TARANI GOPE Vs. STATE OF JHARKHAND
LAWS(JHAR)-2005-2-90
HIGH COURT OF JHARKHAND
Decided on February 25,2005

Tarani Gope Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, A.C.J. - (1.) THIS application has been preferred by the petitioner for compassionate appointment against Class IV post. According to him, his father (late) Kolai Gope, who was in the services of the State, died in -harness, while posted in Government Plus 2 School, Chalbasa. According to the petitioner, his father was initially appointed as Akasmik Bhritya (Contingent Menial) and later on taken against Class IV post of peon.
(2.) HE placed reliance on the service book of his father and certain orders, issued in favour of other persons, stated to be similarly situated like late Kolia Gope. It is stated that they were also earlier appointed as Akasmik Bhritya (Contingent Menial) and later on regularized against Class IV posts of peon. Counsel for the respondents rightly pointed out that there is nothing on the record to suggest that late Kolai Gope was given appointment against Class IV post of peon. From the service book. It appears that he was appointed vide Memo No. 6866 dated 25th May, 1970 as Akasmik Bhritya (Contingent Menial) in the Zila School, Chaibasa.
(3.) IN the cases of others, formal orders of regular appointment on temporary basis against Class TV posts were issued on 8th November, 1978 but there appears to be no such formal order, having been issued in respect to father of the petitioner.;


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