MUNNA MALLIK Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) Petitioner..s mother while working as a Sanitary worker in Nagar Nigam, Purnea died on 4/3/2018. Petitioner..s father Shri. Laxmi Mallik filed an application proposing name of his son Munna Mallik that is petitioner for compassionate ground. The file was processed as is evident from Annexures A, B, C to the counter statement. Almost the petitioner..s name was cleared for issuance of appointment against one of the Group D post. Thereafter, there was a protracted correspondence relating to issuance of fresh guidelines for compassionate appointment vide letter 226 dtd. 3/2/2020 (Annexure E) of General Administration Department repealed the earlier circular while prescribing minimum qualification 10th (Matriculation or equivalent examination) for the purpose of compassionate appointment to the Group D post, therefore, the petitioner name has not been considered for compassionate appointment.