KRISHNA NAND JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS letters patent appeal has been filed against an order dated 4 October 2002 on CWJC No. 10071 of 2002 : Krishna Nand Jha and another V/s. The State of Bihar and others.

(2.) THE petitioner -appellants apparently seems to be chasing and fortifying his rights to receive the pensionary benefits of a person as also hold on to a compassionate appointment when he may not be a proginey. The court refrains comments on who exactly the petitioner -appellants may be. The issues on record make it clear that the Shri Gupteshwar Bedua Versus Magadh University aspect of a mistress who may not be the wife and claimants who may not be progenies of a person whose pensionary benefits are claimed as also a job on the criteria of compassionate appointment which was taken from the police department when the petitioner -appellants did not have the confidence to hold it.

(3.) THUS , this appeal is also dismissed.