SONA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioners and the learned Counsel for the State.

(2.) THE petitioner no. 2 claims to be adopted son of the deceased. He had applied for compassionate appointment in due time enclosing necessary documents in support of the claim as the adopted son. His father was working on the post of Chaukidar.

(3.) DIRECTIONS are now issued to decide the claim for compassionate appointment of the petitioner within a maximum period of 12 weeks from the date of receipt and/or production of a copy of this order in the light of the law laid down by this Court.