SANTOSH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition has been filed by the petitioner with the following prayers:-

(2.) Counsel further submits that the at the time of death of father of petitioner, she was a minor, therefore, the application for seeking appointment on compassionate ground could not be filed at that point of time.

(3.) Counsel for the respondents has opposed the writ petition and submitted that father of the petitioner died in the year 1999 and the petitioner applied for appointment on the compassionate ground in the year 2018 after a delay of 19 years. Counsel further submits that the respondents have duly examined the application submitted by the petitioner and rightly rejected her claim, as the petitioner has filed the application after a delay of 19 years and the compassionate appointment cannot be given to any person as a back door entry and the compassionate appointment can only be given to meet out the immediate financial hardship to the family.