KAUSHLENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been preferred for quashing the order dated 15.12.2014 contained in memo no. 1560 whereby representation of the petitioner has been rejected by the respondents and further for his appointment on compassionate ground on the death of his father who died in harness,

(3.) The factual exposition as delineated in the writ petition is that father of the petitioner Late Ishwar Prasad was posted and working in the post of Compounder in the office of respondent no. 4 i.e. Employees' State Insurance Programme. The father of the petitioner died in harness on 27.12.2009 during his service tenure and in this regard a death certificate was issued from the office of the Department of Planning and Development on 17.02.2010. An application was filed by the petitioner on 22.07.2010 for his appointment on compassionate ground. The other family members of the petitioner, by executing affidavits duly notorised on 20.05.2010, had given their no objection regarding appointment of the petitioner on compassionate ground on account of their late father. The Director, Employees State Insurance Programme (Respondent No. 4) vide his letter dated 28.09.2010 requested the Deputy Commissioner-cum-Chairman, District Compassionate Appointment Committee, Koderma (Respondent No. 2) to inform the decision taken by the District Level Compassionate Appointment Committee regarding appointment of the petitioner on compassionate ground.