HARENDRA PRASAD BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS pertains to appointment of the petitioner on compassionate ground.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein, inter alia that since the petitioner is not having requisite qualification of Class Eight passed, he would not come within the zone of consideration for appointment.