MUKESH RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition has been filed for issuance of a direction upon the respondents to consider the case of the petitioner for appointment on compassionate ground under the respondent-Ranchi, Municipal Corporation, on account of the fact that his father has died in harness on 14.01.2011, while working as a 4th Grade Employee.

(2.) On inquiry, counsel for the petitioner submits that due application for appointment on compassionate ground has been filed before respondent no.2, but copy of the same has not been annexed along with the instant writ petition.

(3.) Learned counsel appearing for the Respondent-Ranchi Municipal Corporation submitted that there is no scheme at the moment for appointment on compassionate ground. He further submits, by placing reliance on Annexure-C to the counter affidavit, that the Cadre Service Rule is under process and as such, at present no direction can be issued so far as the question of appointment on compassionate ground is concerned.