BIBHASH CHANDRA PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against an order dated 1 May, 1997 in C.W.J.C. No. 5775 of 1996. Bibhash Chandra Pathak vs. State of Bihar and Ors.

(2.) THE facts have been sufficiently noticed in the order which has been challenged.

(3.) THE petitioner seems to be forgetting that this is High Court 'swrit jurisdiction. 16 years delay to seek a relief that he be given an appointment on compassionate ground, the relief cannot be had for the askance. A minor cannot be considered. Then, it is only a policy of the government. One cannot wait until the petitioner becomes a major. The petitioner took 16 years to come to the Court. The learned Judge has rightly declined to interfere on the writ petition.