PARMBIR SINGH SON OF LATE KAMLESH KUMAR SINGH Vs. DEPARTMENT OF INDUSTRIES, THROUGH PRINCIPAL SECRETARY, GOVERNMENT OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sumeet Kumar Singh, learned counsel appearing for the petitioner and Mr. Zaki Haider, learned AC to SC-9, 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 itself.

(3.) In sum and substance the petitioner is aggrieved by the action of the respondents more particularly the decision of the District Compassionate Committee, Jamui chaired by the District Magistrate, Jamui in so far as it has ignored the eligibility of the petitioner for appointment on a Class III post while recommending his compassionate appointment against a Class IV post which has resulted in the appointment order issued under the signature of the Director, Industries, bearing Memo No. 1973 dated 25. 5. 2016, a copy of which is enclosed at Annexure 11 to the writ petition.