Sadhu Sharan Singh vs The State of Bihar and Others

The appeal is barred by limitation. After having taken into consideration the averments made in the limitation petition, we find that a good ground has been made out to condone the delay having occurred in filing the appeal. Accordingly, the delay in filing the appeal is condoned and the limitation petition, thus, shall stand disposed of.

Upon consideration of the submissions advanced before us in this Letters Patent Appeal and the impugned order/judgment of the learned Single Judge passed on 5.4.2005 in C.W.J.C. No. 3732 of 2005, we find no substance in this Letters Patent Appeal as the right of appointment claimed by the son on the ground that his father was awarded gallantry award or a bravery award is not getting any support or has no source of power in any scheme, in any resolution or in any policy of the Government, without which such right is an aspirational and not permissible for claiming such an appointment on the basis of father''s bravery or gallantry. Though we appreciate the gallantry award received by the father of the petitioner-appellant, but we are left with no option but to raise our hands in helplessness in absence of any such arrangement, provision or scheme of the Government. Letters Patent Appeal, thus, shall stand dismissed confirming the order of the learned Single Judge at the admission stage itself. No costs.