MADAN ORAON Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) HEARD learned Counsel for the appellant on the petition for condonation of delay and also on merits of the appeal. I.A. No. 1826 of 2007 has been filed for condoning the delay of 245 days in filing this appeal.

(2.) THE appellant claimed compassionate appointment in the writ petition. Such claim was declined by the learned Single Judge.

(3.) REGARDING merit, admittedly, appellant's father died in harness on 28.12.1999. In any event, if the appellant has survived for all these 9 years, it will not be proper for this Court to direct the respondents to consider the case of the appellant for his appointment on compassionate ground at this stage. Moreover, as noticed above, the appellant got employment in the meantime. It has been held in the case reported in : [1994]3SCR893 Umesh Kumar Nagpal v. State of Haryana and Ors. that consideration for such employment is not a vested right which can be exercised at any time in future and it cannot be claimed and offered whatever the lapse of time and after the crisis is over.