REGENT COMPUTRONICS PVT. LTD.

Niraj Kumar Mallick, S/O Late Ashok Kumar Mallick Appellant

V/S

State Of Bihar Through Secretary, Rural Works Depa Respondents

Referred Judgements :-

ASHOK KUMAR CHOUDHARY VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
ASHOK KUMAR CHOUDHARY VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
ANIL KUMAR VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
VISHAL KUMAR VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
SANTOSH KUMAR VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
JAY PRAKASH CHOUDHARY VS. THE STATE OF BIHAR AND ORS. [REFERRED TO]
AUDITOR GENERAL OF INDIA VS. G ANANTA RAJESWARA RAO [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. HAKIM SINGH [REFERRED TO]
S MOHAN VS. GOVERNMENT OF T N [REFERRED TO]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SAJAD AHMED MIR [REFERRED TO]
VINEET KUMAR CHAUHAN VS. STATE OF U P [REFERRED TO]
GENERAL MANAGER STATE BANK OF INDIA VS. ANJU JAIN [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. MADHUSUDAN DAS [REFERRED TO]
CANARA BANK VS. M. MAHESH KUMAR [REFERRED TO]

JUDGEMENT

(1.) Judges apply prior case law in the absence of Statute or create legal doctrines where the law is silent on a given set of facts.

(2.) The facts of the case briefly stated in these cases are as under:-

(3.) The writ-petitioner(s) happened to be the children of the deceased government servant, who died in harness, they applied for appointment on compassionate ground but their respective claims have been rejected by the respondents on the ground that their siblings are in government employment or are otherwise in service. The competent authorities of the State while considering their claim for appointment has rejected the same in the light of a clarification issued by the General Administration Department bearing no.15783 dated 19.11.2014 issued under the signature of the Additional Secretary to the Government, General Administration Department, Government of Bihar. In the present batch of cases we are concerned with only Clause (d) of the clarification, therefore the whole consideration would centre around Clause (d) alone.

Click here to view full judgment.

NIRAJ KUMAR MALLICK, S/O LATE ASHOK KUMAR MALLICK Vs. STATE OF BIHAR THROUGH SECRETARY, RURAL WORKS DEPA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address