KHUSHBU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 1/3/2021 passed in CWJC No. 2293 of 2021, whereby and whereunder the prayer of the appellant for grant of compassionate appointment, has been rejected.

(2.) The brief facts of the case are that the deceased father of the appellant died in harness on 14/8/2010, whereafter the appellant is stated to have filed an application on 6/3/2014, in the prescribed format for grant of compassionate appointment. It appears that the application of the appellant for grant of compassionate appointment was processed by the respondent authorities, however, the same was rejected by the District Compassionate Committee, headed by the District Magistrate, Purnea in its meeting held on 9/7/2020 on the ground that the appellant had neither passed the matriculation exam as on the date of application nor the appellant had passed the same within a period of five years of the death of her father which is the limitation period for the purposes of filing an application for grant of appointment on compassionate ground.

(3.) The learned counsel for the appellant has contended that the learned Single Judge has not appreciated the fact that the application of the appellant for grant of appointment on compassionate ground was filed as far back as in the year 2014, hence the appellant could not have been non-suited on the ground of lapse of more than 10 years since the death of the father of the appellant.