MUSMAT USHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE delay in filing the appeal is condoned.

(2.) SUCH a state of affair should not be rendered in the administration that when a government employee in a Class -IV appointment dies and his heir, who is entitled to seek a compassionate appointment, applies within a reasonable time, the government sits on the application for over a decade only to give reply that now the matter cannot be considered. This is precisely what has happened in the present case.

(3.) THIS sort of attitude is unnecessarily harassing the poor persons in a Class -IV category to chase their application in offices. It leads to a very denigratory presumption. The application of Mostt. Usha Devi should have been acted upon and should be acted upon now.