SUNIL KUMAR SOREN Vs. STATE OF JHARKHAND & ORS.
LAWS(JHAR)-2006-3-135
HIGH COURT OF JHARKHAND
Decided on March 06,2006

Sunil Kumar Soren Appellant
VERSUS
State Of Jharkhand And Ors. Respondents

JUDGEMENT

S.J. Mukhopadhaya, J. - (1.) The writ petition has been preferred by the petitioner for a direction on the respondents to appoint him on compassionate ground. According to him, his father, Late Bihari Lal Soren, was in the services of the State and died in harness on 11th July, 2001. His application for compassionate appointment was considered by the Compassionate Appointment Committee, which has already recommended his name on 13th February, 2004 along with others.
(2.) The grievance of the petitioner is that though others whose names were recommended along with him have been appointed but he has not yet been appointed.
(3.) The District Superintendent of Education, Sahibganj, 5th Respondent, has taken plea that the name of the petitioner has been forwarded to the Regional Deputy Director of Education, Dumka for appointment vide letter No. 1320 dated 2nd November, 2004 and the matter is pending.;


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