LAWS(PAT)-2014-4-126

RAVI KANT JHA Vs. THE STATE OF BIHAR

Decided On April 30, 2014
Ravi Kant Jha Appellant
V/S
THE STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties as with regard to the following reliefs prayed in this writ application:--

(2.) The petitioners, however, forget that in view of the statutory provisions made in the Rules ever since 1.7.2006 every dependant of a teacher of regular cadre who has died-in-harness, his/her ward can get appointment on compassionate ground only on the post of Prakhand/Panchayat/Nagar Shikshak.

(3.) In that view of the matter, this Court will not find any error in the appointment of the petitioners whose appointment has already been made as is evidenced from the statement and the chart enclosed in paragraph No. 3 of the writ application, relevant portion whereof reads as follows:--