AMRENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal is directed against the order dated 7.2.2000 passed by a learned Single Judge in C.W.J.C. No. 10000. of 1998 rejecting the prayer of the petitioners -appellants for appointment of appellant no. 1 on compassionate ground.

(2.) ADMITTEDLY , the deceased employee died in 1973. The learned Single Judge has rejected the said prayer on the ground that the scheme of compassionate appointment came into effect in 1977. whereas, the employee had died earlier. Apart from the said ground, there are other cogent grounds to negative the claim of the appellants.

(3.) IN this case, the family of the appellants has met the economic crisis caused due to untimely death of the deceased employee for all these 23 years and at this stage, no direction can be given for appointment on compassionate ground. Any direction to make appointment on the said ground in this case will amount to allowing appointment on compassionate ground as another mode of appointment to the public office. In this State, in every department, there is a long queue of persons waiting for appointment on compassionate ground. General candidates, whose fathers unfortunately are not in Government service, are not getting opportunity to get employment.