SANJAY RAM Vs. STATE OF JHARKHAND
LAWS(JHAR)-2001-7-47
HIGH COURT OF JHARKHAND
Decided on July 20,2001

SANJAY RAM Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) IN pursuance of Courts order Mrs. Mukti Rani Singh, SDEO. Khunti is present in the Court and filed a counter -affidavit.
(2.) ADMITTEDLY , the petitioner was appointed an compassionate ground on the recommendation of Compassionate Appointment Committee, vide memo No. 903 dated 30th May, 1998. Thereafter he joined on 11.6.1998 but it was not accepted by the SDEO, Khunti. In the aforesaid background the petitioner moved this Court. It will be evident that by memo No. 1007 dated 1st July, 1998, the Regional Deputy Director of Education, South Chotanagpur Division. Ranchi directed SDEO. Khunti to accept the Joining of the petitioner. Inspite of such direction his joining was not accepted.
(3.) ACCORDING to the SDEO, Khunti there being some discrepancy in the name of deceased father of the petitioner she asked for guideline from the Regional Deputy Director of Education. Ranchi. The Regional Deputy Director in his turn requested the Deputy Commissioner, Palamau by letter dated 14.10.1998 to enquire the matter. From the record it appears that the Deputy Commissioner, Palamau after necessary enquiry submitted his report vide letter No. 477 dated 10th August, 2000 and informed that Shri Bachan Ram and Bachan Manjhi was a common man whose son is Sri Sanjay Ram, the petitioner.;


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