MANOJ KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE grievance of the petitioner is that the respondents have not appointed him against Class III post, but against a Class IV post of Peon.

(2.) THE brief fact of the case shows that the father of the petitioner, a State Government employee, died in harness, when the petitioner applied for compas - sionate appointment. The case of the petitioner was placed before Compas - sionate Appointment Committee for con - sideration. The Committee having found the petitioner fit for appointment on Class Mi post of Clerk, recommended for such appointment on 6/8th December, 1988.

(3.) AFTER the direction of this Court, again the case of the petitioner was placed before Compassionate Appoint - ment Committee, who by its recommen - dation dated 24th January, 1994 again recommended the name of the petitioner for appointment against Class 111 post of Clerk. Inspite of such 2nd recommenda - tion and direction of this Court, no order of appointment was issued appointing the petitioner to the post of Clerk, but he was provided with order of appointment on 13th April, 1994 against the Class IV, post of Peon.