Chattisgarh High Court

Ku. Deepali Verma vs State Of Chhattisgarh on 30 November, 2021

                                        1

                                                                          NAFR
           HIGH COURT OF CHHATTISGARH, BILASPUR
                            W.P.(S) No. 4431 of 2021
      Ku. Deepali Verma D/o Late Savita Verma Aged About 26 Years R/o B-
       114, Vikas Nagar Kusmunda Ward No. 47, Near Church Complex,
       Kusmunda, District Korba Chhattisgarh
                                                                  ---- Petitioner
                                     Versus
     1. State Of Chhattisgarh Through Its Secretary, Department Of School
        Education, Mantralaya, Mahanadi Bhawan, Atal Nagar Nawa Raipur
        District Raipur Chhattisgarh
     2. The Commissioner Directorate Of Public Education Department, Raipur
        District Raipur Chhattisgarh
     3. District Education Officer Korba District Korba Chhattisgarh
     4. Block Education Officer Katghora, Tahsil Katghora, District Korba
        Chhattisgarh
                                                              ---- Respondents

______________________________________________________________ For Petitioner: Shri Jitendra Nath Nande, Advocate For State/Respondents: Shri Neeraj Pradhan, Panel Lawyer.

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

30.11.2021

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

propriety of the order/letter dated 03.08.2021 (Annexure P-1) passed by

Respondent No.3-District Education Officer, Korba (CG), whereby the

application filed by the Petitioner seeking appointment on compassionate

ground owing to the sad demise of her mother, namely, Late Savita Verma,

has been rejected.

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

namely, Late Savita Verma, who was working as Physical Training Instructor in

Govt. Higher Secondary School, Kusmunda, District Korba, died in harness on

02.07.2020 and after the sad demise of mother, the Petitioner, being an

unmarried daughter, has moved an application on 17.06.2021 (Annexure P-3)

seeking compassionate appointment. According to the Petitioner, the brothers

of her, namely, Vishal Kumar Verma & Sagar Kumar Verma are in government

job, but after their marriage, they have started living separately without giving

any financial support to the family of the deceased. It is contended further that

since the Petitioner was completely dependant upon her mother, therefore,

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

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

Circular dated 29.08.2016, whereby it has been mentioned 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 Petitioner's brothers, namely, Vishal

Verma and Sagar Verma are found to be in government job, therefore, the

Petitioner is not entitled to be appointed as such and, the application of her

has, thus, been rejected.

3. The aforesaid order has been questioned by the Petitioner mainly on

the ground that it has been passed without considering her dependency upon

the mother, and therefore, it is contended by the counsel for the Petitioner that

the order impugned deserves to be set aside and, in support, has 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 Pradhan, learned State counsel, while

supporting the order impugned, submits that according to the aforesaid

circular dated 29.08.2016, the claim of the Petitioner has rightly been refused

as the Petitioner's brothers, namely, Vishal Kumar Verma and Sagar Kumar

Verma have been found in government job, and therefore, the order

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 mother,

namely, Late Savita Verma, who was working as Physical Training Instructor in

Govt. Higher Secondary School, Kusmunda, District Korba has died during the

course of her employment on 02.07.2020. It appears further that after the sad

demise of mother, the Petitioner, being an unmarried daughter, has moved an

application on 17.06.2021 (Annexure P-3) seeking her appointment on

compassionate ground, but the same has, however, been rejected while

referring to the aforesaid Circular as the Petitioner's brothers were found to be

in government job. It is true that the Petitioner's brothers, namely, Vishal

Kumar Verma and Sagar Kumar Verma are found to be in government job, but

before passing such an order, no inquiry with regard to the dependency of the

Petitioner as to whether she was dependent upon her mother or not, was held.

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 (supra). 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 passed in 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" passed on 09.02.2021 in WPS No. 407 of 2021

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 dated 03.08.2021 (Annexure P-1),

passed by Respondent No.3-District Education Officer, Korba deserves to be