A
SANJAY KUMAR
v.
THE STATE OF BIHAR AND ORS.
,.~
AUGUST 28, 2000
B
[M. JAGANNADHA RAO AND DORAISWAMY RAJU, JJ.]
Service Law-Compassionate appointments-Object of-Compassion-
ate 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
c
the family in penury and without any means of livelihood-Death of employee
while in service-Application made by deceased employee's son for compas-
sionate appointment-On the date of application son being minor not eligible
for appointment-Rejection of request for appointment-Writ-Dismissal by
High Court-Appeal before Supreme Court-Held, there cannot be reserva-
D
tion of a vacancy till such time as the applicant becomes a major after a
number of years, unless there is some specific provisions.
Chandra Bhushan v. State of Bihar, (1997) 1 PLJR 626, disapproved.
Director of Education & Am: v. Pushpender Kumar & Ors., (1998) 2
E
PLJR SC 181, referred to.
CIVIL APPELLATE JURISDICTION : Special Leave Petition (C) No.
12876 of 2000.
From the Judgment and Order dated 10.3.2000 of the Patna High Court
in L.P.A. No. 1194 of 1999.
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F
M.P. Verma, R.P. Singh, Ms. Arnita Pandey and Krishnanand Pandey for
the Petitioner.
The following Order of the Court was delivered :
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The petitioner was 10 years old when his mother died, while she was
,,,.,.
working as a Excise Constable. The petitioner made an application on 2.6.1988,
soon after the death of his mother, seeking compassionate appointment. That
was rejected on 10.12.1996, as time-barred. A fresh application was filed on
26.12.96 and that was also rejected on 21.4.1997 for the same reason. Against
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the said order, the petitioner moved the High Court. The learned Single Judge
710
SANJAY KUMAR v. STATE
711
of the High Court dismissed the writ petition on 24.8.99 and the said judgment
was affirmed by the Division Bench on 10.3.2000. Against order that this SLP
has been preferred.
Learned Senior counsel appearing on behalf of the petitioner has placed
strong reliance on the decision of a learned Single Judge of the Patna High
Court in Chandra Bhushan v. State of Bihar, (1997) 1 PLJR 626. Learned
senior counsel points out that it was held in that case that an applicant's right
cannot be defeated on the ground of delay caused by authorities which was
beyond the control of the applicant. Learned senior counsel further points out
that instead of following the above judgment, the same learned Judge has now
held on 21.4.1997 that the application is time-barred. Learned counsel has
placed before us a judgment of this Court in Director of Education & Anr. v.
Pushpendra Kumar & Ors., (1998) 2 PLJR SC 181. He· submits that, in this
case, a direction was given to create supernumerary posts.
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B
c
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
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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 & Anr. v. Pushpendra Kumar & Ors. supra. It is also
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significant to notice that on the date when the first application was made by
the petitioner on 2.6.88, 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 is some specific provisions. The very basis of compas-
sionate appointment is to see that the family gets immediate relief.
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We are, therefore, unable to agree with the view expressed in Chandra
Bhushan's case.
For the reasons stated above, we hold that there are no merits in this SLP
and the same is accordingly dismissed.
T.N.A.
Petition dismissed.
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Lex