Satayavrat Mishra vs State Of Chhattisgarh
2022 Latest Caselaw 5825 Chatt

                                                                                  NAFR
           HIGH COURT OF CHHATTISGARH, BILASPUR
                               W.P.(S) No. 4773 of 2022
        Hemlata Verma D/o Late Narayan Prasad Verma Aged About 44 Years
        R/o Balaji Vihar Colony, Street No. 4, Bajrang Chowk, Mathpara, Raipur,
        District Raipur, Chhattisgarh
                                                                          -----Petitioner

                                           Versus
1.      State Of Chhattisgarh Through Secretary, Department Of Higher
        Education, Mahanadi Bhawan, Mantralaya, Atal Nagar, Nava Raipur,
        District Raipur, Chhattisgarh
2.      Commissioner Directorate Of Higher Education, Block 2nd And 3rd
        Floor, Indrawati Bhawan, Naya Raipur, Post Office And Police Station
        Nava Raipur, District Raipur, Chhattisgarh
3.      Joint Director Directorate Of Higher Education, Block 2nd And 3rd Floor,
        Indrawati Bhawan, Naya Raipur, Post Office And Police Station     Nava
        Raipur, District Raipur, Chhattisgarh
4.      Principal Govt. Koduram Dalit College, Nawagarh, District Bemetara,
        Chhattisgarh
                                                                      ----Respondents

& W.P.(S) No. 4896 of 2022 Satayavrat Mishra S/o Girdhari Mishra Aged About 30 Years Resident Of Kripa Bhawan, Opposite Forest Office, Beside Mahindra Showroom, Kobia, Bemetara, District Bemetara Chhattisgarh.

-----Petitioner Vs.

1. State Of Chhattisgarh Through - The Secretary, Women And Child Development Department, Mantralaya, Mahanadi Bhawan, Atal Nagar, Naya Raipur, District Raipur Chhattisgarh.

2. District Program Officer, Women And Child Development Department, Bemetara District Bemetara Chhattisgarh

----Respondents Cause Title is taken from CIS System

For Petitioners : Shri Ajay Shrivastava, Advocate. For Respondents/State : Shri Suyash Dhar, P.L.

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 16.09.2022

1. The petitioner in these petitions has challenged the validity of the

policy. This issue has already been considered and decided by the

Hon'ble Division Bench in W.P.(S) No. 6689/2018 order dated

06/09/2022 and other connected cases, wherein the Hon'ble Division

Bench has held that when one of the family member of the deceased

(employee) is in Government Service then dependent is not entitled

to get compassionate appointment.

2. In view of the judgment passed by Hon'ble Division Bench of this

High Court, these writ petitions are dismissed.

Sd/-

(Narendra kumar Vyas) Judge