BASANTI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned counsel for the respondent. The husband of the petitioner having been deceased on 2.7.1981 she applied for compassionate appointment.

(2.) IT is submitted that the matter is still pending for which reliance is placed on inter -departmental communications of the year, 1995. It is submitted that she is receiving the family pension.

(3.) ON the own showing of the petitioner she was in no urgency for the compassionate appointment and quite rightly so in view of the receipt of family pension by her.Being sanguine she did not take expeditious steps to protect her interest. Quite naturally she was not in dire straits. There is no justification in law, on facts, to entertain such belated claim for compassionate appointment. The Supreme Court in the case of Sanjay Kumar vs. State of Bihar and Ors. reported in 2000(7) S.C.C. 192 declined to grant any relief when the applicant moved eight years after the death.