SAMBUDDHA CHAKRABARTI,J. - (1.) Let the affidavit-of-service filed in court today be kept with the record.
(2.) The father of the petitioner was an employee of the West Bengal State Electricity Distribution Company Limited (WBSEDCL, for short). He died-in-harness on December 26, 2009. He made an application, though on a plain paper, for appointment on compassionate ground. Since the respondents authorities have not provided an appointment to the petitioner he has approached this court.
(3.) It must be admitted that there has been an unusual delay in the petitioner's approaching this court after he made the application in the year 2009. In any application for appointment on compassionate ground the applicant must have to demonstrate a sense of urgency at every joint. The whole purpose of providing a compassionate appointment to a dependant of an ex-employee is to help the family to tide over the immediate financial need caused by the untimely death of the sole bread earner. Therefore, any delay in taking appropriate step must be deemed to be fatal for consideration of such an application.;