TAPEN SEN, J. - (1.) HEARD Mr. Sanjay Kumar Sinha, learned counsel for the petitioner and Mr. A.K. Mehta assisted by Mr. Rupesh Kumar Singh, learned counsel for the respondents.
(2.) THE petitioner in the instant case prays for compassionate appointment on the ground that her husband died on 30.10.1990. According to the learned counsel for the petitioner the rejection of that application was communicated only by letter dated 13.8.2001. It is well know that compassionate appointment cannot be granted after a long lapse of reasonable period and the very purpose of compassionate appointment, as an exception to the general rule of open recruitment, is intended to meet the immediate financial problem being suffered by the members of the family of the deceased employee. The very object of appointment of dependent of deceased employee who died in harness is to relieve immediate hardship and distress caused to the family by sudden demise of the earning member of the family and such consideration cannot be kept binding for years.
(3.) REFERENCE of the aforesaid proposition may be had from the judgment of the Honble Supreme Court of India in the case of, Haryana State Electricity Board v. Nafesh Tanwar and Anr., reported in (1996) 8 SCC 23.;