- (1.) The present petition has been filed against the respondents seeking compassionate appointment on the suitable post after the death of his father late Shri Nanuram Jat, who expired on 7.11.98 while in service with the respondent-Bank.
(2.) It is submitted by the learned counsel Mr. Neeraj Joshi for the petitioner that though the petitioner was qualified to be appointed on compassionate ground after the death of his father, the respondents did not consider the case of the petitioner. According to him the petitioner had also made the representation, however, the same was not decided by the respondents.
(3.) However, the learned counsel Mr. Vijay Singh for the respondents submitted that the representation of the petitioner was already rejected as back as on 20.7.2000 and thereafter the petitioner has filed the present petition in the year 2004. He has also relied upon the decisions of the Apex Court in the case of Bhawani Prasad Sonkar Vs. Union of India and Others, 2011 4 SCC 209 and in the case of State Bank of India and Another Vs. Somvir Singh, 2007 4 SCC 778, to submit that the compassionate ground cannot be claimed as a matter of right and that the compassionate employment is given solely on the humanitarian ground with the sole object to provide immediate relief to the family of the deceased employee. The petitioner having filed the petition after gross delay, the same deserves to be dismissed.;