BINAY RAUT Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsel appearing for the State.

(2.) THE mother of the petitioner was deceased while in service on 23.3.1983. The petitioner was a minor. He applied for compassionate appointment in the year 1988, on his attaining majority as alleged. The application came to be rejected by an order dated 23.12.1988 as the same was not made within the prescribed period under the Rules as it then existed and which provided a time limit of two years from the date of death for such application.

(3.) LEARNED Counsel for the petitioner sought to make out a fresh cause of action from the order of rejection dated 4.6.1991.