- (1.) THE Intervenor Application is allowed.
(2.) HEARD Ms. Ruby Parween learned counsel for the Petitioner and Mr. Sunil Kumar, learned counsel for the intervenor and Mr. Azeemuddin, learned J.C. to the G.P. 1. The Petitioner (Babujan Ansari) has made a prayer for quashing Annexure -8 which is the Order dated 12 -7 -2001, passed by the Deputy Collector District Compassionate Committee, Gumla, rejecting the claim of the Petitioner for appointment on compassionate grounds. A further prayer has been made for a direction upon the Respondents to appoint the Petitioner on compassionate considerations taking into account the fact that his father, the only earning member of the family, died while he was in service.
(3.) THE Petitioner has stated that his father Sheikh Mohd. Hadish, was an Orderly Peon in the Dumri Block and he had two wives. The Petitioner is the son of the first wife and has two sisters while the second wife (i.e. The Intervenor herein) has one son and one daughter. On the date of his death on 12 -8 -1996, the father of the Petitioner was in service and he left behind both the two wives and their respective children.;