M RAJU Vs. UNION OF INDIA

JUDGEMENT

(1.) THE father of the petitioner by name S. Muthusamy, was working as Lance Naik under the Deputy Inspector General, Central Industrial Security Force, died on 18. 02. 1992. At that point of time, the petitioner was minor. It appears, he became major in the year 2001 and an application for appointment on compassionate ground was made on 23. 01. 2006 and the said application was rejected by the third respondent, by order dated 17. 07. 2006, on the ground that it was belated. The said order has been questioned in this writ petition.

(2.) WE have heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(3.) IT is well settled in law that the appointment on compassionate ground is made only to tide over the situation in the family and there is no automatic right vested in a person for such appointment. In the judgment reported in 2007 (2) Supreme 336 (State Bank of India and another vs. Somvir Singh), the Supreme Court has held that such appointment is not automatic. Moreover, in the facts of the case, the father of the petitioner died on 18. 02. 1992 and the application for compassionate appointment, after a period of nearly 14 years, need not be considered, as the very object of the appointment on compassionate ground is to tide over the situation due to the death of the bread-winner of the family.