KRISHNA PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that the petitioner is praying compassionate appointment because of death of his father on 12th April, 1996. Learned counsel for the petitioner further submitted that the father of the petitioner was working with the respondents and he expired during the course of his employment and, therefore, as a son, the petitioner is entitled to the compassionate appointment. Moreover, his claim was also recommended for his appointment on 21st April, 1997 by the Establishment Committee. The petitioner is fully qualified to be appointed on compassionate ground and, therefore, let a suitable direction be given to the respondents to appoint the present petitioner.

(2.) Learned counsel for the respondent-State submitted that a detailed counter affidavit has been filed and it has been stated in paragraph 9 that the matriculation certificate, presented by the petitioner for getting compassionate appointment, was got verified by the officers of the respondents and upon verification, it was found that the said certificate is a forged and fabricated document. Thus, the petitioner has presented forged and fabricated certificate of matriculation and, therefore, he is not entitled for compassionate appointment.

(3.) Learned counsel for the petitioner in reply of the counter affidavit submitted that now the petitioner is relying upon some certificate of Sanskrit examination.