RAJAN KUMAR DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The application is for condonation of delay of 255 days in filing of the present appeal.

(2.) For the reasons mentioned in the application, we find that sufficient cause is shown by the appellant to condone such delay. Consequently, the delay in filing of the present Letters Patent Appeal is condoned.

(3.) Interlocutory Application stands allowed accordingly. Re.: Letters Patent Appeal No.518 of 2015 The order dated 23.04.2014 passed by the learned Single Bench of this Court in C.W.J.C. No.8305 of 2013. is subject matter of challenge in the present Letters Patent Appeal. By the aforesaid order, the claim of the appellant for appointment on compassionate ground remained unsuccessful. 2. The father of the appellant died in harness on 1st December, 1985. The mother of the appellant submitted an application for appointment on compassionate ground on 07.06.1990, but sought appointment of his son, the present appellant, who was said to be five years at that time. It appears that later, another request was made. The request of the appellant for appointment was rejected on the ground that the application has been submitted after 14 years of death and it is barred by time. 3. Learned counsel for the State has referred to instructions No. 3/C -1 -2030/80 Ka. -6817, dated 25th May, 1989, contemplating time period during which the application for seeking appointment on compassionate ground can be filed. Initially, the period to seek appointment was two years, but it was amended to permit an application for appointment on compassionate ground to be made within five years of the death of the employee.