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Judgment
Heard learned counsel for the petitioner and State.
The petitioner had moved the Court for the following reliefs:
“ That this writ application is being filed for issuance of writ in the nature of mandamus for direction to the respondents considered the case of the
petitioner for appointment on the basis of the recommendation made by the District Establishment Committee, said recommendation has been made,
on the basis eligibility test examination for appointment in the Class III post, thereafter as per direction and recommendation appointing authority issued
appointment letter in the name of the petitioner in the Class III post by a letter dt. 01.06.2006 but no appointment in class 3rd post rather directed to
the petitioner to submit joining on the post of Block Teacher, which is not a Class III post and further issued direction to respondents issued
appointment letter in pursuance of the decision of the compassionate committee and further give other legal and consequential benefit to petitioner.â€
The father of the petitioner was working as Assistant Teacher in Primary School, Ajakupa, Birauli in the district of Purnea when he died in harness
on 23.11.2003. After applying for appointment on compassionate ground, ultimately the petitioner was appointed as Block Teacher on 18.02.2006
where he joined on 22.12.2006. After working on the post for more than eight years, he approached the Court with a prayer that he may be appointed
on Class III post.
Without going into the merits of the matter, the Court would only observe that compassionate appointment being a matter of policy and grace, which
is against the constitutional requirement of employment in public service, only after satisfying the requirement of Article 14 of the Constitution of India,
cannot be claimed as a matter of right. Moreover, once the petitioner had accepted the appointment offered to him, and now assailing the same after
having worked for eight years, in the considered opinion of the Court, would disentitle him from any consideration on merits.
In view thereof, the writ petition stands dismissed.