RAJESHWAR SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks direction upon the respondents to appoint him on compassionate ground as chowkidar on account of death of his father in harness.

(3.) Precisely, it is submitted by learned counsel for the petitioner that the father of the petitioner, namely, late Gopal Sao, was working as Awaji chowkidar since 1.7.1971 and he died on 20th October, 1994 in harness and the petitioner thereafter applied for his appointment on compassionate ground, which was rejected by the State authority vide order, as contained in Annexure J to the supplementary counter affidavit dated 18.09.2004.