SHANTI MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been preferred by petitioner for direction on the respondents to consider her case for appointment on compassionate ground. The mother of petitioner, namely, (late) Laxmi Mishra, who was in the services of the State, died in harness. Thereafter, according to petitioner, she applied for compassionate appointment. The District Compassionate Appointment Committee in its meeting held on 19th April, 2005 recommended her name for appointment against Class III post. The grievance of the petitioner is that the respondent thereafter have not issued any letter of appointment.

(2.) COUNSEL for the State submitted that the matter will be looked into and if so required necessary decision may be taken.

(3.) IF any adverse decision is taken the authority will communicate the ground(s) to the petitioner.