PEPSU ROAD TRANSPORT CORPORATION Vs. SATINDERKUMAR

JUDGEMENT

(1.) Heard learned counsel on both sides.

(2.) The High court has directed the appointment of the respondent to the post of a Clerk on "compassionate grounds" in view of the circumstance that his father, who was serving the petitioner-corporation, died while in service.

(3.) This area of recruitment is presenting increasingly difficult problems. The petitioner's learned counsel says, perhaps not without justification, thatsimilar claims by persons who have also become eligible for similar employment on compassionate grounds earlier were all put in a waiting list and afforded opportunities for appointment in the order of seniority in the list. Petitioner urges that it would be difficult to accommodate candidates out-of-turn by reason alone of the fact that they chose to go to a court and obtained a direction. It is submitted that while a mandamus to consider the case could be issued, however, positive directions for appointment are not within the scope of the proceedings as that would necessitate the candidate jumping the queue to secure an out-of-turn benefit.