(1.) Seldom do we come across an instance where Justice remains a teasing mirage in the desert of inefficiency and indifference.
(2.) In such a trajectory, we will be required to hear the appeal of a person, who had the misfortune of losing his father way back on 07.06.1973.
(3.) He along with his other siblings, who were minors, was pursuing his studies and it is only in 1978 that he cleared his Higher Secondary Examination. Thereafter unable to provide few morsels of food and some square yards of yarn to the members of his family, he opted for the breadwinner's scheme or popularly known as compassionate appointment in place of his deceased father, who worked as an Assistant Teacher in a Primary School.