REGENT COMPUTRONICS PVT. LTD.

SUBHASH PODDAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
UNION OF INDIA [RAILWAY BOARD] VS. J V SUBHAIAH [REFERRED TO]
GURSHARAN SINGH ASHWANI SACHDEVA VS. NEW DELHI MUNICIPAL COMMITTEE:NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED TO]
STATE OF HARYANA VS. RAM KUMAR MANN [REFERRED TO]
FARIDABAD CT SCAN CENTRE VS. D G HEALTH SERVICES [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
UNION OF INDIA VS. INTERNATIONAL TRADING COMPANY [REFERRED TO]
STATE OF MANIPUR VS. MOHAMMAD RAJAODIN [REFERRED TO]
DIRECTORATE OF FILM FESTIVALS VS. GAURAV ASHWIN JAIN [REFERRED TO]
STATE OF BIHAR VS. UPENDRA NARAYAN SINGH [REFERRED TO]
ANILKUMARSINGH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Ajay Kumar learned counsel for the petitioner and Mr. Shashi Shekher Prasad Sinha, learned A.C. to G.P.-17 for the. State.

(2.) The petitioner assails the decision of the authority dated 15.6.2006, whereby and whereunder, his prayer for condoning the age limit for appointment on compassionate ground has been rejected.

(3.) Counsel for the petitioner would submit that the Personnel Administrative and Reforms Department, while examining the case of the petitioner, had failed to take into account that in a similar cases of Kailash Chandra Mandal, the District Compassionate Appointment Committee in its meeting held on 17.9.1996 had chosen to condone the age limit for appointing them and since the case of the petitioner was similar, the authority was not justified in rejecting the prayer of the petitioner.

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SUBHASH PODDAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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