LAWS(PAT)-2019-4-184

SUDARSHAN PASWAN @ SUDARSHAN PASAWAN Vs. STATE OF BIHAR

Decided On April 23, 2019
Sudarshan Paswan @ Sudarshan Pasawan Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Mr. Dilip Kumar Tiwari, learned advocate for the petitioner and Mr. Saroj Kumar, learned AC to AAG-3.

(2.) The petitioner is aggrieved by the decision of the District Compassionate Appointment Committee dated 25.04.2018 contained in Memo No. 566 whereby his claim for being appointed on compassionate ground has been rejected on the ground that the death of his father had taken place on 14.01.2010 but the application was made on 26.11.2015 i.e. after the lapse of five years of the death and therefore, the case of the petitioner was not worth considering.

(3.) The learned advocate for the petitioner has submitted that immediately after the death of his father, who died in harness, the petitioner made an application for being appointed on compassionate ground in order to help the family in distress. In the aforesaid instance, by order dated 15.02.2012, the case of the petitioner was not considered for the post of Chaukidar as the minimum educational qualification for a Chaukidar at that time was 10th pass whereas the petitioner had only passed 8th standard examination.