ARUN KUMAR TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has approached this Court with a prayer for a direction to the respondents to consider his case for compassionate appointment.

(3.) The facts of the case lies in a narrow compass. The father of the petitioner, Ram Swaroop Tiwari died in harness on 22/11/1997 while working as a Roller Driver in the Road Construction Sub-division, Manoharpur. Having requisite qualification for compassionate appointment, the petitioner applied for his appointment on compassionate ground on 23/2/1998 but the case of the petitioner was kept pending for a considerable period of time and it was only in the year 2003, the petitioner was asked to submit certain documents regarding his claim for compassionate appointment. In response to which, the petitioner submitted the documents in prescribed format on 22/10/2003, with a request to the authority to consider his case for appointment on compassionate ground. However, when nothing was heard from the side of respondent-authorities, the petitioner moved before the Hon'ble Patna High Court in CWJC No. 13926 of 2008, which was dismissed by Hon'ble Court vide its order dtd. 28/7/2015, on the ground of jurisdiction. Thereafter, on 22/7/2017, the petitioner filed a representation before the Secretary, Road Construction Department, Govt. of Jharkhand, Ranchi for consideration of his case for appointment on compassionate ground afresh. However, when nothing was done on the representation dtd. 22/7/2017, the petitioner again on 24/2/2020, filed another representation before the Secretary, Road Construction Department, Govt. of Jharkhand requesting therein to take appropriate steps for his appointment on compassionate ground but till date no action has been taken on his said request.