- (1.) HEARD the parties. 2006(4) JCR 184 (Jhr)] that the limitation would run after attainment of the majority and as the petitioner has attained the majority and has filed an application in the year 1997 itself, the petitioner deserves to be appointed on compassionate ground.
(2.) LEARNED counsel in this respect submits that as because of the reason that the relevant record was not available with the Deputy Commissioner, Jamtara on account of creation of the new district, he erred in passing the order rejecting the claim of the petitioner as contained in Annexure 6 and therefore, the letter as contained in Annexure 6 is fit to be set aside. Having heard learned counsel appearing for the parties and taking into consideration the ratio laid down by the Honble Supreme Court in the light, as referred to above, the application filed by the petitioner in the year 1997 for his appointment on compassionate ground cannot be said to be time barred. Accordingly, the letter as contained in Annexure 6 is hereby quashed. In the result, this writ application is disposed of with a direction to the petitioner to file a fresh representation along with a copy of this order before the Deputy Commissioner, Jamtara within a period of three weeks and the Deputy Commissioner, Jamtara on getting the representation shall be taking decision in the matter of appointment of the petitioner on compassionate ground within a period of six weeks.;