High CourtsSingle Bench(2019) 08 PAT CK 0002

Kanhaiya Kumar Jha vs State Of Bihar Through Principal Secretary And Ors

Patna High Court · Decided on 22 August 2019

HON’BLE JUDGES
Ashutosh Kumar, J
RESULT
Disposed Off
CASE NUMBER
Civil Writ Jurisdiction Case No. 16307 Of 2019

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Judgment

5 paragraphs · 219 words
1.

The father of the petitioner, who served as a Peon in the office of the District Manager, Bihar State Food and Civil Supplies Corporation, Begusarai, died on 04.06.2016 because of cardio pulmonary disease. The petitioner, thereafter, made a suitable representation before the District Manager, Bihar State Food and Civil Supplies Corporation, Begusarai for consideration of his case for appointment on any suitable post on compassionate ground, which representation/application has yet not been responded to.

2.

The petitioner, therefore, prays that necessary direction be given to the concerned respondent for disposing off his representation/application.

3.

The prayer of the petitioner does not appear to be unreasonable.

4.

For the convenience of the parties, it is directed that the petitioner shall file a fresh representation, making a request for consideration for being appointed on compassionate ground, before the Managing Director, Bihar State Food and Civil Supplies Corporation Ltd., Bihar, Patna (respondent No. 3) within a period of two weeks from today, who, on receipt of such representation, shall look into the matter and have the facts verified and, thereafter, shall pass a reasoned order in accordance with law, which order shall also be communicated to the petitioner within a period of ten weeks of the receipt of such representation.

5.

With the aforesaid observation/direction, the writ petition stands disposed off.