RAVINDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner claiming himself adopted son of the employee-late Bharat Ram is aggrieved of order dated 06.06.2016 by which recommendation has been made for processing the claim for appointment of Miss Sangita Kumari on compassionate grounds.

(2.) At the outset, it needs to be recorded that the petitioner's attempt at securing appointment on compassionate grounds for himself as adopted son of the deceased employee has failed on 05.12011 when the writ petition vide W.P.(S) No. 1606 of 2009 was dismissed. Against this order he approached the Letters Patent Court in L.P.A No. 04 of 2012, however, without success. Now the petitioner has again come to this Court on a plea that once prayer of one Maina Devi for a declaration that she was legally married wife of the employee-late Bharat Ram was not accepted by the civil court and Succession Case No. 16 of 2001 was dismissed, her daughter namely, Miss Sangita Kumari cannot be offered appointment on the ground that she is daughter of the deceased employee.

(3.) At this stage, Mr. Om Prakash Tiwari, the learned counsel for the petitioner submits that the said Miss Sangita Kumari has died now.