DEVLAGANI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State

(2.) THIS writ petition has been directed against letter no. 67/2004 -55 dated 30.3.2005 (annexure -5) by which the Deputy Secretary, Minor Irrigation Department, Patna, Bihar rejected the claim of the petitioner for appointment on compassionate ground.

(3.) ON the other hand learned counsel for the respondent -State opposes the contention of the learned counsel for the petitioner and submits that the impugned order had been passed by the authority concerned considering all pros and cons and hence it requires no interference.