JASWANT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner's OA No. 2446/2001 seeking compassionate appointment has been dismissed by impugned order dated 6.6.2002. Hence this petition.

(2.) Petitioner's father one Chander Singh was an employee of Government of India Press. He died on 21.7.1994 and his wife applied for grant of compassionate appointment for her son (petitioner) on 11.11.1995. Petitioner was interviewed on 16.9.1997 but the request for his appointment was rejected on 4.3.1998 on the ground that he could not be treated as dependent being of 27 years age and that the family of the deceased was not in financial disaster as petitioner had received terminal benefits of Rs.1,76,625/-.

(3.) Petitioner challenged this in OA No. 2446/2001 which was opposed by the respondents on the plea that he could not ask for compassionate appointment as a matter of right and that his case was rejected by the Compassionate Committee in terms of provisions of OM dated 30.6.1987. It was submitted that his family was not indigent or in disaster as it had received terminal benefits of Rs.1,76,625/- and family pension of Rs.1,838/- Several judgments of the Supreme Court were cited to show that compassionate appointment could not be sought as a matter of right, nor it could be granted as a matter of sympathy and that a mere death of an employee did not entitle any of his family members to such appointment on mere asking.