SANJAY YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Dr. Amrendra Kumar No. 1, learned Counsel for the petitioner and learned G.P. 9 for the State and also considered the counter -affidavit filed on behalf of the respondents.

(2.) BY this writ application the petitioner has prayed for issuance of a writ of mandamus commanding upon the respondents to appoint him on compassionate ground as his grand father died in harness.

(3.) /1/2013 Page 61 Jago Devi Versus Bhagirath Prasad @ Bachcha Babu as contained in Annexure B to the counter -affidavit. Learned Counsel for the petitioner submitted that petitioner being the only dependent of his grand father, was entitled to be appointed on compassionate ground for sustenance of the entire family as his father had already pre -deceased his grand father.