MEERA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner who was appointed on compassionate ground was terminated vide order dated 14th December '96. She moved before this Court against the order of termination in C.W.J.C. No. 439/97, wherein this Court, vide order dated 1st May,97 gave liberty to the petitioner to file representation before the competent authority along with relevant materials to establish that she was also entitled for appointment. The petitioner while moved before the authorities and filed representation on 1st July '97 though it was recommended by the higher authorities, the same has been rejected, vide order dated 4th May '99 (Annexure -11), which has been challenged by filing amendment petition (I.A.No. 11387/99).

(2.) THE sole question to be determined in this case is whether a dependent of a person working in a Workcharged Establishment is entitled for compassionate appointment on his death or not.

(3.) HE (husband of the petitioner) died on 5th October '94 while in service and functioning in