YOGENDRA RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The delay of 59 days occurred in filing the Letters Patent Appeal is condoned. Interlocutory Application stands disposed of.

(2.) Feeling aggrieved by the judgment and order dated 21st April, 2011 passed by the learned single Judge in above C.W.J.C. No. 5545 of 2008, the writ petitioner has preferred this Appeal under Clause 10 of the Letters Patent.

(3.) The appellant, Yogendra Ram, is the son of one Ramashish Ram. The said Ramashish Ram was serving as a Chowkidar under the respondents. While in service he appears to have abandoned the service and has disappeared since December 1996. According to the appellant, since December 1996 till the date the said Ramashish Ram has not been heard of. In view of the disappearance of the said Ramashish Ram, his wife, the mother of the appellant applied for compassionate employment in January 1997. That representation was not considered. The appellant, therefore, filed above C.W.J.C. No. 5545 of 2008 to claim compassionate employment.