ASHOK KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) WHEN the petitioner 'sfather disappeared in 1980 he was two and half years old. In 1997 he applied for seeking a job as a compassionate appointment. Even if the presumption of law was to be taken into account the petitioner 'sfather would be deemed dead after seven years, that is, in 1989. Even at that time the petitioner would have been at best nine and half years old.

(2.) THE contention is that the petitioner was called to receive his father 'spension and then he became conscious that he is entitled to a job under the policy of compassionate appointment. This story reads like a joke. The Court should not be giving any ruling on this otherwise a lot of wards will arrange to come forward to make either of their parents under the deemed dead fiction of law. That would be making fool of the presumption of law.