Kumar Dablu Paswan vs The State Of Bihar
2021 Latest Caselaw 5364 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.9566 of 2020
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Kumar Dablu Paswan, Son of Late Vijay Paswan, Resident of Village- Mohanpur, Post-Rupsa, P.S.-Rajoun, District-Banka.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Home Department, Government of Bihar, Patna.

2. The Secretary, Home Department, Government of Bihar, Patna.

3. The Chairman, District Compassionate Committee, Banka.

4. The District Magistrate, Banka.

5. The Superintendent of Police, Banka.

6. The Sub Divisional Police Officer, Banka, District-Banka.

7. The Officer-n-Charge, Police Station-Rajoun, District-Banka.

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

For the Petitioner/s : Mr. Rajiv Kumar Singh, Advocate Mr. Ramanuj Tiwary, Advocate For the Respondent/s : Mr. Sheo Shankar Prasad, SC-8 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 22-11-2021

Heard the learned counsels for the parties.

2. In the instant petition, petitioner has prayed for following reliefs:

"That, this is an application on behalf of the petitioner for issuance of appropriate writ(s)/order (s)/ direction (s) for consider the case of the petitioner and issue an appropriate direction to the Respondents for appointment of petitioner on compassionate ground as per the Government Rule."

3. Short question for consideration in the present case is that petitioner has not enclosed survivor certificate to demonstrate that he is the grand son of late Mannu Paswan or Patna High Court CWJC No.9566 of 2020 dt.22-11-2021

not?

4. The State respondent could not consider the grievance of the petitioner on the score that the petitioner has failed to produce survivor certificate and so also to establish that he is the real grand son of late Mannu Paswan. In this regard, learned counsel for the petitioner has pointed out the survivor certificate dated 23.06.2018 produced along with the writ petition.

5. The concerned respondent is hereby directed to examine whether the relationship of the employee Chaukidar, Late Mannu Paswan with the petitioner is real or not. If the petitioner is real grand son of Late Mannu Paswan, in that event, necessary action shall be taken in appointing the petitioner on compassionate ground in terms of the scheme, if he is otherwise eligible. Such exercise shall be completed within a period of three months from the date of receipt of this order.

6. Accordingly, the instant petition stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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CAV DATE
Uploading Date          25.11.2021
Transmission Date