KHEER SAGAR Vs. STATE OF C.G.

JUDGEMENT

(1.) THE father of the Petitioner while working as Assistant Teacher in Government Primary School, Mahua Pali, Block- Pussour, Tehsil and District-Raigarh died in harness on 10.12.1980. According to the Petitioner, the age of the Petitioner, who is sole heir of late Shri Jagdish Prasad, was five years. The Petitioner attained majority at the age of 18 years i.e. in December, 1993. The Petitioner had not taken any steps thereafter seeking compassionate appointment.

(2.) AFTER creation of the State of Chhattisgarh on 1st November, 2000, according to the Petitioner, the Petitioner made several representations to the Respondent/authorities which were not considered. It is well settled principle that a belated petition should not be entertained if the Petitioner has failed to explain inordinate delay. During this period the place, if any, which was vacant, might have been filled up and several persons must have settled their rights. It is well settled that the appointment on compassionate ground is not a method of recruitment, but, is a facility to provide for immediate rehabilitation of the family in distress for relieving the dependent family members of the deceased employee from destitution. In other words, the object of compassionate appointment is to enable penurious family to tide over the sudden financial crisis and is not to provide employment. It is also well settled that mere death of the employee does not entitle his family to claim compassionate appointment if the family members could sustain themselves financially from other sources of income.

(3.) AFTER a period of about 26 years, this petition has been filed on 9.7.2006. The Petitioner has not made out any case for condonation of such a long delay in not filing the petition or not moving the competent authority before November, 2000 for grant of compassionate appointment.