WASIM ALI Vs. STATE OF MP

JUDGEMENT

(1.) PETITIONER by Shri Ramesh Shrivastava, Advocate. He is heard on the question of admission. In the present case, the petitioner is caliming compassionate appointment. The father of the petitioner was in the employment of respondent No. 2 and expired on 6.12.1994. The claim for compassionate appointment was made by the petitioner on attaining the majority. The said claim has been rejected.

(2.) PURPOSE for providing compassionate appointment is to provide immediate help to the family, which is suffering with the harnes. No scheme is filed on record for such appointment. The Apex court in (2004) 12 SCC 487 [National Hydroelectric Power Corporation and another v. Nanak Chand and another] has already considered that the claim with regard to compassionate appointment on attaining majority is not liable to be accepted. In the said case, the apex Court was considering a question with regard to the claim made by respondent on attaining majority after ten years of his father's death. The said claim was negatived by the apex Court. The paragraph 7 of the said judgment is reproduced as under :