SHRIMATI MEERA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order issued vide memo no. 3916 dated 18.11.1991, as contained in annexure 3, whereby and whereunder appointment of the petitioner on compassionate ground has been cancelled.

(3.) FIRSTLY , it appears that the appointment of the petitioner was cancelled in the month of November 1991, whereas this writ application was filed in 2000, almost after nine years, and secondly, it appears that the case of the petitioner is not covered by the resolution of the State Government for appointment on compassionate ground, as the married daughter is not one of the dependents of a Government employee nor she appears to be the nominee of the deceased employee late Lala Vansidhari Prasad.