Sudhir Agarwal, J. - (1.) Heard Sri Manoj Kumar Tiwari, Advocate, holding brief of Sri Kaushalendra Pratap Singh, Advocate, for petitioners and learned Standing Counsel for respondents.
(2.) Admittedly the husband of petitioner-1 was working as Class VI employee, i.e., Chaukidar in Sadhan Sahkari Samiti Limited and died on 25.11.1991. Petitioner is claiming compassionate appointment.
(3.) Despite repeated query, it could not be shown that in the aforesaid Cooperative society, there was any provision for compassionate appointment. Even otherwise, claim for compassionate appointment was made on 11.10.1999, i.e., after almost eight years from the date of death and this is another hurdle in accepting claim of petitioner for compassionate appointment. Thirdly, this matter is of 2000 and in 2018, I do not find any occasion for grant of compassionate appointment after more than 27 years otherwise it will defect the very object of scheme of compassionate appointment.;