REGENT COMPUTRONICS PVT. LTD.

ANAND SINGH Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

UMESH KUMAR NAGPAL V. STATE OF HARYANA AND OTHERS,1994 4 SCC [REFERRED TO]
GENERAL MANAGER (D & FB) AND OTHERS V. KUNTI TIWARY AND ANOTHER [REFERRED TO]
MUMTAZ YUNUS MULANI V. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
SMT. SUSMA GOSAIN AND OTHERS V. UNION OF INDIA AND OTHERS,1989 4 SCC [REFERRED TO]
JAGDISH PRASAD VS. STATE OF BIHAR [REFERRED TO]
MANAGING DIRECTOR MMTC LIMITED NEW DELHI VS. PRAMODA DEI ALIAS NAYAK [REFERRED TO]
S MOHAN VS. GOVERNMENT OF T N [REFERRED TO]
STATE OF UTTAR PRADESH VS. PARASNATH [REFERRED TO]
HARYANA PUBLIC SERVICE COMMISSION VS. HARINDER SINGH [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
SANJAY KUMAR VS. STATE OF BIHAR [REFERRED TO]
PUNJAB NATIONAL BANK VS. ASHWINI KUMAR TANEJA [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPN VS. NANAK CHAND [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. SAJAD AHMED MIR [REFERRED TO]
UNION BANK OF INDIA VS. M T LATHEESH [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. DHARMENDRA SHARMA [REFERRED TO]
BHAWANI PRASAD SONKAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The petitioner's father died in the year 1999 in harness. At that time the petitioner was minor. The petitioner applied for compassionate appointment on 1.12.2007, after eight years. The limitation for moving the application is five years. The State Government has only power to condone the delay and relax the period. By the impugned order, the State Government has refused to condone the delay on the ground that the petitioner's mother was getting the pension and the pension amount is sufficient to meet out the financial crises and after eight years, it cannot be said that the petitioner is facing financial crises.

(2.) Heard Learned Counsel for the petitioner and learned Standing Counsel.

(3.) I do not find any error in the impugned order. The claim of the petitioner for compassionate appointment cannot be considered now after eight years. The petitioner is not able to establish the financial crises and facing undue hardship and how they have managed their finances upto now. The compassionate appointment is exception to the general rules of recruitment and therefore, it has to be considered strictly in accordance to the rules and principles laid down by this Court.

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ANAND SINGH Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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