ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This Letters Patent Appeal is directed against the order dated 2.5.2005 passed by the learned Single Judge of this Court in C.W.J.C. No. 3115 of 2005 rejecting the prayer of the appellant to set aside the order passed by the State authorities refusing to appoint him on compassionate ground.

(3.) The writ petitioner-appellant applied for his appointment on compassionate ground on account of death of his father who diedinharness. Prayer of the writ petitioner-appellant, however, was rejected by the authorities vide order dated 26.10.2004 on the ground that there were sufficient means for survival of the family as wife of the writ petitioner-appellant was already employed.