GEETA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have filed the instant application praying for setting aside the order dtd. 21/3/2022 passed by the Compassionate Appointment Committee by which the prayer of the petitioners for appointment of the petitioner no.2 on compassionate ground was rejected on the ground of his elder brother being employed in Government service.

(3.) The case of the petitioners in brief is that the father of the petitioner no.2 and the husband of the petitioner no.1 namely Kishori Das who was posted as Constable in B.M.P-6 in Muzaffarpur died in harness on 20/12/2011.