Virender Singh,C.J. - (1.) With consent taken on board for final disposal.
(2.) Appellant herein is writ petitioner (for short hereinafter be referred as the 'writ petitioner'). He, after the death of his father, who was employed in Ranchi Khunti Central Cooperative Bank Limited and died in harness, moved an application before the concerned Authority seeking compassionate appointment. The Authority concerned sat over his representation for pretty long period which constrained him to knock at the door of Writ Court through the medium of W.P.(S) No.2825 of 2013 seeking issuance of writ of mandamus directing the Respondent No.5 for taking appropriate decision on his representation. The writ petition was resisted by the respondents through counter taking various objections. The learned Writ Court ultimately dismissed the writ petition vide impugned order dated 28.10.2013 primarily on the ground that the father of the writ petitioner had died in the year 2004 and that he (writ petitioner) approached the respondents by preferring application on 11.02.2009 which was belated, as such no action was required to be taken on such representation. The other point for dismissing the writ petition is that there is no provision that appointment on Class III post can be made without there being recommendation of the Board of Directors. Aggrieved of the said order, the writ petitioner is before us through the medium of instant Letters Patent Appeal.
(3.) Heard Mr. P.P.N. Roy, learned Senior Counsel assisted by Mrs. Pragati Prasad and Mr. Krishna Murari, learned counsel appearing for the respondent-Bank.;