TASNEEM AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner as well as learned Counsel for the State.

(2.) In this writ application, Petitioner has prayed for quashing of an order dated 27.2.2006 as contained in Annexure-1 by which he has been communicated that his case for compassionate appointment cannot be considered as an adopted son of the deceased employee. This order has been passed in the light of Clause (1)(Ga) of circular of the Government contained in Memo No. 13293 dated 5.10.1991.

(3.) Learned Counsel for the Petitioner submits that subsequently, this circular has been held ultra vires by this Court.