SMT. KAMLA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) BY this writ petition, petitioner seeks compassionate employment on account of death of her husband who died in harness on 19.7.2012. It is now settled law that compassionate employment is not a source of recruitment. Compassionate appointment can only be in terms of an applicable policy. The following important observations have been made by the Supreme Court recently in the case of State Bank of India and Anr. Vs. Raj Kumar : 2010 (3) Scale 635 with respect to compassionate employment.

(2.) THE facts of the present case shows that the husband of the petitioner was subjected to a departmental punishment. That departmental punishment became final and the petitioner did not in any manner seek setting aside of that punishment. Though the petitioner claims that her husband was exonerated in the criminal case, however, admittedly in that case of rash and negligent driving petitioner's husband was convicted by imposition of compensation.