BISHWANATH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant review petition has been filed on behalf of petitioner, who was appellant in LPA No. 461 of 2024, seeking review of order dtd. 10/9/2024 whereby and whereunder Letters Patent Appeal preferred by the petitioner/appellant has been dismissed.

(2.) Before proceeding to examine the availability of ground seeking review, the facts of the case, as per the pleading made in the writ petition, needs to refer herein, which reads as under:

(3.) The father of the writ petitioner, while working on the post of clerk in the office of District Superintendent of Education, Ranchi, died in harness on 23/11/1996. Thereafter, the District Compassionate Committee in its meeting held on 8/8/1998 recommended for appointment of the writ petitioner on compassionate ground on the post of clerk. In pursuant thereto, respondent-authority vide memo no.1122(ii) dtd. 2/9/1998 directed to issue appointment letter to the appellant-writ petitioner but the said appointment letter was not issued, as such, the appellant-writ petitioner made representation dtd. 15/1/1999 before the Commissioner, South Chhotanagpur Division, Ranchi. Thereafter, vide letter no.117(ii) dtd. 16/1/1999, respondent-authority again directed the respondent no.5- RDDE, Ranchi to take expeditious action in the matter of appointment of the writ petitioner on compassionate ground but no action was taken and thereafter several representations were submitted but the respondent- authority sat tight over the matter and no action was taken.