BIRENDRA KUMAR SINGH, S/O LATE RAM LAKHAN SINGH RESIDENT OF VILLAGE JATAHI, PANCHAYAT CHATARBHUJ PIPRAHI, WARD NO. 14, POLICE STATION KHUTAUNA, DISTRICT MADHUBANI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The very object and purpose for grant of compassionate appointment has now been lost since the bread earner passed away way back in the year 2003. Grant of compassionate appointment is not a methodology for backdoor appointment for unemployed wards of a government servant. It is to provide immediate relief to the family in distress. The family has survived and taken care of for more than 12- 13 years now. No relief, therefore, is required to be given to the petitioner by interfering with Annexure- 11.

(2.) Writ is dismissed.