LAWS(PAT)-2022-11-88

NIRMAL KUMAR SINGH Vs. STATE OF BIHAR

Decided On November 01, 2022
NIRMAL KUMAR SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner as well as learned counsel for the State.

(2.) The writ petition has been filed for the following relief/s:-

(3.) The petitioner's application for compassionate appointment was considered by the Central Compassionate Committee in its meeting dtd. 9/12/2010. The same made a recommendation for petitioner's compassionate appointment on a Group- 'Ga' post, subject to availability of vacancies. The petitioner, thereafter, has been appointed on the post of 'Clerk-cum-Typist' by the Office of Divisional Commissioner, Kosi Division, Saharsa. The appointment of the petitioner being by an incompetent Authority, the same has been canceled by the same Authority under office order dtd. 24/5/2014, and the petitioner has been given the due benefits under recommendation of the Central Compassionate Committee dtd. 9/12/2010 by Office order dtd. 23/1/2015, issued by the General Administration Department, which admittedly is the competent Authority for the petitioner's appointment on compassionate ground in the secretarial services.