DHA RMENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner is before this Court with a prayer that the Memo No. 783 dated 9.7.2001 (Annexure -1) whereunder his claim for appointment on compassionate ground has been rejected be quashed and the , respondents be directed to reconsider the case of the petitioner.

(3.) THE respondents are placing strong reliance upon a Division Bench judgment of this Court in the matter of Ashok Kumar Choudhary vs. State of Bihar & Ors. [2000(4) PLJR 651]. It is submitted by the respondents that from paragraph 11 onwards of the judgment, it would appear that the High Court was of the opinion that if one of the spouse is retired and the other dies while in service then the dependent would not be entitled to appointment on compassionate ground.