BANDANA PRAKASH Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) The petitioner, by way of the present writ petition, has prayed for grant of appointment on compassionate ground.

(2.) The short facts of the case are that the father of the petitioner died in the year 1996 when the petitioner was 6 years and 8 months old and she attained the age of 18 years only in the year 2008, however she applied for appointment on compassionate ground on 09.07.2009 when her age was 19 years.

(3.) The law on the subject matter under consideration is very clear as has been stated in a catena of decisions whereunder, it has been held that :