TANOJ KUMAR JHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State.

(2.) The petitioners have moved the Court for a direction to the respondents to appoint them on compassionate ground on a regular Class-III post, as per the recommendation of the District Compassionate Committee, Katihar dated 31.12008.

(3.) The parents of the petitioners were Government teachers and died in harness. Pursuant to the same, the petitioner no. 1 applied for compassionate appointment on 212.2004, petitioner no. 2 on 12.02.2007, petitioner no. 3 on 15.11.2005 and petitioner no. 4 on 16.12.2005 respectively. The matter was finally considered by the District Compassionate Committee, Katihar and recommendation was made under letter dated 31.12.2008 for appointment of the petitioners on a Class-III post, pursuant to them having also cleared the examination held for making such selection.