S.N.Pathak, J. - (1.) The petitioner has approached this Hon'ble Court with the following prayers:- i. For quashing of the order vide memo No.117/Establishment dated 19.03.2012 issued by the Deputy Commissioner, Koderma whereby and whereunder the application for appointment on compassionate ground to suitable post on class-III has been rejected on erroneous ground. ii. For consideration of the case of the petitioner for appointment on a suitable post of clerk (class-III post), on compassionate ground as the similarly situated person Sri Shivanand Jha has been appointed on class-III post by the order dated 12.10.2006 of the Hon'ble Court vide W.P. (S)No.5725 of 2006 as well as Sri Pramod Kumar has also been appointed on class-III post by the order dated 24.06.2015 of this Hon'ble Court vide W.P.(S)No.7519 of 2012. FACTUAL MATRIX
(2.) The father of the petitioner late Suresh Prasad died in harness on 13.03.2004 while working as Forest Guard in Koderma Forest Division. After his death, the petitioner applied for appointment on compassionate ground and the case of the petitioner was considsered in the meeting dated 27.12.2005 of the District Compassionate Appointment Committee, Koderma and in the meeting it was decided to appoint the petitioner and other persons including Shri Pramod Kumar on class IV post in the office of Forest Division, Koderma as Bunglow Chaukidar.
(3.) It is the case of the petitioner that though similarly situated persons who were considered for class IV post along with the petitioner by the same District Establishment Committee, later on others were considered for appointment on class III post but the case of the petitioner was not considered and rejected vide order dated 19.03.2012 for class III post and hence this writ petition has been filed challenging the discriminatory attitude of the respondents.;