SUNIL KUMAR S/O LATE PAWAN KUMAR SINGH Vs. STATE OF BIHAR THROUGH THE SECRETARY, HOME (POLICE) DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Petitioner's father, while working as Constable in Co-operative Police Vigilance Cell, Bihar, Patna, died-in-harness on 27.1.2002. Accordingly, petitioner filed an application on 21.3.2002 for his compassionate appointment as Constable.

(2.) From Annexure-4, it appears that the petitioner's case for compassionate appointment was placed before the Compassionate Committee and the same was rejected as per communication of the Police Headquarter contained in Memo No.4223/P-2 dated 6.9.2005 on the ground that the petitioner was much over-age for appointment as Constable. The same was communicated to the petitioner by the D.I.G. through said Annexure-4 dated 15.9.2005 after calling the same.

(3.) Petitioner has prayed for quashing of this Annexure-4 as well as the said Memo No. 4223/P-2 dated 6.9.2005.