RANJIT KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State at length.

(2.) In this writ application, the petitioner is challenging the order issued vide Memo No. 313 dated 05.02007, whereby the claim for grant of compassionate appointment of the petitioner stood rejected.

(3.) The father of the petitioner was an employee of the Forest Department in the State of Jharkhand and died in harness on 31.12.1996. The petitioner claims that he has passed Class VII and has also passed Class IX later. The petitioner applied for grant of compassionate appointment annexing the certificate showing that he has passed Class VII some time in the year 1998. Again the mother of this petitioner applied for grant of compassionate appointment on behalf of the petitioner annexing the certificate showing that the petitioner has passed Class IX. The first application for grant of compassionate appointment, which was filed in the year 1998 stood rejected on the ground that he did not qualify to be considered for the compassionate appointment as he did not possess the requisite qualification. The second application was filed, which was rejected by the impugned order considering the earlier rejection and has taken into consideration the discrepancy in respect of date of birth of the petitioner. The date of birth in both the certificates are different. In the first application, where the petitioner was shown to have passed Class VII shows his date of birth as 14.09.1978, whereas in the second application, which suggests that the petitioner has passed Class IX, reflects his date of birth as 11.08.1981.