Pramath Patnaik, J. - (1.) With the consent of the respective counsels, both the writ petitions have been heard together and are being disposed of by this common order.
(2.) In the captioned writ applications, the prayer has been made by the petitioners for direction upon the respondents to upgrade the appointment of the petitioners on Class-III post since they have been appointed on Class-IV post on compassionate ground contrary to the recommendation made by the District Compassionate Appointment Committee.
(3.) Indisputably, the petitioner having requisite qualification staked their claim on compassionate ground on the ground that mother and father died in harness. The respective case of the petitioners were placed before the District Compassionate Appointment Committee constituted under the Chairmanship of Deputy Commissioner, Ranchi and the recommendation was made by the said committee for appointment on Class-III post and the decision taken thereof was communicated by the District Establishment Deputy Collector to the Regional Deputy Director of Education, South Chotanagpur Division, Ranchi. It has been averred in the writ application that the District Compassionate Appointment Committee recommended the names for compassionate appointment against the existing vacancies to the respective department but to the utter surprise and consternation notwithstanding the vacancies available, the petitioners were offered appointment on Class-IV post solely on the ground that there was no vacancies in Class-III post. The offer of appointment to the petitioners though were contrary to the recommendation made by the District Compassionate Appointment Committee but due to precarious financial position and having no other option the petitioners accepted appointment in Class-IV post. Immediately after joining Class-IV post, the petitioners filed representation ventilating their grievance for appointment in the Class-III post. The genuine grievances of the petitioners fell on the deaf ears and due to inaction on the part of the respondents having no other alternative, the petitioners have been constrained to approach this Court under Article 226 of the Constitution of India for redressal of their grievances.;