- (1.) WHEN the matter is called out counsel for the appellant remained absent.
(2.) COUNSEL appearing on behalf of respondents has submitted that the appellant is original petitioner who had filed writ petition bearing W.P.(S) No. 623 of 2013 for getting retirement benefits of his deceased father as well as for getting compassionate appointment on account of death of his father. It has further been submitted that father of the appellant has expired on 17th September, 1997, at that time the age of this appellant was only twelve years and, therefore, as per the policy of the respondents, at the relevant time by virtue of the National Coal Wage agreement if the age of any of the dependent is fifteen years and above, his/her name will be kept in the live roster and as admittedly the age of the present appellant as on date of death of his father i.e. 17th September, 1997 was only twelve years. As such, he was not entitled to get his name inserted in the live roster. This aspect of the matter has been properly appreciated by the learned Single Judge. It is further submitted that even otherwise the father of this appellant has expired on 17th September, 1997 and the writ petition has been preferred in the year 2013 being W.P.(S) No. 623 of 2013 the very purpose of the compassionate appointment has been frustrated by now hence, also no relief can be granted to this appellant. It is further submitted by learned counsel for the respondents that compassionate appointment is not a matter of right at all nor it is a statutory duty of the respondents. Compassionate appointment is given as an exception to Article 16 of the Constitution of India with a view to support the family of the deceased employee. Therefore, after approximately one and half decade, after the death of father of this appellant, no such compassionate appointment can be given. Hence, this Letters Patent Appeal may not be entertained by this Court.
(3.) HAVING heard learned counsel for the respondents and looking to the facts and circumstances of the case we see no reason to entertain this Letters Patent Appeal mainly for the following facts and reasons: (i) Father of the present appellant was working with the respondents and expired during the course of his employment on 17th September, 1997. (ii) The date of birth of the present appellant is 7th March, 1985 and the date on which his father was expired is 17th September, 1997. Hence, his age was only twelve years when his father expired and as per National Coal Wage agreement prevailing in the year 1997 if the age of legal heir/dependent of the deceased employee is fifteen years of age or above then only his name will be kept in live roster, but, as the age of this appellant was only twelve years as on date of death of his father his name cannot be entered in the live roster. This aspect of the matter has been correctly appreciated by the learned Single Judge. (iii) It further appears that the father of this appellant has expired on 17th September, 1997 whereas the writ petition has been preferred by this appellant in the year 2013, for getting compassionate appointment. The very purpose of the compassionate appointment has been frustrated by now. This aspect of the matter has also been properly appreciated by the learned Single Judge and hence, also we are not inclined to entertain this Letters Patent Appeal. (i) It has been held by the Hon'ble Supreme Court in the case of Umesh Kumar Nagpal v. State of Haryana and others, reported in : (1994) 4 SCC 138 in paragraphs 2 to 6, which read as under: "2. The question relates to the considerations which should guide while giving appointment in public services on compassionate ground. It appears that there has been a good deal of obfuscation on the issue. As a rule, appointments in the public services should be made strictly on the basis of open invitation of applications and merit. No other mode of appointment nor any other consideration is permissible. Neither the Governments nor the public authorities are at liberty to follow any other procedure or relax the qualifications laid down by the rules for the post. However, to this general rule which is to be followed strictly in every case, there are some exceptions carved out in the interests of justice and to meet certain contingencies. One such exception is in favour of the dependants of an employee dying in harness and leaving his family in penury and without any means of livelihood. In such cases, out of pure humanitarian consideration taking into consideration the fact that unless some source of livelihood is provided, the family would not be able to make both ends meet, a provision is made in the rules to provide gainful employment to one of the dependants of the deceased who may be eligible for such employment. The whole object of granting compassionate employment is thus to enable the family to tide over the sudden crisis. The object is not to give a member of such family a post much less a post for post held by the deceased. What is further, mere death of an employee in harness does not entitle his family to such source of livelihood. The Government or the public authority concerned has to examine the financial condition of the family of the deceased, and it is only if it is satisfied, that but for the provision of employment, the family will not be able to meet the crisis that a job is to be offered to the eligible member of the family. The posts in Classes III and IV are the lowest posts in non -manual and manual categories and hence they alone can be offered on compassionate grounds, the object being to relieve the family, of the financial destitution and to help it get over the emergency. The provision of employment in such lowest posts by making an exception to the rule is justifiable and valid since it is not discriminatory. The favourable treatment given to such dependant of the deceased employee in such posts has a rational nexus with the object sought to be achieved, viz., relief against destitution. No other posts are expected or required to be given by the public authorities for the purpose. It must be remembered in this connection that as against the destitute family of the deceased there are millions of other families which are equally, if not more destitute. The exception to the rule made in favour of the family of the deceased employee is in consideration of the services rendered by him and the legitimate expectations, and the change in the status and affairs, of the family engendered by the erstwhile employment which are suddenly upturned. 3. Unmindful of this legal position, some Governments and public authorities have been offering compassionate employment sometimes as a matter of course irrespective of the financial condition of the family of the deceased and sometimes even in posts above Classes III and IV. That is legally impermissible. 