SANTOSH DEVI Vs. GOVT. OF NCT. AND ORS.

JUDGEMENT

(1.) IN spite of the matter being passed over no one is present for the petitioner. The present writ petition seeks compassionate appointment with the respondent No. 3/school. No doubt the school is an aided school, however, the Government of National Capital Territory of Delhi has stated that there is no policy for compassionate appointment in aided schools. The petitioner himself admits this in para 2.11 at Page 14 of the writ petition. The petitioner has also not filed any policy entitling the petitioner to compassionate appointment.

(2.) IT is held by the Supreme Court in the case of State Bank of India and Anr. Vs. Raj Kumar : 2010 (3) Scale 635 that compassionate appointment is an exception to the general rule and compassionate appointment cannot be granted unless there is an extant policy, specifying the qualification and vacancy in the post being available. The relevant paras of this judgment of Supreme Court are paras 6 to 8 which read as under: -