CHANDAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned counsel representing the respondents.

(2.) By filing this writ petition, the petitioner has prayed for grant of compassionate appointment on account of death of his father - late Bhola Nath, who died in harness on 10/4/2017. He has further prayed for quashing the Letter No.168 dtd. 28/1/2022 (Annexure-16 to the writ petition), whereby the claim for compassionate appointment of the petitioner was rejected by the respondents Authorities.

(3.) Learned counsel representing the petitioner submits that admittedly late Bhola Nath, who is the deceased father of this petitioner, had worked for 36 years and 7 months in the Commercial Taxes Department at Jamshedpur. He died in harness on 10/4/2017. Thereafter, this petitioner applied for grant of compassionate appointment but the same was rejected by the impugned order on the ground that the services of father of the petitioner were not confirmed. He submits that the order of confirmation in this case is a mere formality as it cannot be lost sight of that the father of the petitioner admittedly worked for 36 years and 7 months in the Department. It is his contention that after the death of father of this petitioner, pension is being paid to the mother of this petitioner. He submits that this fact has not been considered while rejecting the application of the petitioner.