Patna High Court
Suman Saurav vs The State Of Bihar And Ors on 5 August, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1758 of 2012
======================================================
SUMAN SAURAV, S/O Late Bhim Paswan, R/O Village- Purvi Hardashak,
P.S.- Khagaria, District- Khagaria, Presently Residing At 6B/11, Tilak Marg,
North Sri Krishnapuri, P.O.- Patliputra, P.S.- Sri Krishna Nagar, District-
Patna.
... ... Petitioner
Versus
1. THE STATE OF BIHAR.
2. The State Of Bihar Through The Chief Secretary Government Of Bihar, Old
Secretariat Building, Patna
3. The Director General Of Police, Bihar, Patna
4. The Additional Director General Of Police Personnel, Bihar, Patna
5. The Superintendent Of Police, Madhepura
6. The Superintendent Of Police, Bhagalpur
7. The District Collector Cum Chairman Compassionate Appointment Com-
mittee, Madhepura.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Sarvendra Kumar Verma, Advocate
For the Respondent/s : Mr.Amit Bhushan, AC to GP-17
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 05-08-2025
On the previous occasions, we have passed the
following orders on 07.07.2025, 22.07.2025 and 29.07.2025:-
Order dated 07.07.2025
"State counsel is not prepared to
address the matter. Matter relates to compassionate
appointment and it is pending consideration for the
last about 13 years. He does not have the papers
relating to the present case and so also the
basic/foundational document like compassionate
appointment policy as on the date of petitioner's
father death viz., on 02.09.2007, in order to
Patna High Court CWJC No.1758 of 2012 dt.05-08-2025
2/6
ascertain what are the rights available to the
petitioner insofar as claiming compassionate
appointment.
2. If these materials are not placed on
record on behalf the State on the next date of
hearing, the concerned respondent is hereby
directed to pay cost of Rs. 10,000/- to the petitioner.
3. Re-list this matter on 14.07.2025."
Order dated 22.07.2025
"Order dated 07.07.2025 has not been
complied insofar as producing the compassionate
appointment policy as on 02.09.2007 along with
the supplementary counter affidavit filed on behalf
of respondent no. 05 dated 11.07.2025.
2. Learned State counsel - Mr. Rajesh
Singh, tried to impress this court with reference to
counter affidavit along with the documents at
Annexure-A1. Perusal of the same it is not crystal
clear that it is a compassionate appointment policy
decision as on the relevant date. Therefore, the
Deputy Superintendent of Police Headquarters,
Madhepura is hereby directed to appear in person
along with the compassionate appointment policy
decision of the government as on 02.09.2007 and
apprise this Court under what circumstances
petitioner - Suman Saurav, is not eligible or
entitled to have the
benefit of compassionate appointment.
3. Re-list this matter on 29.07.2025."
Order dated 29.07.2025
"Pursuant to previous order dated
22.07.2025
, Mr. Manoj Mohan, Deputy
Superintendent of Police Headquarters,
Madhepura is present in the Court.
2. The petitioner grievance is relating
Patna High Court CWJC No.1758 of 2012 dt.05-08-2025
to compassionate appointment and it is pending
consideration in the office of the District
Magistrate/Superintendent of Police, Madhepura
from the year 2012, there is a total inaction.
3. Today, Respondent Nos. 5 to 6 filed
supplementary counter affidavit in which they have
produced annexures. Annexure-D is relating to
certain proceedings of the District Magistrate
office relating to consideration of the
compassionate appointment. Column No. 17 is
relating to the non-entitlement of compassionate
appointment to second wife's son of the deceased
employee. On the other hand, policy relating to
compassionate appointment dated 05.10.1991 vide
Annexure-B. There is no iota of ineligibility in
respect of second wife's children are not entitled.
On this issue, both the District Magistrate and
Superintendent of Police, Madhepura have to
apprise this Court by filing personal affidavit
before the next date of hearing and they shall
appear through video conferencing on the next date
of hearing.
4. Relist this matter on 05.08.2025.
5. Personal appearance of Mr. Manoj
Mohan, Deputy Superintendent of Police,
Madhepura stands dispensed until further orders."
2. Today, both the District Magistrate and
Superintendent of Police, Madhepura are present through V.C.
They have filed supplementary affidavit. Perusal of the District
Magistrate's affidavit along with the documents Annexure -
R/3, it is in respect of certain proceedings drawn relating to
consideration of compassionate appointment of various
candidates. The Appellant - Shree Suman Saurav is at page No.
