Jitendra Kumar Ram vs The State Of Bihar
2022 Latest Caselaw 1337 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
             Civil Writ Jurisdiction Case No.10153 of 2021
======================================================

Jitendra Kumar Ram,

... ... Petitioner/s Versus The State of Bihar

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

For the Petitioner/s : Mr. Bijay Prakash Singh For the Respondent/s : Mr. Lalit Kishore (AG) Mr. Md. Nadim Seraj (GP-5) Mr. Dhirendra Kumar (AC to GP-5) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 23-02-2022

Heard learned counsel for the parties.

Learned counsel for the State accepts notice for the

respondent nos. 1 to 6.

Learned counsel for the State is hereby directed to

serve copy of the petition to learned counsel for the State, if it is

not already served.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"I. To issue a writ in the nature

of mandamus to direct the respondents

to appoint the petitioner on

compassionate ground on any suitable

vacant post due to death of his father Patna High Court CWJC No.10153 of 2021 dt.23-02-2022

working on the post of Home Guard

Constable bearing No. 3952 under the

Commanding Office of Commandant,

Home Guard, Gopalganj.

II. To issue an appropriate writ

to issue a direction to provide

protection to the suffering family of

deceased employee by way of

appointing the petitioner on

compassionate grounds.

III. To restrain the respondent

from harassing the petitioner who are

delaying in consideration of the

grievance of petitioner.

IV. To grant any other reliefs for

which the petitioner is entitled to

have."

Petitioner's father died while he was in service on

01.01.2021. Petitioner submitted application for compassionate

appointment on 17.02.2021. Due to inaction on the part of the

respondents, petitioner has presented this petition. Respondent

No.2 is hereby directed to examine the petitioner's grievance Patna High Court CWJC No.10153 of 2021 dt.23-02-2022

and redress within two months from the date of receipt of this

order. Respondent No.2 is also hereby directed to apprise the

object of providing compassionate appointment is to meet

immediate harness in the family. If belated compassionate

appointment is given, in that event, the very object of providing

compassionate appointment would be defeated.

With the above observation, writ petition stands

disposed of.

(P. B. Bajanthri, J) Ankit/-

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Uploading Date                02.03.2022
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