AMIN ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) FROM the writ petition as well as from the counter affidavit filed on behalf of respondents 3 to 5 it is clear that petitioner 's application for compassionate appointment on account of death of his father in harness on 15.6.1994 has been favourably recommended by the District Compassionate Appointment Committee, Supaul in November 1998. Such a delay of 4 years on the part of the Committee concerned is most unfortunate. Even thereafter the concerned Superintending Engineer, Chief Engineer and the Under Secretary of the Department appear to have been sitting over the matter without showing any urgency. It is most surprising that after the recommendation of the Committee a succession certificate was also required from the petitioner which was submitted on 12.5.2000.

(3.) SO far as facts of this case are concerned, in the counter affidavit the respondents have taken a stand that the matter for appointment of the petitioner on a class IV post on compassionate ground is still under active consideration and he shall be appointed as soon as possible. In the facts of the case, the concerned respondents are directed to offer suitable employment to the petitioner on a class IV post within two weeks from the date of communication/receipt of a copy of this order before the respondent no. 5, the Chief Engineer (Mechanical), Water Resources Department, Bihar, Patna. On behalf of the petitioner it has been submitted that he has a driving licence and he will be useful as a Driver. The concerned respondents may keep this aspect of the matter in mind while appointing the petitioner. Let a copy of this order be communicated to the Chief Secretary, Bihar for information and necessary action.