JUDGEMENT
ARUP KUMAR GOSWAMI,J. -
(1.)Heard Mr. Gagan Tiwari, learned Deputy Government Advocate for the appellants. Also heard Mr. Abhishek Pandey, learned counsel,
appearing for the respondents.
(2.)This writ appeal is presented against an order dtd. 22/7/2021 passed by the learned Single Judge in WPS No. 3750 of 2021.
(3.)The husband of the respondent No. 1 and father of the respondent No. 2, namely, late Garjan Ram Markandey, while working as Rasoiyya
(Cook) in Tribal Development Department, Balodabazar-Bhatapara, diedin-harness on 17/10/2018. After his death, the respondent No.2 filed an
application for grant of compassionate appointment. The appellant No.3
rejected the aforesaid application vide order dtd. 11/2/2021 on the
ground that his elder brother, namely, Bhanu Markandey is already working
in a government job and posted as Constable in Balodabazar-Bhatapara
and therefore, as per the policy of compassionate appointment, he is not
eligible to be considered for compassionate appointment.
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