RAM BABU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners have filed the present writ petition seeking directions to the respondents to consider the case of the petitioner No. 1 for his appointment on compassionate ground. It is not in dispute that late Surendra Pratap Singh, father of petitioner No. 1 and the husband of petitioner No. 2 was in Government service working on. the post of constable. It is also not in dispute that the aforesaid Surendra Pratap Singh was discharged from service as tar back as on 4.6.1973.

(2.) The aforesaid Surendra Pratap Singh died on 10.2.1976. The present writ petition has been filed in the year 2006, i.e. after 30 years of death of the father of the petitioner No. 1. Apparently, at the time of death, the father of the petitioner No. 1, was not in Government service. That being the position, apart from the delay of 30 years in approaching this Court, this writ petition has to fail and is, accordingly, dismissed.