- (1.) The petitioner has approached this Court to appoint him on ClassIII posts on the basis of the recommendation of District Compassionate Appointment Committee.
(2.) Heard the parties.
(3.) It has been submitted on behalf of the Counsel for the petitioner that the father of the petitioner was employee of the State Government and while working as Assistant Teacher at Middle School, Sahibganj died in harness on 28.9.2000. After death of his father, the petitioner made an application for appointment on compassionate ground before the respondents. The case of the petitioner had been placed before the District Compassionate Appointment Committee, a meeting was held on 25.8.2004 under the Chairmanship, Deputy Commissioner, Sahibganj wherein case of the petitioner along with others had been considered and the recommendation was made to appoint the petitioner on Class III posts but the petitioner was not appointed on Class III posts rather he was appointed on Class IV posts.;