DINESH PASWAN Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed for directing the respondents to appoint the petitioner on compassionate appointment against death of his father, who died on 28.12. 1990.

(2.) It is submitted that petitioner's mother applied for her appointment on compassionate ground in the year 1992, but the same was forwarded after eleven and half years to the office of the Deputy Commissioner, and in the meantime, she crossed the age of superannuation. It is further submitted that the mother of petitioner made representation before the District Superintendent of Education in the year 1995 and also in the year 2000 for appointing her or petitioner, but no action has been taken thereon.

(3.) Such right of claiming appointment on compassionate ground, cannot be kept alive for indefinite period and in this case for 20 years. Petitioner's father died on 28.12.1990. If her mother made application in year 1992 and made representation in the year 1995 and 2000, the same will not cover the delay. If nothing was done on her application, she or the petitioner could move court of law within a reasonable time.