(1.) PETITIONER's father was working as work charge Chowkidar. He died in harness on 2nd November, 1996. PETITIONER has moved an application seeking appointment on compassionate basis. The same has been rejected by the competent authority on 18th August, 1997. Now, we are in 2010. The purpose of granting compassionate employment is to enable the family to tide over the crises immediately after the death of bread earner of the family. In these circumstances, the respondents cannot be directed to re- consider the case of the petitioner for compassionate appointment. However, fact of the matter is that four of the petitioner's brothers are also gainfully employed and the family, in these circumstances, is not in indigent circumstances.
(2.) ACCORDINGLY, there is no merit in this petition and the same is dismissed. No costs. Whether the reporters of the local papers may be allowed to see the judgment? No.