PINKI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant (Pinki Kumari) has challenged the order and judgment dated 6th July, 1995, passed by the Learned Single Judge in C.W.J.C. No. 5579 of 1994. By the impugned judgment, the Learned Single Judge has dismissed the writ-petition of the appellant on the ground of delay.

(2.) Admittedly, one late Mahendra Gope, father of the appellant (Pinki Kumari) was in the services of the Respondents-State in its Minor Irrigation Department. He died in harness on 5th December, 1988. The widow, i.e. the mother of the appellants, made an application on11th October, 1990 for appointment of her son-in-law on compassionate ground, the bread- earner of the family having died. The said application was rejected by the respondents on the ground that the son- in-law was not entitled for appointment on compassionate ground.

(3.) It was in the aforesaid circumstances, the widow of the deceased employee, i.e. the mother of the appellant, made application on 3rd March, 1993 for appointment of appellant on compassionate ground. The same was also rejected by the Respondent by one Memo No. 312 dated llth April, 1994, on the ground of delay. This order dated llth April, 1994 was challenged by the appellant in C.W.J.C. No. 5579 of 1994, which was dismissed by the Learned Single Judge by impugned order and judgment dated 6th July, 1995.