SANJEEV KUMAR KOUSHIK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents through video conference.

(2.) The present writ petition has been filed "for issuance of order/orders, direction/directions and writ in appropriate nature against the Letter No. 667/LFkk. Purnea dtd. 1/6/2018 issued by the Respondent No. 2, the District Magistrate cum the Chairman, District Compassionate Committee, Purnea whereby and whereunder the representation for compassionate appointment with the order dtd. 30/3/2018 passed by this Hon'ble Court in C.W.J.C. No. 4679 of 2018 has been rejected without considering the directions of this Hon'ble Court, stating therein the brother of the petitioner is in service".

(3.) The short facts of this case according to the petitioner are that consequent upon his father dying in harness on 2/6/2008, the petitioner applied for compassionate appointment. The application was however rejected by order dtd. 14/5/2010 as communicated by letter dtd. 2/6/2010 (Annexure-2). Thereafter, a review petition was filed by the mother of the petitioner for his compassionate appointment which was however also rejected. The petitioner then approached this Court in CWJC No. 4679 of 2018 which was disposed of with a direction to pass a reasoned and speaking order keeping in view certain circulars of the State Government as enclosed in the writ petition. In due course, the impugned order dtd. 1/6/2018 (Annexure-10) was passed.