LAKSHMI BHATT Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for issuance of a writ in the nature of certiorari for quashing the order dated 27.12.2001 (Annexure -1) whereby the prayer of the petitioner for grant of appointment on compassionate ground has been rejected.

(2.) BEREFT of unnecessary details, the facts giving rise to the present application, are that the husband of the petitioner, namely, Bhupendra Bhatt was a Class IV employee in the department of Mines and Minerals of the Government of Bihar. He died, .while in service, on 15.5.2000. Petitioner applied for appointment on compassionate ground on 22.7.2000. She claims that she has passed Class VII Examination. Her prayer for appointment on compassionate ground was considered in the meeting of the District Compassionate Committee held on 7.2.2001 but she was declined appointment on the ground that she does not possess the requisite qualification. Accordingly, by communication dated 12th of April, 2001 (Annexure -6) she was informed about the decision and told that her application has been rejected on the ground that she did not possess the requisite qualification.

(3.) IN the light of the order of this Court, the case of the petitioner was again considered and by the impugned order, her prayer for appointment on compassionate ground has been rejected. While rejecting the prayer of the petitioner, respondent no. 4 had taken into consideration Resolution No. 3577. dated 25.4.1997 which has, inter alia, provided the minimum qualification for appointment to the post of Class IV employee.