VISHAL SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for parties and perused the record.

(2.) Petitioner's claim for compassionate appointment has been rejected on the ground that the death of deceased employee took place in 17.3.1995 and after more than 17 years, there is no justification to provide compassionate appointment.

(3.) I do not find any irregularity or illegality in the view taken by the authorities concerned. It is well settled that if the family had sufficient means to carry on its affairs for long time, in such a case compassionate appointment cannot be made. The purpose of compassionate appointment is not to provide employment by succession but it is to meet immediate necessity arrived at due to sudden demise of sole bread earner of the family leaving the legal heirs in penury.