AJEET KUMAR MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Iqbal Asif Niazi, learned counsel for the petitioner and Mr. Saroj Kumar Shamra, learned A.C. to AAG-3, on behalf of the State-respondents.

(2.) The present writ application under Article 226 of the Constitution of India has been filed by the petitioner seeking the following reliefs:

(3.) Brief facts as emerging from the pleadings are that the petitioner 's elder brother, Late Pradeep Kumar Mandal, was posted as an *Anusevak* (Class-IV employee) in the office of the Block Development Officer, Kiratpur, Darbhanga, who died-in-harness on 25/5/2012. The deceased employee was unmarried and had nominated the petitioner in the service records. Following the sudden demise of the deceased employee, the petitioner submitted an application dtd. 16/7/2013 seeking appointment on compassionate grounds.