CHANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Mallika Mazumdar, learned counsel appearing for the petitioner and Mr. Deepak Sahay Jamuar, learned Assisting Counsel to Additional Advocate General No.4 for the State.

(2.) The matter relates to compassionate appointment of a dependent of a deceased employee of the District Rural Development Authority, Saharsa (hereinafter referred to as 'the DRDA').

(3.) This Court taking note of the opinion expressed by a Division Bench of this Court since reported in 2012 (1) PLJR 587 (Bimla Tiwary vs. The State of Bihar) issued directions to the Deputy Development Commissioner, DRDA, Saharsa to examine the claim for compassionate appointment in the light of position settled and pass appropriate orders.