SARJAN SINGH SON OF LATE DHANRAJ SINGH Vs. STATE OF BIHAR,; COLLECTOR-CUM-CHAIRMAN, DISTRICT COMPASSIOINATE COMMITTEE AND; EXECUTIVE ENGINEER, IRRIGATION MECHANICAL DIVISION

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the state.

(2.) The petitioner has approached this Court seeking a direction upon the respondent authorities for his appointment on compassionate ground. The father of the petitioner was a Class-IV employee and died while in service on 17.1.2005. The petitioner thereafter filed his application for appointment on compassionate ground on 27.4.2005.

(3.) In the counter affidavit tiled on behalf of respondent No. 3, it is stated that the case of the petitioner was considered by the District Compassionate Committee, Muzaffarpur on 5.10.2007 and it was rejected on the ground that the petitioner has two wives.