PRASHURAM PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the petitioner is that though he is adopted son of deceased Brahmadeo Prasad, his application for appointment on compassionate ground has been rejected only on the ground that the adopted sons are not entitled for appointment on compassionate ground.

(3.) TODAY a counter affidavit has been filed on behalf of the respondents stating therein that the petitioner does not come in the category of the dependents of late Brahmadeo Prasad and as such, his claim for appointment on compassionate ground is fit to be rejected as per Government circular.