RAMESH KUMAR MERATHIA, J. - (1.) HEARD the parties finally.
(2.) MR . A. Allam, learned Counsel appearing for the petitioner submitted as follows. The petitioner is entitled Equivalent Citation:2007 -JCR -4 -485 to compassionate appointment in place of his father late Basant Prasad who died on 15.9.2004. No decision has been taken by the respondents pursuant to the order passed by this Court in W.P. (S) No. 1890 of 2006 on 22.6.2006 filed by the petitioner for the selfsame relief. It is true that when the petitioner's father died, he was not confirmed, but similarly situated persons moved this Court and order was passed for their confirmation and the same was confirmed up to the Supreme Court which will appear from the order of the Supreme Court dated 6.3.2006 (Annexure 12). One Sarita Devi, who was also similarly situated, has been given compassionate appointment The appointments made by the Joint Commissioner, Commercial Taxes were found to be valid by a committee in its report. Mr. K.K. Jhunjhunwala learned G.P.III appearing for the respondents submitted as follows. The said writ petition (W.P, (S) No. 1890 of 2006) was disposed of on the first date when it was taken up noting the submission of the petitioner and without counter affidavit. A counter affidavit has been filed in this case to show that the petitioner's father was appointed temporarily and he was not confirmed up to the date of his death and therefore, the petitioner cannot claim compassionate appointment. The said report is with regard to the appointments made by one Mr. Sheoguni Verma, Joint Commissioner, Commercial Taxes (Admn.) Jamshedpur as per the list contained in Letter No. 48 -C dated 13.5.1999, whereas the petitioner was appointed by one Mr. Durga Prasad, the then Joint Commissioner, Commercial Taxes, Jamshedpur and, therefore, such report is not applicable to the petitioner. Smt. Sarita Devi was appointed on compassionate ground before bifurcation of the State by the authorities of the Bihar and in that circumstance, the authorities of Jharkhand had to confirm the same, but on that ground, the respondents cannot be directed to perpetuate the illegality. In view of the Constitution Bench judgment of the Supreme Court in the case of Secretary, State of Karnataka V/s. Uma Devi and other judgments, no order can be passed by writ Court for regularisation/confirmation of the persons who were appointed without following, the procedure even if they worked for a long period and, therefore, petitioner cannot take advantage of the said order of the Supreme Court dated 6.3.2006 (Annexure 12). He further submitted that as per the Full Bench judgment of this Court in Ram Prasad Singh V/s. State of Jharkhand, 2005 3 JLJR 38, the dependent of even the work -charged employees are not entitled for compassionate appointment. The petitioner's claim for passing the order for regularising his father's service after his death is wholly untenable.
(3.) IT appears from Annexure 2 that the petitioner's father Late Basant Prasad was appointed on 27.6.1980 temporarily by one Mr. Durga Prasad, the then Joint Commissioner, Commercial Taxes, Jamshedpur Circle, Jamshedpur, and died on 15.9.2004 working as such. The petitioner applied for compassionate appointment on 30.11.2004. As no decision was taken on his application, he filed the said writ petition -W.P. (S) No. 1890 of 2006 which was disposed of on 22.6.2006 on the first dale, noting the submission of the petitioner, without counter affidavit with a direction to respondents No. 3 and 4 therein - - Deputy Commissioner, Department o Commercial Taxes, Adityapur Anchal, Jamshedpur and Deputy Commissioner, Jamshedpur to consider the petitioner's representation within two months from the date of receipt/production of a copy of the order. The petitioner thereafter filed a representation.;