BAM SHANKAR SINGH Vs. BIHAR SCHOOL EXAMINATION BOARD

JUDGEMENT

(1.) THE father of the petitioner, late Baleshwar Prasad Singh, was employee of Bihar School Examination Board, He died in harness on 21-3-1992. After death a petition was filed by one Jitendra Kumar, nephew of the late employee for appointment on compassionate ground. THE said petition was considered and was rejected vide resolution of the compassionate committee dated 24-9-1997 as it was not in order. Moreover, nephew of the employee does not come within the purview of appointment on compassionate ground. THE petitioner claiming to be son of the late employee filed an application on 8-2-1997. In the order, it has been stated that the claim of the petitioner abbut filing of the petition on 8-2-1997 is not correct. Accordingly, claim of the petitioner was rejected vide order dated 10-11-2001, Annexure-1. THE petitioner ftas thus filed writ petition for quashing the order, Annexure-1, and for issuance of direction for appointment on compassionate ground.

(2.) THE whole object of granting compassionate employment is to pro vide, financial assistance immediately to the family of the deceased employee to tide over the sudden crisis. Admittedly, the father of the petitioner died on 21-3-1992. His nephew filed petition for appointment on compassionate ground which was rejected on 24-9-1997, THE petitioner claims to have filed petition on 8-2-1997 for appointment on compassionate ground. In the order, Annexure-1, it has been stated that claim of filing petition on 8-2-1997 is incorrect. Issuance of order by this Court after about 10 years for appointment on compassionate ground would not be in consonance with the object of the appointment on compassionate ground.