KUMARI MANJU Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this matter, the writ petitioner has challenged the order passed by the District Education Establishment Committee dated 20-6- 19% as contained in Annexure-6, whereby the case of the petitioner for appointment on compassionate ground has been rejected. The ground allegedly shown in the impugned order of rejec- tion is that the petitioner is a married daughter of her deceased father.

(2.) The bare facts of this case are that the petitioner's father Suryanarain Sharma died on 21-7-1994 while in ser- vice as an Assistant Teacher in a Middle School in village Farpar, Anchal Ariyari District Sheikhpura. At the time of his death, the petitioner's father left be- hind his widow, who is aged about 58 years and two married daughters, one of whom is the petitioner. Learned Coun- sel for the petitioner has said that the husband of the petitioner is un- employed and the petitioner and her husband have moved to her maternal home and started living there in'order to look after her widowed mother.

(3.) Learned Counsel for the petitioner has not disputed that a mar- ried daughter is not included within the relevant circular dated 5-10-1991 of the State Government which governs the case of such compassionate appoint- ment. It has been specifically stated in the circular that only wife, son, unmar- ried daughter, widow of son are entitled to obtain such appointment. It has been also specifically mentioned that the adopted son, son-in-law, and nephew are not entitled to be appointed on compassionate ground.