PUNAM SINGH Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

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

(2.) Having regard to the fact that the petitioner claims to be admittedly the second wife of late Janardan Singh, Sub-Inspector of Police, who had died in harness on 20.01.2002, there would be no question of appointment of the petitioner on compassionate ground because the second wife in the lifetime of first wife of a Hindu will have no right to claim appointment on compassionate ground.

(3.) To that extent, this Court also finds no force that such second marriage performed by the deceased employee for maintaining his progeny as has been stated in paragraph No. 5 in this writ application in the following words :-