DHIRENDRA KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present petition has been taken up for consideration through the mode of Video conferencing in view of the prevailing situation on account of COVID 19 Pandemic, requiring social distancing.

(2.) The present writ petition has been filed for quashing the order dtd. 7/4/2017 passed by the Superintendent of Police (C), Crime Investigation Department, Bihar, Patna whereby and where-under the claim of the petitioner for grant of appointment on compassionate ground has been rejected, on the ground that the brother of the petitioner is gainfully employed in Government service, in as much as the rules bar grant of the benefit of compassionate appointment to any other family member, in case one family member is employed in government service.

(3.) The brief facts of the case are that the father of the petitioner died in harness on 1/8/2016, while working as Sub-Inspector of Police, whereafter the petitioner had applied for appointment on compassionate ground vide his application dtd. 19/12/2016, however, the same has been rejected by the impugned order dtd. 7/4/2017, merely on the ground that his brother is employed in government service.