ARUN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ajit Kumar Ojha, learned counsel for the petitioner and Mr. Jainendra Kumar Sinha, learned AC to SC17 for the State.

(2.) With the consent of the parties the writ petition has been heard with a view to final disposal at the stage of admission.

(3.) The petitioner prays for issuance of a writ in the nature of the mandamus commanding the respondent authorities to appoint him on compassionate ground, his father having died in harness on 18.12.2013 while serving as Orderly Peon in the Circle Office at Aurai in the District of Muzaffarpur.