RAM PRAVESH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) In the instant petition, petitioner has prayed for the following reliefs/reliefs:

(3.) There is enormous delay and laches on the part of the petitioner as cause of action accrued to the petitioner in seeking compassionate appointment as and when his father died on 14/12/2009. Apex Court time and again held that compassionate appointment is not fundamental right so as to agitate. That apart petitioner's family sustained from 2009 to this day. The object of providing compassionate appointment is to meet immediate harness in the family. In the light of these facts and circumstances, the petitioner has not made out a case on the ground of delay and laches. The Apex Court in the case of State of Jammu and Kashmir V/s. R.K.Zalpuri and others reported in AIR 2016 SC 3006 paragraph-20 has held as under: