VINAY KUMAR MURMU Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order dated 20.6.2001 passed by the learned single Judge in C.W.J.C. No. 6992 of 2001 dismissing the writ petition filed by the appellant for appointment on compassionate ground.

(3.) APPOINTMENT on compassionate ground cannot be claimed as a matter of right. It can be provided for appointment on compassionate ground, the object of which is to mitigate the hardship caused to the family of the deceased employee on account of his sudden death. The circular provides in very clear terms that in case of death of an employee, dependents as provided under the rule are entitled for appointment on compassionate ground but if one of the dependants is already in employment, there is no question of appointment on compassionate ground. Admitted fact is that the widow of the deceased is in employment. The fact that she is step mother of the appellant does not make any difference because law does not provide that in case the widow is the step mother, the appointment may be offered to other dependants.