- (1.) HEARD the learned counsel for the petitioner and the respondents.
(2.) THE petitioner in this application has prayed for issuance of a direction to the respondents to give him compassionate appointment on the basis of service of his father who died in harness on 14.7.2006. Learned counsel for the petitioner explains that the petitioner's father was employed as a teacher in the Rajkiya Prathmic Vidyalaya, Bharno, in the district of Gumla, and he died in harness on 14.7.2006. Thereafter the petitioner being the son of the deceased submitted his application along with an affidavit requesting for his compassionate appointment in accordance with the rules of the Government Learned counsel explains further that the petitioner's case was considered by the compassionate appointment committee and the Deputy Commissioner being member of the committee, had issued a direction to the District Education Officer and the District Superintendent of Education, Gumla, to appoint the petitioner in a class IV post in the Education Department.
(3.) THE petitioner's grievance is that in spite of the petitioner's eligibility and the recommendations made by the committee, he has not been appointed and after waiting for a considerable period when the petitioner was not granted appointment, he was constrained to file the present writ petition.;