RABINDRA MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Tandon, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Rohit, learned counsel appearing on behalf of the respondents - State.

(3.) The present petition has been filed challenging the decision contained in Memo No.173 dtd. 23/5/2011, so far as it relates to the petitioner whereby the application of compassionate appointment of this petitioner has been rejected as time barred.