MUNNA KUMAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The petitioner had approached this Court earlier vide C.W.J.C. No. 15360 of 2017, seeking direction to the respondents to consider his case for being appointed on compassionate ground, which had been rejected on the sole ground that one of his brothers is in government service.

(3.) A Bench of this Court while hearing such writ petition, passed an order dated 25.04.2018, setting-aside such decision of the District Compassionate Appointment Committee, Khagaria, in view of the requirement of the Committee to inquire into the financial stringency of the claimant and whether the person/sibling who was in government service has been supporting the family in times of distress.