RAJENDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this writ petition, the petitioner prays for mandamus directing the concerned respondents to provide appointment on compassionate ground to the petitioner.

(2.) It is the case of the petitioner that his father namely Mahanand Singh died in harness on 27/12/2002, working as Chowkidar under Rania Police Station, Rania, District Khunti. It is his case that he had applied for compassionate appointment but the same as on date has not yet been granted to him in spite of the fact that there was recommendation in his favour. It is his case that there are vacant posts which needs to be filled up by appointing this petitioner on compassionate ground. Thus, he has approached this Court by filing this writ petition.

(3.) Admitted case from the petition is that the father of the petitioner was working as a Chowkidar under Rania Police Station, Rania, District Khunti. He died in harness wayback on 27/12/2002. Admittedly, there was a recommendation in favour of the petitioner sometime in the year 2010 and there was some correspondences during that period i.e. 2010, but thereafter the petitioner has not been appointed.