LAKSHMI BHATT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE order, as contained in annexure 1 dated 12.4.2001, is under challenge, whereby and whereunder the application filed by the petitioner for appointment on compassionate ground has been rejected on the ground that she was not having the requisite qualification.

(3.) IT is submitted by learned counsel appearing on behalf of the petitioner that as per Clause 6 of the Government Circular dealing with the appointment on compassionate ground, a lady candidate is required to be literate and therefore, the petitioner was not required to be Class 8 passed. The circular of the Government has been brought on record, marked as Annexure 5 to the writ application. Clause 6 of the circular states that the qualification is cases of female candidates can be relaxed and the candidate is only required to be literate.