LAWS(JHAR)-2004-9-84

DIVAKANT JHA Vs. JHARKHAND STATE ELECTRICITY BOARD

Decided On September 16, 2004
Divakant Jha Appellant
V/S
JHARKHAND STATE ELECTRICITY BOARD Respondents

JUDGEMENT

(1.) THIS petition has been preferred by petitioner for direction on the respondents to consider his case for appointment on compassionate ground.

(2.) ACCORDING to petitioner, his father, late Deo Narayan Jha was in the services of the J.S.E.B. and died in -harness on 7th August, 2002 while posted as Messenger in the office of Electric Supply Division. Deoghar. Thereafter, he applied for appointment on compassionate ground within time and his case was recommended on 24th October, 2002. Thereafter, the General Manager -cum -Chief Engineer, Dumka Area, Dumka has forwarded the matter to Headquarters at Ranchi but no final decision has been taken by the authorities.