R.K.MERATHIA, J. - (1.) Heard the parties finally. Petitioner has claimed her appointment on compassionate ground against the death of her husband, Ropan Sao who died on 28.11.2000.
(2.) MR . C.S. Prasad, appearing for the petitioner submitted that the respondents are not finalising the matter and therefore petitioner is not responsible for the delay. The stand of the respondents is that the minimum qualification for appointment on Class IV post is 8th Class pass, but during interview the Screening Committee found that petitioner is unable to read and write. Petitioner's Transfer Certificate was verified with the School records by the District Education Officer, Ranchi and it was found fake. Accordingly, the District Compassionate Appointment Committee rejected petitioner's claim.
(3.) THOUGH such stand of the respondents in the counter affidavit filed as far as back on 19.9.2007 has not been controverted by the petitioner, but Mr. Prasad submitted that petitioner should have been given opportunity, before holding that her certificate was fake. No mala fide has been alleged against the District Education Officer, who verified the school records, and found the certificate fake. Petitioner had opportunity, but she did not controvert the said statements made in the counter affidavit and did not produce anything to show that the certificate was not fake. Petitioner could not read and write in the interview. In these circumstances, she cannot complain violation of natural justice.;