- (1.) Heard. Father of the petitioner is said to have died by the bullet of a terrorist way back in the year 1991. Surprisingly the wife did not apply for compassionate appointment at that time. The elder daughter also did not apply.
(2.) Learned counsel for the petitioner submitted that the daughter did not apply for the reason that she would be married of and go to her in-laws thereby the family would not be benefited. The son after attaining majority applied for compassionate appointment in the year 2006. The opposite parties kept sitting over the matter and it was only after a direction of this Court that ultimately a decision was taken by them on 2.9.2014 i.e., after more than seven years, that too rejecting the claim, inter alia, on the ground of delay and the fact that the wife was getting family pension of Rs. 1,435 per month plus allowances as in the year 2008 and the petitioner owns 6 big has of land. The elder daughter after competing B.Sc. has been married. The impugned order reveals that a policy was framed by the State Government vide G.O. dated 30.5.2001 for providing special relaxation to the dependents of police personnel who had shown exemplary courage or had laid their lives in unnatural circumstances, however, the said policy was set aside by this Court vide judgment dated 13.9.2005 rendered in W.P. No. 15190/03.
(3.) Learned counsel for the petitioner relied upon Full Bench judgment in Shiv Kumar Dubey s,2014 2 ESC 541 and the penurious condition of the family.;