JAGDEO TURI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this application the petitioner prays for quashing the order dated 26.2.97 passed by the respondent no.3, whereby and whereunder the petitioner has been refused appointment on compassionate ground and further for a direction to the respondents to give employment to the petitioner on compassionate ground.

(2.) THE petitioner 'scase is that his father was employed under the respondent no.1 State in the Department of Extension Training Centre, Hehal, Ranchi on the post of laboratory Assistant. The petitioner 'sfather died on 13.4.91. After the death of his father, the petitioner immediately applied before the concerned respondent for compassionate appointment on the ground, inter alia, that there is no earning member in the family and the entire family members of the petitioner are facing hardship. The application was processed by the respondent and thereafter by order dated 26.2.97 the application of the petitioner was rejected on the ground that the petitioner has sufficient means of maintaining his livelihood. It is stated by the petitioner that he filed affidavit before the concerned respondent stating, inter alia, that there is no sufficient means to maintain the family and no members of the family have any income from any sources. The petitioner also filed a detailed representation before the concerned respondent but nothing has been done.

(3.) I have heard Mr. D.K.Chakravorty, learned counsel for the petitioner and Mr.R.K.Marathia, learned GP 2.