- (1.) DEFECTS ignored. The employee died on 12.12.1996 and according to the Learned Counsel for the appellant, the employee's wife claimed for compassionate appointment which was rejected on specific ground that the employee was paid manager and was not government servant. This rejection was made in the year 1999 which order has not been challenged. The petitioner, who was minor at the time of death of his father, has filed the petition in the year 2008 for seeking compassionate appointment which has been rightly denied by the learned Single Judge holding that the compassionate appointment cannot be offered to a person who has applied after delay of eight years after death of his father employee.
(2.) BE that as it may, no compassionate appointment can be offered in the facts and circumstances of this case, and therefore, there is no merit in this case. Accordingly, this L.P.A. is dismissed.;