AIROnline 2020 Jha 103

Jharkhand High Court

Hon'ble Judge(s): S. N. Pathak , J

Constitution of India , Art.16— Compassionate appointment - Rejection of - Validity - Petitioner sought for compassionate appointment on account of death of his father - Representation of petitioner for compassionate appointment rejected on ground that he did not fulfil requisite qualification - Circular issued by Government stating that even if petitioner was not having requisite qualification of 10th pass, it was incumbent upon respondents to consider same with condition that confirmation would be done only when petitioner obtains requisite qualification within stipulated time - Compassionate appointment rejected in violation of terms of Circular - Hence, directions issued on authority to consider case of petitioner in view of Circular issued by Government. (Para 6 7)