JITENDRA GAUR Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner has challenged the order dated 23.9.2011 whereby his claim of compassionate appointment is rejected. I have heard the learned counsel for the petitioner at length.

(2.) APART from this, the claim of the petitioner was belatedly preferred after ten years. The basic purpose of grant of compassionate appointment is to provide an immediate helping hand to the family under distress. The persons who were sleeping over their right and filed litigation belatedly are held to be not entitled for compassionate appointment. This view is taken by the Supreme Court in the following judgments: -