TAPEN SEN, J. - (1.) HEARD Mr. V. Shivnath, learned counsel for the petitioner and Mr. Anand Sen learned counsel for the respondents.
(2.) SOME of the admitted facts of this case are that the petitioner 'sfather expired on 17.8.1999 while he was in harness. It is also admitted that the application for compassionate appointment was made on 14.3.2001. Bereft of the circular brought on record by the respondents to the extent that an application can be filed within one year at that point of time (which was subsequently enhanced to one and half years), this Court is of the opinion that the object of compassionate appointment in the instant case apparently does not survive. In the case of Shri Sharikar Nunia V/s. Bharat Coking Coal Limited and Ors., being WP (S) No. 5814 of 2002. I have held in paragraph 8 of the Judgment that the normal procedure for appointment is 'open recruitment ' following a lawful and legal procedure i.e., appointment based on vacancy followed by advertisement, screening and so on and so forth. The concept of compassionate appointment bye -passes such an elaborate transparency only for purposes of enabling the bereaved to tide over the colossal loss and misery which the family is suddenly faced with on account of death of its bread winner. This consideration is the only consideration, but such a consideration cannot be allowed to be kept alive for years together because if it is allowed to do so and if it is kept alive, it will encroach and create inroads into an otherwise transparent procedure commonly known as open recruitment. The effect would be that all of a sudden, when other persons are in the queue, waiting for their turn for regular appointment, their legitimate expectations would abruptly be snatched away by a seeker of compassionate appointment at a time when the consideration for such appointment was non existent -his father having passed away more than 3 -4 years ago. The fact remains that the seeker of this compassionate appointment has survived for so many years.
(3.) UNDER such circumstances, this Court is clearly of the opinion that the procedure which appears to have been evolved by the Coal Company giving compassionate appointment must be immediate provided there is a legal heir of appropriate age at that time. If not, and if such a deceased has a minor child at that stage, the benefit of compassionate appointment cannot be kept alive for that family because it will be against the concept of Articles 14 and 16 if the Constitution of India. In any event, this Court is of the opinion that such a procedure is very unreasonable because it upsets an elaborate, regular, transparent and open procedure of appointment and that too in a Public Sector Undertaking.;