RAVI KANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench of this Court on 30th of April, 2014 in C.W.J.C. No. 3076 of 2013 whereby, the claim of the appellants for appointment against the post of Clerk in Class-III was found to be without any merit and the same was declined.

(2.) The appellants are the wards of the employees who were working as Assistant Teacher under the State. After the death of the bread-winner, the appellants applied for appointment on compassionate grounds. The appellants were appointed on different dates from the year 2007 till the year 2012 on contract basis as Panchayat Teachers.

(3.) The grievance of the appellants before the Writ Court was that Ravi Ranjan Kumar and Krishna Mohan Pathak whose name appears at Serial Nos. 4 and 7 of the list (Annexure-3) have been recommended to be appointed as Class-III employee whereas, candidates from Serial Nos. 18 to 44 in the list (Annexure-4) have been recommended for appointment on Class-III post. Therefore, the appellants claim that the wards of similarly situated Assistant Teachers have been treated differently, as some of the dependents have been appointed as Class-III employee whereas, the appellants have been appointed on contract basis as Panchayat Teacher.