- (1.) The present petition has been preferred for getting compassionate employment on the basis of death of the father of the petitioner which has taken place on 13th November, 1989.
(2.) Learned Counsel for the petitioner has submitted that the father of the present petitioner was serving with the State of Bihar and he expired on 13th November, 1989, and application was preferred by the petitioner somewhere in the Year, 2000 and this application was not allowed and, therefore, this petition has been preferred in the Year, 2008, and as per the policy of the respondents, the petitioner ought to have been appointed on compassionate ground.
(3.) I have heard learned Counsel appearing on behalf of Respondent No. 5, who has submitted that the petitioner cannot be given compassionate appointment after a much belated stage, from the death of her father. Father of the petitioner expired in the Month of November, 1989. Widow of the deceased employee has not preferred any application and thereafter, more than twenty years time has lapsed. The very purpose of compassionate appointment is over and, therefore, at a much belated stage, no such writ petition may be entertained by this Court. Moreover, widow of the deceased employee has also not preferred any application at the relevant time and, therefore, this writ petition may not be entertained by this Court.;