BSANT TOPPO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 2/3/2022 passed in W.P.(S) No. 2737 of 2019 whereby and whereunder the learned Single Judge of this Court has refused to pass positive direction upon the respondents for consideration of the case of the appellant/ writ petitioner for his appointment on compassionate ground on account of death of his own brother, who had died in an extremist attack on 30/6/2008 while working as Constable.

(2.) Brief facts of the case as per the pleadings made in the writ proceeding, which are required to be enumerated herein, read as under :-

(3.) It appears from the facts narrated hereinabove, based upon the pleadings that the appellant, who happened to be the brother of the deceased, who was working as constable and died in an extremist attach on 30/6/2008. The widow of the decease simply submitted her application for consideration of case of her devar/ writ petitioner for appointment on compassionate ground but it was denied vide order bearing no. 2994/Ra.Ka. dtd. 12/4/2014 in the light of resolution no. No.2597 dtd. 9/6/2011. It further appears that there after the mother of the writ petitioner also requested the respondents to give appointment to the writ petitioner/ appellant, but the same has also been rejected vide order dtd. 24/2/2019. Appellant thereafter approached this Court in W.P.(S) No. 2737 of 2019, but the same has also been dismissed and hence the present appeal.