SHYAMANAND JHA, SON OF LATE SHARDA NAND JHA, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR, THROUGH THE SECRETARY, PERSONNEL AND ADMINISTRATIVE REFORMS DEPARTMENT, BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and the State.

(2.) The order dated 11th of May, 2010 passed by the learned Single Bench of this Court in C.W.J.C. No. 14327 of 2006 is subject matter of challenge in the present Letters Patent Appeal.

(3.) Learned Single Bench found that the writ application filed by the appellant challenging the order of the District Compassionate Committee (hereinafter referred to as the Committee ) dated 20th of Dec., 2000 in the year 2006 suffers from gross delay and laches. It was also found that there can be no occasion to grant compassionate appointment at this belated stage.