UDAY KANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner and the counsel for the State.

(2.) THE prayer in this writ application reads as follows:-

(3.) THE reliance placed by the counsel for the petitioner on an order of this Court dated 25.1.2002 in. L.P.A. No. 115/2002 being not connected with appointment on compassionate ground and in fact relating to the order upholding appointment made on Class-Ill and -IV by the Director, can hardly be of any avail for the petitioner. As noted above the requirement of the policy for appointment of the petitioner on compassionate ground of screening through a Committee headed by the Commissioner of the Department based on recommendation of such Committee was never followed and/or adhered to in the case of the petitioner and as such his appointment on compassionate ground being in teeth of the guidelines issued by the State Government was void ab initio conferring no right on him.