SANOJ KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for directing the respondents to appoint the petitioner on compassionate ground against Class-IV post in Bihar State Electricity Board (hereinafter referred to as 'the Board' for the sake of brevity) and for other ancillary reliefs. It is not in dispute that the father of the petitioner, namely Bhola Mahto was working as untrained labour at Barun Electrical Sub-division, Aurangabad and while he was performing his duty on 18.2.1993 he died due to electric shock, leaving behind only a widow and a son, namely the petitioner who was minor at the time of his death.

(2.) I.A. No. 7396 of 2012 has been filed by the petitioner for adding another relief challenging memo No. 339 dated 7.10.2004 by which the Director (Personnel), Patna rejected the claim of petitioner for appointment on compassionate ground. Before that I.A. No. 842 of 2007 had also been filed by the petitioner challenging order of the authorities vide letter dated 1.2.2005 by which the petitioner's claim for appointment on compassionate ground was rejected. Considering the averments made by learned counsel for the parties and the materials on record, both the interlocutory applications are allowed, and the reliefs claimed in the writ petition are modified by way of adding the aforesaid two more reliefs to the writ petition.

(3.) Learned counsel for the petitioner submitted that within the prescribed time, the mother of the petitioner filed an application for appointment of petitioner on compassionate ground stating that since her son was minor, he should be appointed immediately after attaining majority. Thereafter petitioner also filed an application dated 22.8.1997 after attaining majority as his date of birth was 5.3.1979 as per the Transfer Certificate dated 6.3.1990 given by the District Superintendent of Education, Aurangabad. The said application of the petitioner was forwarded on 24.8.1997 by the Electrical Executive Engineer, Aurangabad.