PASHUPATI NATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner being aggrieved of his non -appointment on compassionate ground has come to this Court by filing this writ application. According to him his father Late Kashinath Mishra who was working as Assistant Teacher died in harness on 20.4.2000. According to him his application was favourably considered by Circle Officer, but unfortunately order of appointment was not issued in his favour.

(3.) ON being asked by this Court, learned counsel for the respondent submitted that as the deceased father left no liability on the shoulder of the present applicant and as the wife and children of the applicant are the personal responsibility of the present petitioner the case was rightly rejected. When this Court asked learned counsel for the respondent to show any rule or law that appointment on compassionate ground can be made only in a case the deceased leaves certain liabilities on the shoulder of the person who is seeking compassionate appointment, learned counsel for the respondent submitted that there is no such law but the rule of prudence so requires.