STATE OF BIHAR Vs. SANJIT KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Aggrieved by judgment and order dtd. 28/1/2010 passed in CWJC No. 310 of 2010, passed by learned Single Judge of this Hon'ble Court allowing the writ petition, State of Bihar, has preferred this L.P.A.

(3.) Briefly stated, the facts of the case is that writ petitioner's father was posted as Assistant Teacher, who died in harness on 11/9/2006 and the case of writ petitioner for compassionate appointment was considered by the District Compassionate Appointment Committee on 25/1/2008, which recommended appointment of petitioner in the pay scale of Rs.4500.007000/- and pursuant to said recommendation of Committee writ petitioner was appointed as Prakhand Shikshak on 20/6/2008.