SARASWATHY NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner's husband, while working in Indian Air Force died on 24.12.1990. Employment assistance was granted to the eldest son of the petitioner. According to the petitioner he did not accept it and he left the family also. That was in 1997. Now the petitioner seeks for employment assistance to be given to the petitioner' second son. This prayer cannot be granted on several reasons.

(2.) The Supreme Court in Haryana State Electricity Board and Another v. Hakim Singh ( 1997 (8) SCC 85 ) held as follows:

(3.) So assistance is not one to be granted at any time and even after a decade. It is a special provision to mitigate the hardship of a bereaved family to save the family from immediate penury after the death of the sole breadwinner. When that principle is applied there is no reason for granting employment assistance after a decade. Moreover employment assistance had been granted to the eldest son. If the eldest son had not accepted the appointment it cannot be given to another incumbent. Employment assistance is not one to be granted to one after another of the legal heirs.