ANU PRAKASH GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE appellants have filed the present appeal against the order dated 15.11.2000 dismissing the writ application filed by the appellants for appointment on compassionate ground.

(2.) ADMITTEDLY , the father of appellant no.1 and husband of appellant no.2 died in harness on 25.9.1971. At that time, there was no policy of providing appointment on compassionate ground. This apart, giving appointment after 29 years of the date of death of the deceased employee will itself frustrate the very object of compassionate appointment, which is made to help the family from the hardship caused due to untimely death of the employee. It is not a mode of appointment on the ground of descent.

(3.) IN the result, we do not find any merit in this appeal and it is, accordingly, dismissed.