FIROZ AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the petitioners and the counsel appearing for the State.

(2.) Prayer of the petitioners, in all writ applications, is for directing the respondents to appoint them on Class-Ill post on Compassionate Ground as per recommendation made by the District Compassionate Committee. In some of the writ applications, the prayer is for quashing of the letters issued by the concerned District Superintendent of Education whereby the petitioners have been asked to give consent for their appointments on the post of Panchayat Teachers/Prakhand Teachers/Nagar Teachers ignoring the recommendation made by the District Compassionate Committee.

(3.) Petitioners are legal heirs and dependants of Assistant Teachers working in the Govt. Schools who died in harness. In case of the death of bread earner of the family and there being provisions for Compassionate Appointment of dependants of Govt. Employee, petitioners filed their application for Compassionate Appointment. Their applications were considered by the District Compassionate Committee and considering their qualification, recommendations were made for appointment on Class-Ill posts. But the petitioners are being asked for giving consent for their appointment on the post of Panchayat Teachers/Prakhand Teachers/Nagar Teachers on contractual basis in a fixed salary.