BAIJNATH DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE fetters patent appeal has been filed on the order dated 11 December 2001 in CWJC. No. 15865. of 2001: Baijnath Das vs. The State of Bihar and others.

(2.) THE appellant -petitioner did not receive employment on compassionate ground on the principle of rule of harness. The appellant -petitioner 'sfather had died in 1984. Seventeen years later the appellant -petitioner desires that he should be given an employment regard being had to the fact that this father was in government service.

(3.) DISMISSED .