M.Y.EQBAL, J. - (1.) HEARD learned counsel for the parties on the amendment petition and for the reason stated therein, same is allowed.
(2.) IN this writ application the petitioner has prayed for issuance of writ directing the respondents to appointment the petitioner on compassionate ground in place of his father, late Gyani Oraon, a Bench Clerk of the Civil Court, Ranchi. The petitioners father late Gyani Oraon while working as ex -Bench clerk in the Court of Judicial Magistrate Ranchi, died all of a sudden on 27.7.1998 during his service period leaving behind a widow, 4 sons and one unmarried daughter. After the death of Gyani Oraon, the petitioner being the eldest son, applied for his appointment on compassionate ground in Class III post, as he has already completed his graduation in 1997. The appointment committee, headed by the Judicial Magistrate, Ranchi. considered the case of the petitioner and took a decision on 11.5.2000 that the petitioner was not fit for appointment in Class III post. The committee, therefore, unanimously decided to inform the petitioner to apply for his appointment in Class IV post.
(3.) THE case of the respondents is that the appointment committee again held its meeting on 25.5.2001 and considered the case of the petitioner for appointment in Class IV post but dropped the appointment of the petitioner on the ground that he was found most discourteous and ill mannered.;