RAJDIP RAMESHBHAI NAGRALE Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr Vishal Mehta holding brief of Mr A.J. Shastri, learned counsel for the petitioner.

(2.) LEARNED counsel for the petitioner has stated that by mistake he could not file the order dated 21.4.2009 passed by the Accountant General (A & E), Rajkot, Gujarat, copy of which he has placed before us. The same is take on record of the petition.

(3.) IT is well settled that appointment on compassionate grounds are made to give immediate relief to the family of the deceased. IT is not a source of recruitment and it does not confer any right to claim appointment. As a matter of fact appointment on compassionate grounds are provided to meet immediate exigencies in the family which is in penury. In view of the aforesaid, the petitioner was not entitled to appointment on compassionate ground and the learned Tribunal has rightly rejected the claim of the petitioner vide order dated 18.6.2010 in O.A. No.183 of 2010.