Patna High Court CWJC No.1758 of 2012 dt.05-08-2025
15/152 of the present Writ petition and it reads as under:
iqfyl v/kh{kd
dz0 vkosnd vkosnd vkosnd Lkjdkjh vkosnu vkosnu fdl vkosnd vkosnu "kS{kf.kd eSfVªd vk; ifjokj ifjokj lefiZr vfHk;qfDr
dk uke ds dk e`r lsod i= nsus i= ij in ds dk i= nsus ;ksX;rk izkIrkad esa dksbZ esa O;Ld dkxtkr
firk@ ljdkjh dh dh inkf/kd- fy, tUe dh dk O;fDr lnL;ksa
ekrk dk lsod e`R;q frfFk kjh dh vuq"ka frfFk frfFk izfr"kr fu;ks- dk
uke ,oa ds lkFk dh vuq"kalk lk dh ftr gS vuikfŸk
inuke laca/k frfFk xbZ ;k ugha "kiFk
i=
4 Jh firk iq= 2-9-07 15-4-08 iqfyl flikgh 12-12- 21 eSfVªd 52% 25000 ugha iz kIr 1- ewy cSB d es
a ;g ckr izdk"k esa
lqeu Lo0 v/kh{kd 86 o'kZ ls vkosnu i= vk;k gS fd e`r ljdkjh
lkSjHk Hkhe ik- e/ksiqjk vf/kd ¼vuq0&1½ lsod dh nks thfor ifRu;ka
loku 2- eSfVªd gSA
goynkj dk ewy vkosnd e`r ljdkjh lsod
] iqfyl izek.k i= dh nwljh iRuh dh larku
v/kh{kd ¼vuq0&2½ gSA ljdkj ds la;Dq r
dk;kZy; lfpo] dkfeZd ,oa iz"kkl-
e/ksiqjkA 3-eSfVªd fud lq/kkj foHkkx] fcgkj
vad izek.k iVuk ds foHkkxh; i=kad
i= 3@lh0&62@2004 dk
¼vuq0&3½ fnukad 23-06-2005 dh
4-bUVj dk dafMdk &3 esa Li'V :i ls
vad i= mYys[k gS fd dksbZ ljdkjh
¼vuq0&4½ lsod pkgs mls ilZuy ykW
5-bUVj dk ds vuqlkj ,slk djus dh
vkSicaf/kd vuqekU;rk gks ;k u gks fcuk
izek.k i= ljdkj dh iwoZ vuqKk ds
¼vuq0&5½ ifr iRuh ds thfor jgrs
fookg ;k fookg ds fy,
6-e`R;q izek.k
djkj ugha dj ldrkA ,slh
i=
ifjfLFkfr esa ;fn og fcuk
¼vuq0&6½
ljdkj dh vuqKk ds fookg
7-vkoklh; djrk gS rks ,slh iRuh vkSj
izek.k i= mlls mRiUu lsokdky esa
¼vuq0&7½ e`R` ;q ds i"pkr vuqdEik ds
8-vk; izek.k vk/kkj ij fu;qfDr gsrq
i= fopkj ds ykHk ds vuqdEik
¼vuq0&8½ ugha gksxhA
9-vkoklh; iqfyl v/kh{kd e/ksijq k ds
izek.k i= Kkikad 2069@li fnukad
¼vuq0&9½ 10-04-2010 ,oa Kkikad
1599 fnukad 13-08-2010 }
10- kjk izfrosfnr fd;k x;k gS
vfu;kstu fd f}rh; "kknh djus lac/a kh
izek.k i= dksbZ ljdkjh vkns"k miyC/k
¼vuq0&10½ ugha gSA
11-vkpj.k vr% mijksDr of.kZr rF;ksa
izek.k i= ds vkyksd esa loZlEefr
¼vuq0&11½ ls ftyk vuqdEik lfefr
12-ikfjok- }kjk foHkkxh; i=kad
fjd lwph 3@lh0& 62@2004 dk
¼vuq0&12½ fnukad 23-06-2005 ds
vkyksd esa vkosnd ds
13- vkosnu i= dks vLohd`r
ekrk ,oa djus dk fu.kZ; fy;k
vU; O;Ld x;kA
vkfJr
lnL;ksa dk
vukifr
"kiFk i=
¼vuq0&13½
14-ewy lsok
¼vuq0&14½
3. This document is produced for the first time and
Patna High Court CWJC No.1758 of 2012 dt.05-08-2025
it has not been communicated to the petitioner, even though,
document relates back to 29th June, 2011. It is to be noted that
the present matter relates to compassionate appointment and it is
pending consideration for the last about 13 years. There is a
total inaction on the part of the official Respondents in not
communicating decision dated 29.06.2011 to the petitioner and
so also the same has not been placed on record during the period
from the year 2012 till last date of hearing on 29.07.2025. The
very object of providing compassionate appointment is to meet
harness in the family and it is being defeated at the hands of the
official Respondents.
4. In the light of these facts and circumstances and
Appellant has been unnecessarily harassed for more than
decade. Further genuineness of Annexure - R/3 (cited supra)
insofar as decision against petitioner is to be ascertained.
Therefore, Appellant is entitled to compensation a sum of Rs.
1,00,000/- (Rs. One Lakh). Compensation shall be paid by the
District Magistrate, Madhepura within a period of 04 weeks
from the date of receipt of this order. The appellant is permitted
to assail the decision insofar as rejecting his claim cited supra
dated 29.06.2011 in the manner known to the law including
genuineness of decision as on that date for the reasons that for
Patna High Court CWJC No.1758 of 2012 dt.05-08-2025
the first time, the aforementioned document has been placed on
record. In fact, earlier counter affidavit etc. do not reveal
individual decision in the case of petitioner.
5. Accordingly, present Writ petition stands
disposed of.
6. Personal appearance of the respective official
stands dispensed.
(P. B. Bajanthri, J)
( S. B. Pd. Singh, J)
manish/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 06.08.2025
Transmission Date NA
