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Laxmi Manjare vs State Of Chhattisgarh

Chhattisgarh High Court · Decided on 15 March 2022 · Citation: (2022) 03 CHH CK 0036

HON’BLE JUDGES
P. Sam Koshy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 1683 Of 2022
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Judgment

4 paragraphs · 175 words
1.

The matter pertains to the claim of compassionate appointment by the petitioner.

2.

According to the petitioners, the Husband of the petitioner No.1 and the Father of the petitioner No.2 late Ram Kumar Manjare was working under the respondents on the post of Assistant Sub Inspector and who died of Covid-19 in harness on 01.09.2020. The petitioner No.2 has since moved an application for grant of compassionate appointment and it is said the office of the respondents No.2 has already made certain recommendations in favour of the petitioner No.2. However, there is no further progress on the said application of the petitioners.

3.

Given the said submission by the counsel for the parties, the writ petition as of now stands disposed of directing the respondents No.2 to 4 to take an appropriate decision on the claim of the petitioners particularly the petitioner No.2 for compassionate appointment at the earliest within an outer limit of 60 days from the date of receipt of copy of this order.

4.

The writ petition accordingly stands disposed of.