MANISH KUMAR UPADHAYA, S/O SRI SUGANDH UPADHYA, R/O MOHALLA Vs. THE BIHAR SCHOOL EXAMINATION BOARD THROUGH ITS CHAIRMAN HAVING HIS OFFICE AT SINHA LIBRARY ROAD, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order dated 10.02.2014 passed by Learned Single Judge whereby the claim of the appellant no.1 for appointment on Compassionate ground consequent to death of one Baijnath Upadhaya remained unsuccessful.

(3.) Sri Baijnath Upadhaya died in harness on 22.05.2003 leaving behind three minor daughters who are the appellant nos. 2 to 4. The appellant no. 1 is the natural son of Shri Sugandh Upadhaya, the brother of Late Baijnath Upadhaya.