AKHILESH KUMAR CHOUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Counsel for the State.

(2.) The Petitioner who is the Son of the deceased is aggrieved by the order dated 29.1.2008 denying his claim for compassionate appointment.

(3.) It is submitted that the father of the Petitioner was deceased in harness on 27.5.1998. On the own showing of the Petitioner his date of birth was 1.5.1989. He was clearly a minor on the date of death and therefore ineligible to apply for compassionate appointment. His mother had submitted an application for her own compassionate appointment which was rejected on 11.12.2000 on the ground that she was illiterate. She never questioned the rejection of her candidature at any stage. It is submitted that the Petitioner attained majority and then applied for compassionate appointment which has wrongly been rejected.