BUCHIA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders, as contained in annexures 8 and 10 dated 22.8.1996 and 30.8.1997, respectively, whereby and whereunder claim of petitioner no. 2 for his appointment on compassionate ground has been rejected.

(3.) IT appears from the pleadings of the parties that petitioner no. 2 claims to be the adopted son of deceased Hira Lal Chaudhary and on account of the death of Hira Lal Chaudhary aforesaid, he filed an application for appointment on compassionate ground. His application was processed and considered by the authorities and ultimately, the same was rejected vide order, as contained in annexure 8. The petitioner thereafter filed the deed of adoption before the authorities to reconsider his case. But his claim again was rejected by order, as contained in annexure 10.