NIRAJ KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the respondents.

(2.) THIS writ petition has been filed by the petitioner for directing the respondent-authorities of Gaya Municipal Corporation to appoint the petitioner as Grade III employee in stead of Grade IV employee of the Corporation.

(3.) SO far the third criterion for compassionate appointment, namely recommendation of Compassionate Committee, is concerned, the petitioner has failed to produce any such recommendation of the Compassionate Committee and in stead has produced a letter of Deputy Secretary, Urban Development Department, Govt. of Bihar dated 05.02.1990 recommending appointment of petitioner on Class III post. If the said letter was with the petitioner, it should have been immediately produced in the year 1990 itself and on its basis the petitioner could have immediately challenged his appointment in class IV post.