AMIT BARAIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant intra-court appeal preferred under Clause-10 of the Letters Patent is directed against the order/judgment dtd. 24/7/2020 passed by the learned Single Judge of this Court in W.P.(S) No.7019 of 2019, whereby and whereunder, the impugned order dtd. 11/8/2019, by which, the claim of the writ petitioner for appointment on compassionate ground has been rejected, has been refused to be interfered with by dismissing the writ petition.

(2.) The brief facts of the case, as per the pleading made in the writ petition are required to be enumerated, which read as under:-

(3.) Mr. Ashim Kumar Sahani, learned counsel for the writ petitioner- appellant has submitted that there is no laches on the part of the writ petitioner, since, admittedly he was minor at the time of death of his father. But the moment when he has attained his majority, the application for consideration of his case for appointment on compassionate ground was made.