LOKESH SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners father died in harness on 18.12.1985. The petitioner is seeking appointment on compassionate grounds. The mother of the petitioner is also serving in the Irrigation and Public Health Department. The case was initially rejected by the State Government on 16.5.2001. The petitioner thereafter again made a representation to the competent authority.

(2.) WE are of the considered view thatthe appointment on compassionate grounds cannot be offered after a lapse of 24 years. In the present case, the petitioners father died on 28.12.1985. The case of the petitioner for appointment on compassionate grounds was rejected by the competent authority on 16.5.2001 and 6.8.2001. The purpose of granting appointment on compassionate ground is to tide over the crisis immediately after the death of bread earner. The circumstances have changed within a period of 24 years and accordingly the respondents cannot be directed to appoint the petitioner on compassionate grounds. Moreover, the mother of the petitioner is also employed in Irrigation and Public Health Department. The appointment on compassionate ground is not a vested right.