NIRMAL RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This letters patent appeal has been filed by the original writ petitioner against the order dated 17th March, 2017 passed in Civil Review No. 15 of 2014 arising out of the W.P.(S) No. 2595 of 2008 by which the learned Single Judge rejected the prayer of the appellant to review the order dated 5th February, 2014 passed in W.P.(S) No. 2595 of 2008.

(2.) We have heard the counsels for both the sides.

(3.) The appellant's father died in harness on 02.07.2005 while working as teacher in the District of Chatra under the respondent-Government of Jharkhand. The appellant/petitioner applied for compassionate appointment. In the meeting of Compassionate Committee held on 30.05.2006 the appointment of the appellant was recommended for Grade-III Post. It is stated that the appellant was appointed on Grade-IV post in the Ganga Smarak High School Gidhaure Block Gidhaure, District-Chatra vide appointment letter dated 01.06.2007. The appellant claimed to be duly qualified having degree in Master in Arts. It is further stated that the respondents have discriminated the appellant as one Naveen Kant Sinha was also recommended and appointed in Grade-III post in the matter of appointment on compassionate ground. One Matric passed candidate namely Anuradha Devi was also appointed in Grade-III post pursuant to the decision of the Compassionate Committee held on 16.10.2004. According to the appellant, five persons have been appointed in Grade-III post, who were having lesser qualification. Thus the appellant approached this Court in writ petition being W.P.(S) No. 2595 of 2008 with a prayer to appoint him in Grade-III post.