Chattisgarh High Court

Jyoti Sahu vs State Of Chhattisgarh on 2 December, 2021

                                         1

                                                                              NAFR
               HIGH COURT OF CHHATTISGARH, BILASPUR
                                WPS No. 6541 of 2021
        Jyoti Sahu, Daughter Of Late Shri Ram Kumar Sahu Aged About 23
        Years, Resident Of Ward No. 8, Bajar Para, Lormi, Tahsil Lormi, District
        Mungeli Chhattisgarh
                                                                      ---- Petitioner
                                     Versus
     1. State Of Chhattisgarh Through The Secretary, Home Department,
        Mantralaya, Mahanadi Bhawan Atal Nagar, Naya Raipur District Raipur
        Chhattisgarh
     2. Senior Superintendent       Of       Police,   Bilaspur,    District-Bilaspur
        Chhattisgarh
                                                                   ---- Respondents

______________________________________________________________ For Petitioner: Shri Ajay Shrivastava, Advocate.

For State/Respondents: Shri Lalit Jangde, Dy.Govt. Advocate on advance copy.

Single Bench: Hon'ble Shri Sanjay S. Agrawal, J Order On Board

02/12/2021

1. By way of this petition, the Petitioner is questioning the legality and

propriety of the order/letter dated 15.09.2021 (Annexure P-1) passed by

respondent No.2 - Senior Superintendent of Police, whereby the application

filed by the Petitioner seeking appointment on compassionate ground owing to

the sad demise of her father, namely, Ram Kumar Sahu, has been rejected.

2. From perusal of the record, it appears that the father of the Petitioner

namely, Ram Kumar Sahu, who was working as Head Constable - 1083 at

Police Station Civil Lines, Bilaspur, died in harness on 11.04.2021 due to

Covid-19 pandemic and immediately after the sad demise of father, the

Petitioner has moved an application on 12.07.2021 (Annexure P-2) seeking

compassionate appointment. According to the petitioner, since she and other

family members were completely dependent upon her father, therefore, she is

entitled to be appointed on compassionate ground. However, the said

application has been rejected by the concerned authority, while referring to

clause 6-A of the circular dated 23-02-2019, whereby it has been provided that

if one of the members of the deceased employee is in government job, then, in

the said condition, the other family members would not be entitled to be

appointed on compassionate ground and since the brother of the Petitioner,

namely, Vikas Sahu was found to be in Government job, the claim has, thus,

been rejected.

3. The aforesaid order/letter impugned has been questioned by the

petitioner mainly on the ground that it has been passed without considering

her dependency upon the father. According to the learned counsel for the

Petitioner, although the said brother of the Petitioner is in job, but since he is

living separately after his marriage without providing any financial help to the

family members of the Petitioner, therefore, her claim ought not to have been

refused. It is, therefore, contended by Shri Shrivastava, learned counsel

appearing for the Petitioner that the order/letter impugned deserves to be set

aside and, in support, he placed his reliance upon the decision rendered by

this Court in the matter of Sanad Kumar Shyamale Vs. State of

Chhattisgarh & Others decided on 09-02-2021 in WPS No.407/2021.

4. On the other hand, Shri Jangde, learned State counsel, while

supporting the order/letter impugned, submits that according to the aforesaid

circular, particularly in view of clause 6-A, the claim of the Petitioner has rightly

been refused and therefore, the order/letter impugned, does not require to be

interfered.

5. I have heard learned counsel for the parties and perused the entire

papers annexed with this petition carefully.

6. From perusal of the record, it appears that the petitioner's father,

namely, Ram Kumar Sahu, who was performing his duties as Head Constable

in Police Station, Civil Lines, Bilaspur, has died on 11.04.2021 during the

course of his employment, due to Covid-19 pandemic. It appears further that

immediately after the sad demise of father, the petitioner has moved an

application on 12.07.2021 (Annexure P/2), but the same has, however, been

rejected while referring to the aforesaid clause of the circular as mentioned

herein above as the petitioner's brother, namely, Vikas Sahu was found to be

in Government job. It is true that the Petitioner's said brother is in Government

job, but no inquiry with regard to the dependency of the petitioner as to

whether she was dependent upon her father or not, was held prior to passing

of the order/letter impugned dated 15.09.2021 (Annexure P-1).

7. At this juncture, it would be relevant to take note of a recent judgment

passed by this Court in WPS No.1025/2020 (Smt. Nandini Pradhan and

Others Vs. State of Chhattisgarh & Others), which was allowed by this

Court on 18.02.2020, wherein the Court has relied upon the judgment passed

on an earlier occasion in the case of Smt. Sulochana Netam Vs. State of

Chhattisgarh & Others, decided on 23.11.2017 in WP(S) No.2728 of 2017. In

the said matter, this Court had allowed the said Writ Petition and set aside the

earlier order passed by the authorities and had remitted the matter back for a

fresh consideration of the claim of the Petitioner after due verification of

dependency aspect. It is relevant to note paragraph 9 of the said judgment of

Sulochana (supra) which reads as under:-

"9. In the considered opinion of this Court, in a case, where claim of compassionate appointment is made on the ground that the other member of the family had started living separately and not providing any financial help to the remaining dependent members of the family, who are at lurch, factual enquiry ought to be made by the competent authority to arrive at its own conclusion of facts as to whether this assertion of other earning member living separately is factually correct or not. If it is found, as a matter of fact, that the other earning member of the family at the time of death had already started living separately and not providing financial assistance to the remaining dependents of the family, compassionate appointment must follow to eligible dependent of the family. However, in the enquiry, if it is found that the claim is only to get employment without there being any need because other earning member of the family is not living separately and providing financial support, compassionate appointment may not follow. The aforesaid enquiry is required to be done even though the policy does not categorically state so. The State should consider by incorporating amendments in the policy to deal with this such contingency where it is found that on the date of death of government servant, the other earning member was living separately and not providing any financial help."

8. While relying upon the aforesaid principle laid down in the aforesaid

judgment, this Court, in the matter of "Sanad Kumar Shyamale Vs. State of

Chhattisgarh and others" (supra), has observed at paragraph 10 in this

regard which reads as under:-

"10. This Court is of the firm view that the intention by which the said clause inserted by the State Government in

the policy of compassionate appointment was to ensure that the compassionate appointment can be given to a person whose is more needy. It never meant that in the event of there being somebody in the government employment in the family of deceased employee, the claim for compassionate appointment would stand rejected only on that ground. Moreover, in the opinion of this Court the possibility cannot be ruled out of the so called earning members and the so called persons who are in government employment from among the family members of deceased employee having their own family liabilities and in some cases are far away from the place of deceased employee and staying along with their own family. The rejection of the claim for compassionate appointment to a person who was directly dependant upon the earnings of deceased employee would be arbitrary and would also be in contravention of the intentions of framing the scheme for compassionate appointment."

9. The aforesaid principles of law laid down in the case of Sulochana

(supra) have been followed by this Court in a large number of cases and that

is the consistent stand of the various Benches of this Court in the past many

years now. This Court is also in the given circumstances inclined to hold that

the rejection of the application of Petitioner for compassionate appointment by

a single line order only on the basis of the clause mentioned in the scheme or

policy of compassionate appointment of the State Government would not be

sustainable. There ought to have been some sort of preliminary enquiry so far

as dependency part is concerned conducted by the Respondents prior to

reaching to a conclusion.

10. Consequently, the impugned order/letter dated 15.09.2021 (Annexure

P-1) passed by respondent No.2 - Senior Superintendent of Police, Bilaspur,