PRAKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner has challenged the order dated 04.04.2013 passed by the respondent no. 2 contained in Memo No. 114 whereby the claim of the petitioner for being appointed on compassionate ground has been rejected.

(3.) It appears that the adoptive father of the petitioner died on 18.11.2006 while serving as Peon in the District Legal Cell, Motihari. Within five years of the death of the adoptive father, the petitioner made an application for being considered for compassionate appointment. The aforesaid application was filed after the petitioner attained majority on 29.07.2011.