- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) By the impugned judgment and order passed by the High Court, the appellant corporation has been directed to appoint the respondent as a Sweeper in a clear vacancy and if such a clear vacancy is not available, to create one such post and appoint her on that post on compassionate ground. The appellant corporation challenges this direction/ order on the ground that the High Court should not have given such a direction. This court has by now made it clear that it would not be proper to direct the Government or government Corporations and other authorities to create supernumerary posts to appoint persons on compassionate grounds. Such persons are to be given appointments provided vacant posts are available. We, therefore, allow these appeals and quash the order whereby the High Court has directed the corporation to create a supernumerary post for the purpose of appointing the respondent as a Sweeper. If any vacant post becomes available for her in near future then the corporation shall consider her case and appoint her as early as possible. If it is permissible, the Corporation may also consider her case for appointment under the Bread Winner Scheme.;