SAVITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) mployment and that too under the State is a very coveted position which every unemployed youth in this country is looking forward to. In the present case, repeated attempts have been made on behalf of one family member or the other of an erstwhile employee, who died in harness on 1.8.2007 while working on the post of a Daftary in the office of Executive Engineer at Chapra, to be appointed on compassionate ground.

(2.) In the present case, the petitioner, who claims herself to be the daughter of the erstwhile employee, namely, Tulsi Mandal, made an application for compassionate appointment. The District Compassionate Appointment Committee considered the same and vide decision, which has been annexed as part of Annexure- 14, her claim has been rejected on the ground that the application on behalf of the petitioner was filed only on 23.9.2014. Since death of the father of the petitioner happened on 1.8.2007, in terms of the policy relating to compassionate appointment issued by the Department of Personnel and Administrative Reforms, her claim was held to be time barred.

(3.) The writ application has now been filed with certain pleadings that application had been filed earlier, may be it was not in the prescribed format and, therefore, the petitioner filed a fresh application only to reiterate that position on 23.9.2014. Therefore, the ground for rejection is a misplaced ground and requires reconsideration.