VINAY KUMAR SHRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petition filed by Vinay Kumar Shrivastava, in effect, for a direction that he be considered for employment under the rule of harness consequent upon his father dying on a Glass IV job on 3 January, 1999 was dismissed. The learned Judge declined to grant any relief on the writ petition as further and better particulars sought by the Court were not made available.

(2.) THIS matter is not so simple that the petitioner was the sole dependent and upon the death of his father in service he made an application to receive a job and that it was not given to him.The petitioner has an elder brother doing business. The learned Judge felt that no details are available so as to eliminate the factor of the elder brother making an application for a job. The learned Judge declined to grant any relief and did not accept that his elder brother was separate from the rest of the family. The Court does not find any error in the order of the learned Judge.