(1.) DELAY in the matter of making prayer and seeking compassion and compassionate appointment is pleaded as a bar as difficult to cross as the "Great Wall of China."
(2.) "Compassion" and "Reason" represent two diamatically opposite concepts. Where "compassion" has to be shown then "reason has to be in the back seat. Compassionate and compassion as the words are ordinarily understood, would signify a mental state of affair which give rise to a feeling and sympathy for sufferings of others. It represents an inclination to give aid or support or even show mercy.
(3.) COMPASSIONATE appointment as the term suggests is made by passing normal rules for entry into public service. Petitioners submit that this compassion can be shown at any time. Filing of belated application may be one of the criterion but ultimately, if the appointing authority feels that a person needs support then benovalance can be shown at any time. This is said to be the crux of the matter. Judicial precedents however vary depending upon the rules. Appointments have been allowed and disallowed on the plea of limitation. Learned counsel for the petitioners seeking compassionate appointment submit that what is required to be seen is the situation in which a person seeking compassionate appointment is placed. Counsel for the State however submit that an application seeking compassionate appointment should fall within the frame work of the rules and if there is delay then this delay would stand in the way of a person in getting appointment. Before noticing the Judicial precedents in this behalf the Rules on the subject be noticed.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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