Ritesh Kumar vs The State Of Bihar
2022 Latest Caselaw 754 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.3271 of 2021
     ======================================================

Ritesh Kumar S/o Arun Kumar Singh, R/o Vill - Bachhauta, P.S. - Morkahi, Dist. - Khagria.

... ... Petitioner/s Versus

1. The State of Bihar through the Principle Secretary, Health Department, Govt. of Bihar, Patna.

2. The Executive Director, State Health Society Saikhpura, Patna.

3. The District Magistrate cum Chairman District Health Society, Khagria.

4. The Civil Surgeon cum member Secretary, District Health Society, Khagria.

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

For the Respondent/s : Mr. Mujtabaul Haque- GP-12 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 29-01-2022 The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. State counsel accept notice for respondents.

3. Petitioner's counsel to serve copy of the petition to the

State counsel.

4. In the instant petition, petitioner has prayed for

following reliefs:

"1) That by the present Writ Petition, the poor and helpless unemployed Petitioner craves indulgence before this Hon'ble Court for directing the Respondents to appoint this Petitioner on compassionate ground within a short fixed period as his mother Late Kiran Kumari, sole bread earner of the family has died in harness on 24-12-2018 during the tenure of her service, working on the post of ANM at Primary Health Sub Centre Dhusmuri Bishanpur of Block Khagria of Dist- Khagria."

Patna High Court CWJC No.3271 of 2021 dt.29-01-2022

5. Grievance of the petitioner is relating to

compassionate appointment. Petitioner's late mother Kiran Kumari

died on 24.12.2018 while working on the post of ANM at Primary

Health Sub Centre Dhusmuri Bishanpur of Block Khagaria of

District- Khagaria. Petitioner's grievance relating to compassionate

appointment has not been decided by the Respondent Nos. 3 and 4.

6. Therefore Respondent Nos. 3 and 4 are hereby

directed to decide whether petitioner is entitled to compassionate

appointment in accordance with relevant regulation or not? If

petitioner is otherwise eligible, compassionate appointment order

shall be issued. If he is not entitled, in that event, necessary order

shall be passed as to why petitioner is not entitled for compassionate

appointment. The above exercise shall be completed within a period

of two months from the date of receipt of this order, failing which

petitioner is entitled to litigation cost and it is quantified @ Rs.

25,000/-. The cost shall be paid by Respondent No. 3 since the very

object of providing compassionate appointment to meet harness in

the family would be defeated.

7. With the aforesaid observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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