Sadullah Akhter vs The State Of Bihar
2021 Latest Caselaw 1575 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10351 of 2019
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Sadullah Akhter, S/o Obaidullah Javed Akhter, Resident of Village- Chandwara, Madarsa Jame-ul-uloom, P.S. Town Muzaffarpur, Dist.- Muzaffarpur ... ... Petitioner/s Versus

1. The State of Bihar through the Law Secretary, Govt. of Bihar, Patna

2. District and Sessions Judge, Samastipur

3. Registrar, Civil Court, Samastipur

4. Secretary, Compassionate Appointment Committee, Civil Court, Samastipur through the Registrar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Ajay Kumar Thakur, Advocate Md. Imteyaz Ahmad, Advocate For the Respondent/s : Mr. Md.Raisul Haque (SC-10) Mr. Obaidullah, AC to SC-10 For the Civil Court : Mr. Satyabir Bharti, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY ORAL JUDGMENT Date : 19-03-2021 Heard learned counsel for the petitioner and the

respondents.

Mr. Thakur, learned counsel for the petitioner submits

that the father of the petitioner was permanent class-III employee,

who died in harness on 21.08.2017 and thereafter the petitioner

applied for compassionate appointment, which is pending

consideration at the level of the respondents. He further submits

that the father of the petitioner died on 21.08.2017 and as such the

family members of the deceased employee is in financial

constrained on account of death of the bread earner. He submits

that the petitioner would be satisfied, if the writ application is Patna High Court CWJC No.10351 of 2019 dt.19-03-2021

disposed of with a direction to the respondents to appropriately

decide the claim of the petitioner for compassionate appointment

at the earliest.

Considering the aforesaid, the writ application is

disposed of with a direction to the respondents to appropriately

decide the claim of the petitioner for compassionate appointment

at the earliest preferably within a period of three months from the

date of receipt/production of a copy of this order.

(Anil Kumar Upadhyay, J) uday/-

AFR/NAFR                NAFR
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Uploading Date          19.03.2021
Transmission Date       NA