CHANDRA KALA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) ALL these three writ applications have been filed for common cause and on common facts and, therefore, they have been heard together and are being disposed of by this order.

(3.) IT appears from the pleadings of the parties that the claimants -petitioners are adopted sons of the deceased Government servants, who died in harness and their claims for appointment on compassionate ground were considered by the Compassionate Appointment Committee and by the orders impugned, their prayers have been rejected on the ground that they would not be entitled for appointment on compassionate ground as they are adopted sons of the deceased Government servants.