MUNESHWAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as the State.

(2.) THE petitioner, who is the elder son of the deceased employee, who died in harness has moved this court for a direction to the authorities to appoint him on compassionate ground, as the mother of the petitioner has also filed a affidavit on 6.7.91. Stating therein that the petitioner is eldest son and she along with her children were being looked after by him.

(3.) A counter affidavit has been filed stating therein that during the pendency of the present application, the petitioner's application for appointment on compassionate ground has been rejected on the ground that on the day when his father died in harness, he was minor.