Bindeshwari Singh vs The State of Bihar & Anr

Counsel for the petitioner submits that upon death of the father of the petitioner on 02.07.2009, when he died in harness from the Bihar State Handloom and Handicrafts Corporation Limited, he submitted his application for compassionate appointment on 17.07.2009. He submits that even though he had made several representations and reminders, which are contained in Annexure 6 series, but no action has been taken on his claim for compassionate appointment. He has placed on record certain orders of this Court passed in CWJC No 18068 of 2010 (Raju Kumar & Another -Versus- The State of Bihar & Others) and CWJC No 6665 of 2012 (Shambhu Kumar Paswan -Versus- The State of Bihar & Others) wherein direction was issued by this Court to consider the case of the petitioners therein for compassionate appointment who, as per the submission of the petitioner''s counsel, are similarly situated as the petitioner.

Having made the aforesaid submissions, counsel for the petitioner seeks permission to withdraw this writ petition with liberty to approach the authorities for his claim for compassionate appointment claiming parity of writ petitioners of CWJC No 18068 of 2010 and CWJC No 6665 of 2012 (supra).

In view of the aforesaid prayer, the writ petition is disposed of.

The petitioner will be at liberty to approach the authorities who would be obliged to consider the claim of the petitioner in accordance with law, if the scheme of compassionate appointment is available in the Corporation. If such application is filed, the authorities must dispose it of expeditiously preferably within a period of eight weeks from the date of receipt/production of a copy of this order.