MONU KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for a direction to the respondent authorities to appoint him on compassionate ground on the post of constable on the ground of the father of the petitioner, who was posted as Trained Assistant Sub-Inspector of Police (Training) in Police Line at Buxar, having died in harness on 16/1/2020.

(3.) The case of the petitioner in brief is that his father who was appointed as a constable in the Bihar Police in the year 1979 was promoted as Assistant Sub-Inspector of Police. At the time of his death on 16/1/2020, he was working as Assistant Sub-Inspector of Police (Training) at Police Line in Buxar. On the death of his father, the petitioner applied for his appointment on compassionate ground and his case was recommended by the District Compassionate Committee headed by the Superintendent of Police, Buxar in its meeting held on 12/1/2021.