BABAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner prays for quashing order contained in Memo no. 280 dated 20.10.2014 (Annexure 8), whereby his claim for appointment on compassionate ground has been rejected by the District Magistrate, Gopalganj (respondent no.2).

(3.) Petitioner's father died in harness on 6.2.2010 while working as Chowkidar. Petitioner applied for compassionate appointment on 17.1.2011, which is Annexure 2 to the writ petition. The District Compassionate Appointment Committee (herein after referred to as 'the Committee') in its meeting dated 14.10.2011 considered petitioner's case and called for a report from the District Education Officer, Gopalganj regarding the educational qualification of the petitioner as also a certificate from the Circle officer, Baikunthpur, Gopalganj (respondent no.4) regarding the petitioner's cycling skill.