VISHAL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 18.8.2003 in CWJC. No. 6712 of 2003 : Vishal Kumar vs. State of Bihar & Ors.

(2.) UPON the death of his father the appellant applied for job as a compassionate appointment. The claim was rejected on 21.5.2003 by the District Compassionate Committee of which the Collector is the Chairman.

(3.) THE court is afraid, this logic of law will not apply for if there will be rivalry within the family as in the present case between the father and the son or between siblings, a job can be offered on the principle of compassionate appointment only to one person and when one is gainfully employed, there is no obligation to offer a job in an otherwise backdoor entry employment.