SEEMA KAUSAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) It cannot be disputed that the appointment on compassionate ground is required to be made only as per the policy of the Government and only in a case where the eligibility criteria under the Scheme has been satisfied.

(2.) It also cannot be disputed that the policy which was prevailing at the time when the deceased employee died/the application was made only is required to be considered.

(3.) In view of the above, it cannot be said that the High Court has committed any error which calls for interference of this Court in exercise of powers under Art. 136 of the Constitution of India. Hence, the Special Leave Petition is dismissed.