DEEPAK KUMAR TIWARI Vs. BIHAR STATE ELECTRICITY

JUDGEMENT

(1.) <DJG> NAGENDRA RAI,J </DJG>- The petitioner has filed the present writ application challenging the Standing Order dated 18.2.1994 issued by the respondent -Bihar State Electricity Board, Patna (hereinafter referred to as the Board) providing inter alia that the adopted son or daughter will not be treated as dependent of the deceased employee for the purpose of giving appointment on compassionate ground as well as the order dated 16.6.2001 whereby the prayer for appointment of the petitioner on compassionate ground has been rejected on the said ground. The aforesaid two orders have been annexed as Annexures -1 and 2 to the writ application.

(2.) THE matter was placed before a learned Single Judge of this court who after having noticed that the point raised in the case is of general importance referred the matter to the Division Bench and that is how, it has been placed before us for adjudication.

(3.) AFTER the death of Upendra Tiwari, the petitioner filed an application before the Board for compasisionate appointment on the ground that the family has little resources to maintain themselves. The said application was forwarded by the concerned officials and thereafter the matter was placed before the Board which by the impugned order dated 16.6.2001 rejected the prayer on the ground that in terms of the Standing Order of the Board adopted son cannot be appointed on compassionate ground.