SHIV KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) Heard Mr. Ajit Kumar, learned counsel for the petitioner and Mr. P.K. Verma, learned Additional Advocate General No.3 for the State of Bihar.

(3.) The petitioner is seeking quashing of an order/decision of Patna District Compassionate Appointment Committee, whereby petitioner's application for his appointment on compassionate basis has been rejected as time barred and has been communicated to the petitioner vide letter dated 08.04.2011 issued under the signature of Senior Superintendent of Police, Patna. It is the petitioner's case that no copy of the said decision of the Patna District Compassionate Appointment Committee or the order of the Deputy Collector addressed to the office of the Senior Superintendent of Police, Patna, which is the basis for issuance of letter dated 05.04.2011 is available with the petitioner. The petitioner is also seeking a direction to the respondents to consider his case for compassionate appointment on the basis of representation dated 03.03.2016. In the alternative, the petitioner has sought for a direction to appoint petitioner's mother (Respondent No. 5), as indicated in the letter dated 08.04.2011 and other letters issued by the respondent; in case the Court is not inclined to allow the relief relating to petitioner's appointment on compassionate ground.