MD.SADRE ALAM Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State in both the cases.

(2.) THE two writ applications are being disposed of by this common order as they arise out of the common resolution taken on 11.3.2005 by the District Compassionate Committee, West Champaran, Bettiah. The petitioners are the sons, both of whose respective fathers who were Assistant Teachers under the State Government died while they were still in service. The petitioners filed separate applications for appointment on compassionate ground and, thereafter, both of them appeared in the written examination for general Hindi knowledge on 2.4.2005 on the basis of the decision taken on 11.3.2005 by the District Compassionate Committee. Both the petitioners successfully passed the written examination. Thereafter, their names have been recommended for appointment on compassionate ground for Class -Ill post by the District Compassionate Committee, West Champaran, Bettiah, on 26.4.2005.

(3.) THE stand taken in the counter affidavit is that the decision as per circular dated 28.12.2006 issued by Human Resources Development Department, Govt. of Bihar, is that the dependants of teachers/non -teaching employees of Schools should be given appointment, according to their qualification as Panchayat Sikshak/ Prakhand Sikshak/Nagar Sikshak.