TUKESH KUMAR SAHU Vs. STATE OF CHHATTISGARH & ORS.

JUDGEMENT

(1.) THE case of the petitioner is that the father of the petitioner namely Totaram Sahu working as a School Teacher in Government Middle School, Mangchuwa, Dist. Durg. died on 1 -12 -1982 in harness. According to learned counsel appearing for the petitioner, the petitioner was minor at that point of time. The petitioner attained the majority in the year 1998 and accordingly made an application for appointment on compassionate basis. The petitioner has also made one more application as required by the officer. The authorities by order dated 14 -2 -2002 (Annexure P/4) dismissed the application on the ground that the petitioner could not apply within a period of three years as per circular dated 1 -5 -2000. Accordingly, the application was rejected.

(2.) MR . B.P. Rao, learned counsel appearing for the petitioner submits that the rejection of the application of the petitioner is not in accordance with law. The petitioner has made an application immediately for compassionate appointment on attaining the age of majority. As per Higher Secondary School Certificate, the date of birth of the petitioner is 27 -6 -1980.

(3.) BE that as it may, it is well settled that compassionate ground is not a method of recruitment, but is a facility to provide for immediate rehabilitation of the family in distress for relieving the dependent family members of the deceased employee from destitution. In other words, the object of compassionate appointment is to enable penurious family to tide over the sudden financial crisis and is not to provide employment. It is also well settled that mere death of the employee does not entitle his family to claim compassionate appointment if the family members could sustain themselves financially from other sources of income.