ANITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner sand the respondents.

(2.) The petitioners have approached this Court for a direction to the respondents to consider their cases for appointment on compassionate ground.

(3.) Learned counsel for the petitioners submits that in the year 2006 when the Rule was framed, provision was made that the dependents of the employee, who died in harness, to be considered for compassionate appointment on the post of Panchayat Teacher. In 2012, the respondents have amended the Rule and introduced eligibility condition of passing training as well as TET, which has rendered the application for grant of compassionate appointment virtually redundant.