T. SURESH Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) With permission of the Court, Sri M.B. Nargund, learned Advocate for the petitioner added a necessary party as an additional respondent i.e. Superintendent Engineer (Electrical), O and M Circle, BESCOM, Bangalore. The cause title was amended accordingly.

(2.) The records produced along with this writ petition show that the petitioner had made a claim for appointment on compassionate ground soon after the death of his father, while in service of respondents. The respondents have an obligation to consider the said application expeditiously, as otherwise the very purpose of seeking appointment on compassionate ground would be frustrated. In this connection, it would appropriate to notice the decision in Smt. Sushma Gosain and Others v. Union of India and Others, 1989 AIR(SC) 1976, wherein it has been held as follows: