RAJEEV KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has put to challenge the office order dated 05.09.2018 issued under the joint signature of District Programme Officer (Establishment), Begusarai, and District Education Officer, Begusarai, whereby his claim for his appointment on compassionate ground on a ClassIII regular post, with regular payscale, has been rejected.

(3.) The petitioner's father was an Assistant Teacher in a Government Middle School, in the District of Begusarai, who died on 19.09.2008 in harness. The petitioner was given appointment on compassionate ground as Prakhand Teacher with fixed pay. With a grievance that since the petitioner's father was in regular establishment, he ought to have been appointed against a post with regular payscale, he filed a writ application before this Court, which gave rise to CWJC No. 19884 of 2012.