SUNIL KUMAR S/O LATE RAJENDRA PRASAD CHAUDHARY R/O REFUJY COLONEY MUNGER, P.O.+P.S. Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) In the present writ petition, petitioners have come forward with a prayer to quash the letter dated 17.10.2012 issued by the Principal Secretary, Forest Department, Government of Bihar by which it has been mentioned that once the appointment has been made on compassionate ground on particular post the same cannot be modified or improved in any manner, further petitioners have challenged office order no.17 dated 23.2.2013 by which the Range Forest Officer, Munger has striped off the petitioners, from the post of Forest Guard reverted by back to the post of office peon (class IV) .

(3.) The short facts of this case are as follows: The matter relates to compassionate appointment. Father of Sunil Kumar (petitioner no.1) was Forest Guard in Forest Division Munger and died in harness on 15.7.2000. Father of Utam Kumar Sharma (petitioner no.2) was Truck Driver in Forest Division Munger and died in harness on 29.3.2000. Similarly father of Radhey Shyam Rai (Petitioner no.3) was also truck driver in Forest Division Munger and died in harness on 23.9.1996.