KUNDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amaresh Kumar Singh, learned counsel appearing for the petitioners and Mr. Prashant Kumar, learned Assisting Counsel to Government Advocate No.11 for the State.

(2.) With the consent of the parties the writ petition has been heard with a view to its final disposal at the stage of admission itself.

(3.) The petitioner is aggrieved by the order bearing Memo No.436/Establishment dated 8.2.2016 of the Establishment Deputy Collector, Patna in so far as it proceeds to reject the claim of the petitioner for compassionate appointment, inter alia, on grounds that it was raised belatedly.