NITYANAND PRASAD Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction upon the respondents to consider his claim for appointment as Chowkidar in place of his father namely, Hriday Narayan Prasad.

(2.) The brief facts of the case are that, the father of the petitioner superannuated from the service in the year 2011. He was working as Sardar of the Circle Office, Jarmundi and after his superannuation, in view of the provision under the Chowkidar Act, the petitioner applied for appointment in the place of his father. The petitioner has another brother namely, Pankaj Kumar Sinha who however, was overage on the date when application for appointment was considered.

(3.) Since the claim of the elder brother of the petitioner was recommended by the competent authorities, the petitioner has approached this Court by filing the present writ petition.