V.K.Shukla, J. - (1.) PETITIONER 's father had died in harness on 21.06.1993. Petitioner has been claiming compassionate appointment and earlier petitioner had filed Civil Misc. Writ Petition No. 42126 of 2011 and this Court has proceeded to pass following order which is quoted below: The petitioner is son of the deceased employee. He died in the year 1993. The contention of the petitioner is that he was minor at that time. He attained the majority in the year 2004. However, an application for the appointment on compassionate ground under the Dying in Harness Rules was moved in the year 2008. The State Government vide order dated 31.3.2010 has refused to condone the delay. Subsequently, the orders dated 22.4.2010 and 23.6.2010 have been passed by the authorities concerned rejecting the claim of the petitioner. The order dated 31.3.2010 has not been challenged in the writ petition. Under the Dying in Harness Rules, the limitation to move the application is five years. The power to condone the delay is only vested with the State Government. Unless the State Government condones the delay, the entire exercise is futile. In view of the above, the writ petition is devoid of merit and is accordingly dismissed.
(2.) PETITIONER has again rushed to this Court requesting therein for quashing of the order dated 31.03.2010 contained Annexure -8, wherein State Government has refused to grant compassionate appointment. Order passed by the State Government has been perused and the order impugned clearly proceeds to mention that date of death of father of the petitioner is 21.06.1993 and the application has been moved after 15 years on 11.08.2008, in such a situation and in this background State Government has found no good ground to condone the delay and accord compassionate appointment.
(3.) HON 'ble apex Court in the case of State of J. & K. vs. Sajjad Ahmed Mir, reported in, AIR 2006 SCW 3706, has taken the view that compassionate appointment cannot be claimed as matter of right, at the cost of others, and when matter was taken up twenty years period had already passed from the date of death, and said fact was relevant and material fact that family survived, in spite of death of employee. Relevant extract of aforementioned judgment (paragraphs 10, 11, 12, 13,14, and 15) dated 17.07.2006 is being quoted below: 10. Having heard the learned counsel for the parties, in our opinion, the appeal should be allowed. Certain facts are not in dispute. The father of the applicant who was in service, died -in -harness in March, 1987 and for the first time, the application was made by the applicant after more than four years i. e. in September, 1991. The family thus survived for more than four years after the death of the applicant's father. Event at that time, the applicant, under the relevant guidelines, could not have been appointed and hence relaxation was prayed. It is no doubt true that the case of the applicant was favourably considered by the Departments and recommendation was made, but it is also la fact which has come on record that in March, 1996, a decision was taken by the authorities not to give appointment to the applicant on compassionate ground. From the affidavit -in -reply filed by the authorities in the High Court as also from the finding of the learned single Judge, it is clear that the applicant had knowledge about rejection of his application in 1996 itself. Nothing was done by the applicant against the said decision. Considerable period elapsed and only in 1999, when there was some inter -Departmental communication and Administrative Officer informed the Chief Engineer vide a letter dated 8th June, 1999 that the applicant could not be appointed on compassionate ground that the applicant woke up and filed a writ petition in the High Court. It is also pertinent to note that the letter of 19099 itself recites that the case of the applicant for compassionate appointment was considered and the prayer had already been turned down by the Administrative Department and the said fact had been communicated to the office of the Chief Engineer. A copy of the said letter was also annexed to the letter of 1999. In our opinion, there ore, the learned single Judge was right in dismissing the petition on the ground of delay and latches by holding that the applicant had not done anything for a considerable period after March, 1996 when his claim was rejected even though he was informed about the decision and was very much aware of it. The Division Bench, in our view, was not justified in setting aside the said order and in directing the authorities to consider the case of the applicant for compassionate appointment and by giving directions to give other benefits. 11. We may also observe that when the Division Bench of the High Court was considering the case of the applicant holding that he had sought' compassion', the Bench ought to have considered the large issue as well and it is that such an appointment is an exception to the general rule. Normally, an employment in Government or other public sectors should be open to all eligible candidates who can come forward to apply and compete with each other. It is in consonance with Article 14 of the Constitution. On the basis of competitive merits, an appointment should be made to public office. This general rule should not be departed except where compelling circumstances demand, such as, death of sole bread earner and likelihood of the family suffering because of the setback. Once it is proved that in spite of death of bread earner, the family survived and substantial period is over, there is no necessity to say 'goodbye' to normal rule of appointment and to show favour to one at the cost of interests of several others ignoring the mandate of Article 14 of the Constitution. 12. In State of Haryana and Ors. Vs. Rani Devi and Anr : (1996) 5 SCC 308 : AIR 1996 SC 2445), it was held that the claim of applicant for appointment on compassionate ground is based on the premise that he was Dependant on the deceased employee. Strictly this claim cannot be upheld on the touchstone of Article 14 and 16 of the Constitution. However, such claim is considered reasonable as also allowable on the basis of sudden crisis occurring in the family of the employee who had served the State and died while in service. That is why it is necessary for the authorities to frame Rules, Regulations or to issue such administrative instructions which can stand the test of Articles 14 and 16. Appointment on compassionate ground cannot be claimed as a matter or right. 13. In Life Insurance Corporation of India V. Asha Ramchandra Ambekar (Mrs.) & Anr. : (1994)2 SCC 718, it was indicated that High Courts and Administrative Tribunals cannot confer benediction impelled by sympathetic considerations to make appointments on compassionate grounds when the regulations framed in respect thereof do not cover and contemplate such appointments. 14. In Umesh Kumar Nagpal V. State of Haryana & ors. : (1994) 4 SCC 138, it was ruled that public service appointment should be made strictly on the basis of open invitation of applications and on merits. The appointment on compassionate ground cannot be a source of recruitment. It is merely an exception to the requirement of law keeping in view the fact of the death of employee while in service leaving his family without any means of livelihood. In such cases, the object is to enable the family to get over sudden financial crisis. Such appointments on compassionate ground, therefore, have to be made in accordance with Rules, Regulations or administrative instructions taking into consideration the financial condition of the family of the deceased. This favorable treatment to the Dependant of the deceased employee must have clear nexus with the object sought to be achieved thereby, i.e. relief against destitution. At the same time, however, it should not be forgotten that as against the destitute family of the deceased, there are millions and millions of other families which are equally, if not more, destitute. The exception to the rule made in favour of the family of the deceased employee is in consideration of the services rendered by him and the legitimate expectation, and the change in the status and affairs of the family engendered by the erstwhile employment, which are suddenly upturned. 15. In Smt. Sushma Gosain & Ors. V. Union of India & Ors. : (1989) 4 SCC 468, it was observed that in claims of appointment on compassionate grounds, there should be no delay in appointment. The purpose of providing appointment on compassionate ground is to mitigate the hardship due to death of the bread earner in the family. Such appointments should, therefore, be provided immediately to redeem the family in distress.;