D.G.R. Patnaik, J. - (1.) Petitioner in this writ application has prayed for a direction upon the respondents to forthwith issue a letter of appointment in favour of the petitioner on Class-3 post in the light of purported recommendation made by the District Compassionate Appointment Committee at its meeting held on 30.5.2006.
(2.) The petitioner's case in short is that his father Late Nabani Kanta Sinha was a permanent State Government employee as Headmaster at Ram Narayan High School, Hunterganj, Chatara and he died in harness on 16.6.2000. On the basis of eligibility under the scheme for compassionate appointment, the petitioner applied for his compassionate appointment before the concerned authorities. The petitioner's application along with similar applications submitted by several other candidates, was considered by the District Compassionate Appointment Committee at its meeting under the chairmanship of Deputy Commissioner, Chatra oh 30.5.2006. On being satisfied, that the petitioner possesses all the requisites qualification and was eligible for his appointment to the Class-3 post, a list was prepared, in which the petitioner's name was mentioned at SI. No. 3 with a recommendation for his appointment on Class-3 post. However, in spite of such recommendation. the District Education Officer. Chatra (respondent No. 7), instead of offering the petitioner a Class-3 post, had offered him a Class-4 post and that too after a delay of one year, on 1.6.2007.
(3.) The grievance of the petitioner is that the respondents have adopted pick and choose method in granting appointment to the candidates in the Class-3 posts. Citing instances, the petitioner has referred to the appointment given to one Dayanand singh whose name figured at SI. No. 7 of the list issued by the Appointment Committee and who was granted appointment to the Class-3 post. Similar reference has been made in the case of another candidate namely Rajesh Bakhla whose name stands at SI. No. 5 in tire list dated 30.5.2006 and who has been granted appointment to Class-3 post, albeit after the intervention of this Court by its order passed in W.P. (S) No. 40 of 2007.;