SUNIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) It may be a hard case but there is an old saying that the hard case makes bad laws. This is one of those cases which exemplify such a situation.

(3.) Father of the Petitioner was a Judicial Officer who retired. Post retirement he was given yet another assignment which was to work as a President of District Consumer Forum at Rohtas. In terms of the Consumer Protection Act, 1986 the holder of the post of the President is not continuance in Government service, post retirement. It is an independent appointment under the special Act. While still working as a President of the District Consumer Forum, father of the Petitioner passed away and he made a claim for appointment on compassionate ground with the District Compassionate Committee which accepted such a claim. Petitioner was appointed and he started working.