- (1.) Smt. Sona Devi is before this Court questioning the validity of the judgement and order dated 21.5.2015 passed by learned Single Judge of this Court in Writ A No.27741 of 2015 (Smt. Sona Devi vs. M.D., U.P. Power Corporation Ltd and 4 ors) proceeding to dismiss the writ petition preferred on behalf of the appellant-petitioner on the ground that if the family of the appellant-petitioner has been able to survive for last 18 years after the death of the deceased employee, the sense of urgency and immediacy of appointment to tide over the financial crisis no longer remains and the compassionate appointment cannot be claimed as a hereditary right.
(2.) Learned counsel for the petitioner-appellant contended that in the present case, the husband of petitioner-appellant was working as regular Class-IV employee under the respondent Corporation. He died in harness on 6.8.1997. The petitioner-appellant submitted an application for grant of compassionate appointment and the same has been rejected on 20.1.2012. Aggrieved with the same, the appellant has filed the writ petition, which has been dismissed on 21.5.2015. He submitted that the delay ought to have been condoned and appointment in all eventuality ought to have been offered to the petitioner.
(3.) Shri Baleshwar Chaturvedi, appearing for the respondents, on the other hand, contended that already more than 18 years period have elapsed and purpose of awarding compassionate appointment is already over, as such no interference be made.;