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Anu Prakash Gupta and Another vs The State of Bihar and Others

Patna High Court · Decided on 30 November 2000 · Citation: (2001) 1 PLJR 218

HON’BLE JUDGES
Nagendra Rai, J · A.K. Verma, J
RESULT
Dismissed
CASE NUMBER
L.P.A. No. 1552 of 2000
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Judgment

4 paragraphs · 175 words
1.

The Appellants have filed the present appeal against the order dated 15.11.2000 dismissing the writ application filed by the Appellants for appointment on compassionate ground.

2.

Admittedly, the father of Appellant No. 1 and husband of Appellant No. 2 died in harness on 25.9.1971. At that time, there was no policy of providing appointment on compassionate ground. This apart, giving appointment after 29 years of the date of death of the deceased employee will itself frustrate the very object of compassionate appointment, which is made to help the family from the hardship caused due to untimely death of the employee. It is not a mode of appointment on the ground of descent.

3.

A Division Bench of this Court in the case of Amrendra Singh and Others Vs. State of Bihar and Others, , has negatived the claim of compassionate appointment on the ground that any such appointment after long gap is not permissible in law.

4.

In the result, we do not find any merit in this appeal and it is, accordingly, dismissed.