MANGAL BAHADUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present LPA is directed against the judgment dtd. 9/5/2018 passed in CWJC No. 7594 of 2017 whereby and whereunder civil writ petition filed by the appellant has been dismissed.

(2.) In civil writ jurisdiction, the appellant has sought following relief(s):-

(3.) Briefly stated the facts of the case are that appellant's father, namely, Ramu Bahadur died in harness on 26/1/1992 while working on the permanent post of Canal Labour (Nahar Majdoor) and whereafter the appellant made an application on 24/12/1995 before the respondent no. 5 for grant of compassionate appointment, however, the claim of the appellant was not considered.