MOSMAT USHA KUAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS case relates to appointment of Petitioner on compassionate ground.

(2.) ONE Laldeo Singh was an employee under the Respondent State. He died in harness on 14th of September, 1993 in a bus accident. According to the Petitioner, said Laldeo Singh had two wives. One Sumitra Kuar and Anr., the Petitioner (Usha Kuar). There was no issue of Laldeo Singh from the first wife whereas there are two minor Sons and one daughter of Laldeo Singh out of the second wife, the Petitioner.

(3.) ACCORDING to the Counsel for the Petitioner, the first wife, Most Sumitra Kuar never applied for compassionate appointment and the second wife, i.e. the Petitioner having applied the Respondents could not have rejected the claim on the ground that such appointment could have been given to the first wife.