SATYAM KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No.4170 of 2025 is allowed.

(2.) The present appeal is directed against the order/judgment dtd. 11/11/2024 passed by learned Single Judge in W.P.(S) No. 1546 of 2024 whereby the said writ petition filed by the petitioner/appellant for compassionate appointment, has been dismissed.

(3.) The learned counsel for the appellant submits that father of the appellant, namely, Ganesh Bhagat was appointed as constable in Jharkhand Armed Police on 6/6/1975. During his service tenure, a criminal case, being Deoghar P.S. Case No. 115 of 1985 was lodged against him and two other persons for the offences under Ss. 415 and 364 of the Indian Penal Code due to which he was dismissed from service vide order dtd. 20/6/1986 passed by the Commandant, BMP Deoghar, now JAP-5 (the respondent no. 6 herein) pursuant to the departmental proceeding initiated against him.