ARUN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter relates to compassionate appointment. The payer of the petitioner for such appointment has been rejected by the District Compassionate Committee in their meeting dated 20.4.1992 (Vide Annexure-A). The sole ground of rejection is "delay".

(2.) The case of the petitioner lies in a narrow compass.

(3.) Petitioner filed application for compassionate appointment to the post of Assistant Teacher within time. The Director, Research, Training and Education of Government of Bihar by his letter No. 1315 dated 4.8.1978 selected the petitioner for Primary Teachers Training course. The petitioner was sent for training and was admitted against 3% reserved seats which were to be filled up from amongst heirs of deceased Government employees on compassionate ground. The petitioner thereafter came out successful in the primary teachers training on 29.7.82 (1978-80 Sessions). However, no order of compassionate appointment was provided to him.