- (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 20.12.2013 of the High Court of Judicature at Patna in L.P.A. No. 758 of 2013 whereby the Division Bench of the High Court dismissed the appeal filed by the appellant herein against the order dated 08.11.2010 of the learned Single Judge of the High Court in C.W.J.C. No. 5713 of 2006 in which it was held that the appellant being the brother of the deceased was not entitled to claim compassionate appointment. His services were, therefore, terminated on this ground.
(3.) In order to appreciate the short issue involved in this appeal, it is necessary to state a few relevant facts:;