BISHWANATH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This writ petition has been filed for the following reliefs:

(3.) Learned counsel for the petitioner submits that the petitioner was appointed on compassionate ground by virtue of the meeting of District Compassionate Committee on 8/8/1998, but the appointment letter was belatedly issued on 17/8/2001. She submits that the petitioner joined on 1/10/2001 and attained the age of superannuation on 31/12/2021.