DINESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel appearing on behalf of the petitioner and learned Counsel for Respondent No. 3.

(2.) BY this writ application, the petitioner has prayed for issuance of direction upon the respondents to appoint him on compassionate ground, as his father died in harness on 23.9.1999.

(3.) FOR the reasons aforementioned, therefore, I do not find any merit in this application.