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Judgment
This appeal is before us to examine correctness of the order
dated 02.02.2015 passed by learned Single Bench in S.B. Civil
Writ Petition No. 1068/2015.
By the judgment impugned learned Single Bench while
dismissing the petition for writ, arrived at the conclusion that the
petitioner is not entitled to have appointment on compassionate
grounds, as her husband died way back in the year 1996.
We have examined merits of the case, as advanced. It is not
in dispute that the husband of the petitioner died while in service
in the year 1996. She claimed for appointment on compassionate
grounds by way of filing a petition for writ in the year 2015. It is
well settled that the mode of appointment on compassionate
grounds is a deviation from the concept of equality just to satisfy
the harness suffered by a person loosing sole bread earned of the
family. Such a harness cannot remain in currency for an indefinite
period. No such appointment is permissible after a lapse of about
2 decades. In light of whatever stated above, we do not find any
wrong with the order passed by learned Single Bench.
The appeal is dismissed.