ANIL RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties on the application seeking condonation of delay of 200 days, that too, in a matter of compassionate appointment on the ground of death of deceased-employee who died in the year 1986.

(2.) Learned counsel for the appellant submitted that the employee died in the year 1986 but at that time the employee's wife was not eligible for appointment and the petitioner was of the age of 12 years. It was further submitted that the appellant's mother though was blind but she applied for compassionate appointment and her case was recommended for compassionate appointment vide Annexure-7 dated 25 th August, 1993. However, no appointment was given to her. Thereafter, the employee's wife died. Then present petitioner, son of the deceased employee, submitted application for compassionate appointment in the year 1993 itself but no action was taken on petitioner's application for long period and ultimately vide Annexure-5 dated 16 th January, 2002 the petitioner's case was recommended for consideration of compassionate appointment. However, vide order dated 24 th December, 2008 petitioner's application was rejected holding it to be barred by time. In these facts and circumstances, the petitioner approached this Court by filing Writ Petition No. 2448 of 2011, which was dismissed vide judgment dated 6 th September, 2011. Hence, this L.P.A.

(3.) Learned counsel for the appellant submitted that petitioner's case was recommended by one of the authorities in the year 2008. Therefore, the petitioner approached this Court at this belated stage. It has further been submitted that he has one disabled sister, therefore, respondents should have taken sympathetic attitude.