PRAHLAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the Parties.

(2.) The petitioner has filed the instant writ petition to quash the decision of the District Compassionate Appointment Committee taken in its meeting held on 08.07.2015 (Annexure-7), issued vide memo No. 863 dated 03.08.2015 and further prayer has been made for appointment of the petitioner on compassionate ground.

(3.) The factual exposition as has been delineated in the writ petition, is that the father of the petitioner late Ram Bahadur Singh was appointed under the respondent on 012.1969 and subsequently, regularized on the post of peon in 1969 in Settlement Office, Dumka, where he died in harness while in service on 21.02011, for which a death certificate was issued by the competent authority. After the death of his father, the petitioner represented before the respondent-authorities vide his representation dated 107.2013 for appointment on compassionate ground in place of his father, who died in harness. It is further stated that petitioner was admitted in M.P.S. High School, Sadai Bigha, Lakhirsarai, from where he obtained transfer certificate and got admitted in the Hindi Vidyapith, Deoghar in the academic session 2012 and a certificate to that effect was issued on 12.02013 along with the result. Further, it has been stated that the case of the petitioner for compassionate appointment was considered by the District Compassionate Appointment Committee under the Chairmanship of the Deputy Commissioner in its meeting held on 08.07.2015 and on the basis the circular dated 01.05.2015, District Compassionate Appointment Committee erroneously and without considering the factual aspect of the matter, rejected the claim of the petitioner for appointment on compassionate ground and hence, this writ application has been filed challenging the rejection order of the petitioner.