- (1.) THE application for compassionate appointment was rejected in the year 2002. THE petitioner has chosen to filed the petition before this Court after eight years. THE learned Single Judge has not countenanced after so much delay. THE concept of compassionate appointment loses significance because it is for immediate help and assistance.
(2.) HONBLE Supreme Court in the case of State of U.P Vs. Paras Nath reported in (1998) 2 SCC 412, especially in paragraph nos. 4,5 and 6, has held as under: 4. Seventeen years after the death his father, the respondent, on 8.1.1986, made an application for being appointed to the post of a Primary School Teacher under the said Rules. His application was rejected. He, thereafter, filed a writ petition before the High Court. This writ petition was allowed by the High Court and an appeal from the decision of the Single Judge of the High Court was also dismissed by the Division Bench of the High Court. Hence, the State has filed the present appeal. 5. The purpose of providing employment to a dependent of a Government servant dying in harness in preference to anybody else, is to mitigate the hardship caused to the family of the employee on account of his unexpected death while still in service. To alleviate the distress of the family, such appointments are permissible on compassionate grounds provided there are Rules providing for such appointment. The purpose is to provide immediate financial assistance to the family of a deceased Government servant. None of these considerations can operate when the application is made after a long period of time such as seventeen years in the present case, 6. We may, in this connection, refer to only one judgment of this Court in the case of Union of India Vs. Bhagwan Singh. In this case, the application for appointment on similar compassionate grounds was made twenty years after the railway servant's death. This Court observed: The reason for making compassionate appointment, which is exceptional, is to provide immediate financial assistance to the family of a Government servant who dies in harness, when there is no other earning member in the family.(Emphasis supplied) Honble Supreme Court further in the case of Sanjay Kumar Vs State of Bihar and Ors. reported in (2000) 7 SCC 192, in paragraph nos. 2 and 3, has held as under: 2. Learned Senior Counsel appearing on behalf of the petitioner has placed strong reliance on the decision of a learned Single Judge of the Patna High Court in Chandra Bhushan Vs. State of Bihar. Learned Senior Counsel points out that it was held in that case that an applicant's right cannot be defeated on the ground of delay caused by authorities which was beyond the control of the applicant. Learned Senior Counsel further points out that instead of following the above judgment, the same learned Judge has now held on 21.4.1997 that the application is time barred. Learned counsel has placed before us a judgment of this Court in Director of Education (Secondary) Vs. Pushpendra Kumar. He submits that, in this case, a direction was given to create supernumerary posts. 3. We are unable to agree with the submissions of the learned Senior Counsel for the petitioner. This Court has held in a number of cases that compassionate appointment is intended to enable the family of the deceased employee to tide over sudden crisis resulting due to death of the bread-earner who had left the family in penury and without any means of livelihood. In fact, such a view has been expressed in the very decision cited by the petitioner in Director of Education (Secondary) Vs. Pushpendra Kumar. It is also significant to notice that on the date when the first application was made by the petitioner on 2.6.1998, the petitioner was a minor and was not eligible for appointment. This is conceded by the petitioner. There cannot be reservation of a vacancy till such time as the petitioner becomes a major after a number of years, unless there are some specific provisions. The very basis of compassionate appointment is to see that the family gets immediate relief. (Emphasis supplied) In view of the aforesaid decisions, no relief can be granted to the appellant. The appeal is, accordingly, dismissed.;