SHANTI BAI Vs. UNION OF INDIA

JUDGEMENT

(1.) ACCORDING to learned Counsel appearing for the petitioner, the husband of the petitioner namely Shri Brahaspati Panik, was working as Loader in the West Colliry, Kotma with the respondents No. 2 to 4, when he died on 14.8.1986 in harness. The petitioner, being dependant-legal heir of the deceased, made various Implications for appointment on compassionate. Her last application is dated 26.3.2002 (Annexure P/10). Vide letter dated 21.9.2005 (Annexure P/1) it was intimated to the petitioner that she is not entitled to get compassionate appointment.

(2.) LEARNED Counsel appearing for the petitioner submits that the petitioner is entitled to appointment on compassionate basis.

(3.) 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.