Patna High Court - Orders
Rakesh Kumar Rai & Anr vs The Union Of India & Ors on 15 July, 2014
Bench: Chief Justice, Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.563 of 2012
In
Civil Writ Jurisdiction Case No. 10352 of 2006
======================================================
1. Rakesh Kumar Rai, aged about 26 years, S/O Late Harinandan Rai R/O
Village- Manikpur, P.O.- Manikpur, P.S.- Koelawar, District- Bhojpur
(Arrah), Proposed Division- Shahabad (Arrah) ln the State of Bihar
2. Smt. Vimla Rai, aged about 52 years, W/O Late Hari Nandan Rai R/O
Village- Manikpur, P.O.- Manikpur, P.S.- Koelawar, District- Bhojpur
(Arrah), Proposed Division - Shahabad (Arrah) in the State of Bihar
.... .... Petitioners-Appellants
Versus
1. The Union of India Through The Secretary Ministry of Home Affairs,
Government of India, New Delhi, Respondent No.3
2. The Secretary, Ministry of Home Affairs, Government of India, New
Delhi
3. The Director General of Police, C.R.P.F., New Delhi
4. The Deputy Inspector General (Training) of Director General C.R.P.F.,
New Delhi
5. The Assistant Director (Pension) P.A.C. Director General, C.R.P.F.,
Mahavir Nagar, New Delhi
6. The Inspector General Of Police, C.R.P.F., J & K
7. The Principal, R.T.C. IV, C.R.P.F., C/O 56 A.P.O., Sri Nagar
.... .... Respondents-Respondents
======================================================
Appearance :
For the Appellant/s : Mr. Harendra Pratap Singh, Advocate
Mrs. Priyanka Singh, Advocate
For the Respondent/s : Mr. Raghib Ahsan, Asstt. SG
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 15-07-2014The appellants, the son and the widow of the deceased Patna High Court LPA No.563 of 2012 (2) dt.15-07-2014 2/2 employee of the Central Reserve Police Force, seek compassionate employment to the appellant no.1, the son of the deceased. The deceased died on 4th April 2000. The appellant no.1 was then a minor aged 13 years. His application for compassionate employment has been turned down on the ground that the elder son of the deceased is already in Government employment. The learned Single Judge has dismissed the Writ Petition.
We see no merit in this Appeal. Appeal is dismissed in limine.
(R.M. Doshit, CJ) (Ashwani Kumar Singh, J) mrl U