MADHURI KUMARI SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) PETITIONER 's husband was an Assistant in the Department of Planning and Development, Government of Bihar. After his death in service, petitioner as a widow applied for appointment on compassionate basis. The competent Central Compassionate Committee recommended for her appointment on a class III post as per her qualification. Respondent no. 3, the Director, Statistics and Valuation, who was to make the appointment as per recommendation of the competent committee chose to form a committee as per his own decision for the purpose of testing the merit of the petitioner and allegedly on the basis of said test, the petitioner was offered an appointment in a class IV post after about a delay of one year. It is not in dispute that petitioner has necessary qualification for appointment to class III post and her certificates etc. have already been got verified.

(3.) ACCORDINGLY , the prayer made in this application is allowed and the concerned respondent is directed to offer an appointment to the petitioner on a class III post within one month from the date of production/communication of a copy of this order before respondent no. 3. In the facts of the case, there shall be no order as to costs.