VINAYAK KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has come up with a prayer for commanding upon the respondents to consider the case of the petitioner for appointment on compassionate ground after the sad demise of his father, who died in harness on 10.09.2009. It is the case of the petitioner that after the death of his father, his mother has proposed the petitioner to be appointed against the death of his father, the deceased employee and accordingly, she submitted her application for appointment of the petitioner on 18.06.2010, seeking employment of the petitioner against death of petitioner's father, along with her affidavit and the affidavit of her other son Ram Prakash Singh one of her daughter Bidyawati Devi showing no objection if the employment is given to the petitioner. Subsequently on requisition the petitioner's other sister Purnima Devi no objection affidavit dated 22.06.2010 has also been submitted in the office of the Respondents.

(3.) Mr. Prasenjit Mahto, learned Counsel appearing for the petitioner submits that the petitioner has passed Matriculation from Bihar School Examination Board in 2nd Division in the year 1996 and has passed the B. Com. (Hons.) Examination in 2002 from Ranchi University Ranchi. The application for appointment of the petitioner on compassionate ground has been filed in June, 2010, the Respondents did not bother to rehabilitate the family of the petitioner and the family has been passing the days with hardship. By letter No.912 dated 08.10.2013 the Office of the District Judge in Charge , Civil Court, Latehar has denied the compassionate appointment to the petitioner in Class-III post showing the grade of petitioner's father as bar to provide employment to the dependent of the deceased employee. Hence, this writ application.