ABHISHEK KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this writ petition, the petitioner has sought for following reliefs:-

(2.) It is the case of the petitioner that his brother i.e. respondent No.4 was appointed on compassionate ground by the State of Jharkhand on death of his father. The grievance of the petitioner is that he is studying in Kota but his brother i.e. respondent No.4 is not looking after him or any other family members. Thus, he wants that some portion of salary of respondent No.4 be deducted and be disbursed to him.

(3.) The relief which has been sought for by the petitioner cannot be granted, exercising jurisdiction under Article 226 of the Constitution of India. This dispute is a family dispute between two brothers which cannot be resolved under Article 226 of the Constitution of India.