SURJI PAHARIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is the widow of one Sundra Paharia who was a Chowkidar and who died on 12.12.2000. Her grievance is that the respondent no. 4 Surya Kumar Paharia has wrongly and illegally been appointed on compassionate ground as Chowkidar in place of her deceased husband. He, by committing fraud, got the appointment though in fact the petitioner was legally entitled to be appointed in place of her husband.

(2.) It is stated by the petitioner that the respondent no. 4 had no relationship with the petitioner and he, by misrepresentation of facts, has grabbed the service.

(3.) It is further stated by the writ petitioner that when she made a complaint to the Deputy Commissioner in this regard, then the Deputy Commissioner asked the Sub Divisional Officer, Godda to make an enquiry and report. The Sub Divisional Officer, by the enquiry report as contained in Annexure-4 to the writ petition, wrote to the Deputy Commissioner informing that the respondent no. 4 was not the grand son of the petitioner Surji Paharin as claimed by him. Further, that the respondent no. 4 by committing fraud and misrepresentation, grabbed the appointment on compassionate ground in place of husband of the petitioner. Accordingly, recommendation was made for cancellation of appointment of respondent no. 4. This enquiry report was submitted on 18.02.2004.