4. It is for these reasons that we have not been in a position to appreciate judgments of some of the High Courts which have justified and even directed compassionate employment either as a matter of course or in posts above Classes III and IV. We are also dismayed to find that the decision of this Court in Sushma Gosain v. Union of India has been misinterpreted to the point of distortion. The decision does not justify compassionate employment either as a matter of course or in employment in posts above Classes III and IV. In the present case, the High Court has rightly pointed out that the State Government's instructions in question did not justify compassionate employment in Class II posts. However, it appears from the judgment that the State Government had made at least one exception and provided compassionate employment in Class II post on the specious ground that the person concerned had technical qualifications such as M.B.B.S., B.E., B.Tech. etc. Such exception, as pointed out above, is illegal, since it is contrary to the object of making exception to the general rule. The only ground which can justify compassionate employment is the penurious condition of the deceased's family. Neither the qualifications of his dependant nor the post which he held is relevant. It is for this reason that we are unable to understand the following observations of the High Court in the impugned judgment: "We are of the view that the extraordinary situations require extraordinary remedies and it is open to the Government in real hard cases to deviate from the letter and spirit of the instructions and to provide relief in cases where it is so warranted. To hold as a matter of law that the Government cannot deviate even minutely from the policy of providing appointment only against Class III and Class IV posts, would be to ignore the reality of life these days. It would be ridiculous to expect that a dependant of a deceased Class I Officer, should be offered appointment against a Class III or IV post. While we leave it to the Government to exercise its discretion judiciously in making appointments to Class I or II posts on compassionate grounds, yet a word of caution needs to be struck. It is to be noted that such appointments should be ordered in the rarest of rare cases, and in very exceptional circumstances. As a matter of fact, we would recommend that the Government should frame a policy even for such appointments." 5. It is obvious from the above observations that the High Court endorses the policy of the State Government to make compassionate appointment in posts equivalent to the posts held by the deceased employees and above Classes III and IV. It is unnecessary to reiterate that these observations are contrary to law. If the dependant of the deceased employee finds it below his dignity to accept the post offered, he is free not to do so. The post is not offered to cater to his status but to see the family through the economic calamity. 6. For these very reasons, the compassionate employment cannot be granted after a lapse of a reasonable period which must be specified in the rules. The consideration for such employment is not a vested right which can be exercised at any time in future. The object being to enable the family to get over the financial crisis which it faces at the time of the death of the sole breadwinner, the compassionate employment cannot be claimed and offered whatever the lapse of time and after the crisis is over." (emphasis supplied) (ii) It has been held by the Hon'ble Supreme Court in the case of Sanjay Kumar v. State of Bihar and others, reported in : (2000) 7 SCC 192 in paragraph 3, which reads as under: "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 v. Pushpendra Kumar. It is also significant to notice that on the date when the first application was made by the petitioner on 2 -6 -1988, 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) (iii) It has been held by the Hon'ble Supreme Court in the case of Santosh Kumar Dubey v. State of Uttar Pradesh and others, reported in : (2009) 6 SCC 481 in paragraphs 10 to 13, which read as under: "10. Admittedly, the father of the appellant was untraceable from 1981. Without entering into and deciding the issue as to whether employment on compassionate grounds could be asked for in a case of deemed death under Section 108 of the Evidence Act, even if we assume for the sake of argument that it can be so demanded and asked for, such a right should and could have been exercised in the year 1988 and computing the period of five years therefrom the period of limitation for making an application for employment in the case of the appellant expired in the year 1993. 11. The very concept of giving a compassionate appointment is to tide over the financial difficulties that are faced by the family of the deceased due to the death of the earning member of the family. There is immediate loss of earning for which the family suffers financial hardship. The benefit is given so that the family can tide over such financial constraints. 12. The request for appointment on compassionate grounds should be reasonable and proximate to the time of the death of the bread earner of the family, inasmuch as the very purpose of giving such benefit is to make financial help available to the family to overcome sudden economic crisis occurring in the family of the deceased who has died in harness. But this, however, cannot be another source of recruitment. This also cannot be treated as a bonanza and also as a right to get an appointment in government service. 13. In the present case, the father of the appellant became untraceable in the year 1981 and for about 18 years, the family could survive and successfully faced and overcame the financial difficulties that they faced on missing of the earning member. That being the position, in our considered opinion, this is not a fit case for exercise of our jurisdiction. This is also not a case where any direction could be issued for giving the appellant a compassionate appointment as the prevalent rules governing the subject do not permit us for issuing any such directions. The appeal, therefore, has no merit and is dismissed." (emphasis supplied) As a cumulative effect of the facts, reasons and judicial pronouncement there is no substance in this Letters Patent Appeal as no error has been committed by the learned Single Judge while deciding the writ petition bearing W.P.(S) No. 623 of 2013 vide order dated 21st August, 2013. There is no substance in this Letters Patent Appeal hence, the same is hereby dismissed.;