VINA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the State.

(2.) The contention basically is that upon her father's death on 19 June, 1987 admittedly the petitioner was a minor but in pursuance of an application she filed on 1 May, 1989 and again on 25 August, 1992 she was within the field of eligibility by having attained majority and to be considered in prsuance of a circular of the Government so issued in 1989.

(3.) The order on the writ petition is, to the effect, that upon death of a Government servant having occurred if a person applying is a minor then that person cannot be considered for a job on the ground of compassionate appointment. To this extent the judgment on the petition, the Court is afraid, is in-error.