Prashant Kumar,J. - (1.) This application has been filed for quashing the order dated 31.05.2013 contained in Memo No. 260 (Annexure-10) issued by the District Compassionate Committee, Sahebganj, whereby and where under the claim of the petitioner for appointment on the compassionate ground has been rejected.
(2.) It appears that the petitioner's father was working as Additional Clerk in the office of Sub-Registrar, Sahebganj and while working so, he died on 13.10.2002. It appears that petitioner's mother filed an application before the Additional Registrar, Sahebganj for providing employment to her eldest son (petitioner). However, the District Compassionate Committee not considered the case of the petitioner. Thereafter, the petitioner filed a writ application in this Court vide W.P.(S) No. 5833 of 2003. The aforesaid writ application disposed of by a Bench of this Court vide order dated 04.07.2012, with the following direction:- "In view of the notification dated 3rd April, 1992, Annexure-5 to the writ petition, the petitioner is entitled to be considered for appointment on compassionate ground on account of death of his father in harness. However, in the absence of any material as to whether posts of additional clerks has been discontinued, as in the State of Bihar, this Court is unable to issue specific direction to the respondents. Therefore, in peculiar facts and circumstance of this case, it would be just and proper to direct the District Compassionate Committee to take a decision on the application of the petitioner in the light of Annexure-5 to the writ petition. If need be petitioner shall be provided sufficient time to complete the application or to place on record such other material which Committee requires. District Compassionate Committee may consider for providing appointment on compassionate ground to the petitioner, if posts of additional clerk are still available within the State of Jharkhand. Entire exercise may be completed by the District Compassionate Committee within 90 days from the date a certified copy of the order is served upon the Committee."
(3.) In view of the aforesaid direction, petitioner filed application before Deputy Commissioner, Sahebganj for his appointment on compassionate ground. It appears that the prayer of the petitioner considered by the District Compassionate Committee, Sahebganj on 16.05.2013. However, his prayer rejected, because at present there is no provision for taking work from additional clerk in Registration Office. In this writ application, the petitioner has challenged the aforesaid decision of the District Compassionate Committee.;