2012 LAB. I. C. 2411 ::(2012) 2 Lab LN 120 ::(2012) 6 ServLR 61

Chhattisgarh High Court

Hon'ble Judge(s): Satish K. Agnihotri, Radhe Shyam Sharma , JJ

( A ) Constitution of India Art. 16 — Compassionate appointment — Rejection of claim — Application for compassionate appointment made after lapse of 17 years from death of employee — Claimant was not able to explain how his family survived for 17 years — In absence of rules and regulations of State Government providing compassionate appointment after lapse of 17 years, rejection of claim, proper. AIR 1994 SC 2148; AIR 2005 SC 3275; AIR 2006 SC 2743; AIR 2007 SC 1155; AIR 1997 SC 3887; AIR 2003 SCW 4339 and 2011 AIR SCW 2039, Rel. on. (Paras11)