RAHUL RANJAN Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to add the Inspector General of Police (Appeal/Budget/Welfare), Bihar as party respondent no.4 to the writ petition.

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

(3.) It is submitted by learned counsel for the petitioner that during pendency of the writ petition, the District Compassionate Committee, Nalanda, Biharsharif in its meeting dated 6.12.2017 (Annexure 4) has recommended even petitioner's case for compassionate appointment. The recommendation has been made with a condition that the appointing authority may satisfy himself regarding the correctness of the certificates submitted by the petitioner and that the candidate is otherwise fulfilling all other requisite qualifications.