SONI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This appeal is preferred against the order passed by learned Single Judge in WPSS No.3072 of 2018 dated 08.01.2019.

(2.) Facts, to the limited extent necessary, are that the petitioner's father died way back in the year 2004. The petitioner claims that an application was made, soon thereafter, seeking appointment of his elder brother on compassionate grounds; and, since he died in the year 2013, the petitioner made an application on 18.04.2013 seeking compassionate appointment, which stood rejected by the order dated 26.03.2014. The petitioner however, filed the writ petition more than four years thereafter on 30.08.2018.

(3.) By the order under appeal, the learned Single Judge dismissed the writ petitioner holding that the writ petition was hit by delay and laches; the grievance in the writ petition was regarding appointment on compassionate grounds; and such an application lost its significance, since the family had survived since 02.06.2004, after the death of the bread winner, which was too long a period to consider grant of compassionate appointment.