Patna High Court
Shiv Kumar vs The State Of Bihar Through The ... on 8 October, 2025
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.152 of 2021
In
Civil Writ Jurisdiction Case No.1287 of 2020
======================================================
Shiv Kumar, Son of Late Vanshi Mahto, residing at Mohalla - Dhaneshwar
Ghat, P.S. Laheri at Biharsharif, District - Nalanda. Permanent Add - Vill -
Thari Hindupur, P.S. Chhabilapur, Distt. - Nalanda.
... ... Appellant
Versus
1. The State of Bihar through the Secretary, Department of Energy,
Government of Bihar, Patna.
2. The Chief Manager, Human Resources/Adm., Bihar State Power
Distribution Company Ltd., Biharsharif, Nalanda.
3. The Senior Manager, Human Resources (Adm.), South Bihar Power
Distribution Company Ltd., Patna, Bihar.
4. The Chairman cum Managing Director, Bihar State Power Distribution
Company Ltd., Vidyut Bhawan, Bailey Road, Patna.
5. The Deputy Chief Manager cum Engineer, Central Vidyut Supply Region,
Patna, Bihar.
6. The Electric Supply Engineer, Nalanda Electric Supply Circle, Biharsharif,
Nalanda.
7. The Chief Manager cum The Chief Manager, Central Electric Supply Range,
Patna, Bihar.
8. The Electric Executive Engineer, M.R.T. Division, Biharsharif, Nalanda.
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Binod Prasad Singh, Advocate
For SBPDCL : Mr. Kunal Tiwary, Advocate
For the State : Mr. Yogendra Prasad Sinha, AAG-7
Mr. Rajeev Kumar Sinha, AC to AAG-7
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 08-10-2025
Appellant has assailed the order of the learned
Single Judge dated 24.02.2020 passed in C.W.J.C. No. 1287 of
Patna High Court L.P.A No.152 of 2021 dt.08-10-2025
2/3
2020. Core issue involved in the present lis is whether Appellant
- Shiv Kumar, son of deceased Vansi Mahto is entitled to
compassionate appointment or not? As on the date of death of
Appellant's father namely on 31.12.2009 relevant Policy of
compassionate appointment was of the date 18.02.1994 vide
Annexure - D to Supplementary Counter Affidavit filed on
behalf of the Respondents pursuant to our previous order dated
06.08.2025
. It is necessary to reproduce Clause-4 of the Policy
dated 18.02.94 and it reads as under:
"4. fdudk fu;kstu ugha gks ldrk gS%&
fuEukafdr dksfV;ksa esa ls fdlh Hkh dksfV esa vkus okys O;fDr vkosnd
izkjfEHkd rkSj ij gh vLohd`r dj fn;k tk,xk] ;fn fuEukafdr "[k"
ls "x" ds lEcU/k esa dksbZ izfrdwy "kiFk&i= ugha fn;k x;k gksA
¼d½ ;fn vkosnd ds izLrkfor in gsrq cksMZ }kjk fu/kkZfjr vgZrk izkIr
ugha gksA ijUrq efgyk ds ekeys esa lkbZfdy pykus dh vgZrk dks {kkar
le>k tk,xkA
¼[k½ ;fn vkosnd dks fdlh laKs; vijk/kh ds :i esa U;wure N% ekg ds
dkjkokl dk naM gqvk gSA
¼x½ ;fn vkosnd ij ,slk eqdnek U;k;ky; ds fopkjk/khu gks ftlesa
mUgsa e`R;q naM vFkok lkr o'kZ dh ltk fn;s tkus dh lEHkkouk gks
vFkok mDr okn ds fujLrkj gksus ij ;fn vkosnd dks N% ekg vFkok
mlls vf/kd dk naM fn;k tk,A"
Reading of of Clause - ([k) and (x) it is crystal clear
that Appellant is not eligible for compassionate appointment in
view of the fact that he was facing criminal proceedings for the
offences under Section 302 and other related sections of I.P.C.
Patna High Court L.P.A No.152 of 2021 dt.08-10-2025
as on 07.09.2010, the date on which application for
compassionate appointment was submitted. Merely acquittal in
the criminal proceedings on 13.07.2017 would not arise any
right in favour of the Appellant. Moreover, compassionate
appointment is provided to meet immediate harness in the
family of the deceased employee and it is a social legislation.
Time and again Courts have held that compassionate
appointment is not a fundamental right to claim.
2. In the light of these facts and circumstances, the
Appellant has not made out a case so as to interfere with the
order of the learned Single Judge dated 24.02.2020 passed in
C.W.J.C. No. 1287 of 2020.
3. Accordingly, L.P.A. No. 152 of 2021 stands
dismissed.
(P. B. Bajanthri, CJ)
( Alok Kumar Sinha, J)
manish/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 10.10.2025
Transmission Date NA
