N.N.TIWARI, J. - (1.) THIS appeal has been preferred by the appellant against the order dated 9th January, 2004, passed by the learned single Judge in W.P. (S) No. 26 of 2004.
(2.) THE learned single Judge rejected the claim of the appellant for his compassionate appointment on the ground that he was aged about 11 years at the time of death of his father and even after five years, he had not attained majority. The main plea taken by the appellant is that the learned single Judge erred in holding that the appellant was aged about 11 years, which is an error of fact.
(3.) ADMITTEDLY , the father of the appellant, namely, (late) Bishnu Kant Pandey, was in the services of the State, working as Assistant Teacher in Project High School, Barepur, Barahi, Japla, District Palamau, who died in harness on 13th June, 1999. The appellant, being his dependent son, thereafter, applied for his compassionate appointment on 1st December, 2000, but it was rejected.;