BRAJ NANDAN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Mukesh Kumar Jha holding the brief of M/s. I. T. Gour and A. K. Mishra.

(2.) THIS Letters Patent Appeal has been filed against the order dated 4 July, 2002 on C.W.J.C. No. 4479 of 2002 : Brij Nandan

(3.) THE facts in the matter are brief. The petitioner contends that he ought to be appointed on the post of Chaukidar on compassionate ground and also seeks wages for the period he worked on the post of Chaukidar during absence of his father and after his death. The petitioner 'sfather worked as a Chaukidar in Kachhawan Police Station and died on 1 December, 1988 after illness. It is contended that as the petitioner 'sfather could not perform his duties he substituted for his father for Chaukidar and worked up to 1996. The contention of the petitioner is that he should receive an appointment under the rule of harness in service and for the unpaid period when he worked for his father his wages be paid.