by passing a reasoned and speaking order within 45 days from the date of receipt of copy of this order.
5. With the aforesaid direction and without expressing any opinion on the merits of the case, this writ petition stands finally disposed of.
Sd/-
(Sanjay K. Agrawal) Judge
@d!t!
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