PARWEZ ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following reliefs:-

(2.) Short question for consideration in the present petition is whether the petitioner is entitled to switch over from Class-IV post to Class-III post with reference to his appointment on compassionate ground on Class-IV post or not?

(3.) The petitioner has not pointed out any provision of law that he is entitled to Class-III post only. On the other hand, learned counsel for the petitioner vehemently contended that in identical circumstances persons' whose names were reflected in the representation were permitted to switch over to Class IV to Class III, therefore, the petitioner is entitled on the ground of discrimination.