SHAMSHAD ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Appellant has assailed the order of the learned Single Judge dtd. 26/8/2022 passed in CWJC No. 17804 of 2019.

(2.) Appellant's father who was a Daftary in the Office of Superintendent of Police, Purnia died in harness on 29/12/1991. As on the date of his father's death, he was minor and aged about ten years. It is learnt that he had filed an application for compassionate appointment as and when he attains major in the year, 1999. Thereafter, there was inaction on the part of the respondents and, resultantly, he was pursuing the matter and ultimately he has knocked the doors of this Court in filing CWJC No. 15697 of 2011 and it was disposed of on 14/11/2013 with certain directions. For non-compliance of the order dtd. 14/11/2013 passed in CWJC No. 15697 of 2011, the appellant was compelled to file contempt petition vide MJC No. 4448 of 2014 and it was disposed of on 22/2/2018 reserving liberty to the appellant to assail action of the respondents. Thereafter, he has filed CWJC No. 17804 of 2019 and it was disposed of on 26/8/2022 with certain observations which reads as under:-

(3.) Feeling aggrieved by the aforementioned order of the learned Single Judge dtd. 26/8/2022, he has filed the present Letters Patent Appeal No. 525 of 2022.