PURUSHOTAM KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:-

(3.) Learned counsel for the petitioner in support of the aforementioned prayer has submitted that when the father of the petitioner had died on 12.1.2001, the petitioner was appointed on a Class-4 post on 25.6.2001 but, then, since the petitioner had a qualification for Class-3 post and there were some more comparable cases alike the petitioners, he had moved the authority for his being appointed afresh on compassionate ground on class-3 post and when his such effort had failed, he moved this Court wherein after dismissal of the writ application, the Division Bench in the order dated 5.7.2011 in LPA No. 90 of 2011 had directed the authority to consider the grievance of the petitioner for his appointment on Class-3 post.