- (1.) HEARD the parties.
(2.) THE concept of compassionate appointment was a concept which was developed in the olden days when the country did not have so many public sector undertakings and when the labour force of this nation was not so large. When the labour force was low, the management/employers, during those days, did feel that on the death of the bread winner, the family should immediately be provided succcour and relief so that they do not suffer. Times have now changed.
(3.) COURTS are now Hooded with petitions after petitions complaining glaring irregularities in matters relating to appointment stating that these appointments have been made without following a transparent procedure.;