DAYMANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner, who is the mother of Abhishek Kumar (applicant on compassionate grounds) and wife of Late Manik Paswan, who died in harness, is aggrieved by the fact that the claim of the son of the petitioner for being appointed on compassionate ground has been rejected by order dtd. 12/8/2017.

(3.) A perusal of the order dtd. 12/8/2017 indicates that the claim of the son of the petitioner has been rejected on the ground that two other sons of the petitioner are employed in Government service and therefore the benefit of compassionate appointment could not have been given to another son of the petitioner.