M. Jagannadha Rao, J.
The petitioner was 10 years old when his mother died, while she was working as an Excise Constable. The petitioner made an application on 2.6.1988, soon after the death of his mother, seeking compassionate appointment. That was rejected on 10.12.1996, as time barred. A fresh application was filed on 26.12.1996 and that was also rejected on 21.4.1997 for the same reason. Against the said order, the petitioner moved the High Court. The learned Single Judge of the High Court dismissed the writ petition on 24.8.1999 and the said judgment was affirmed by the Division Bench on 10.3.2000. Against that order that this SLP has been preferred.
2. Learned Senior counsel appearing on behalf of the petitioner has placed strong reliance on the decision of a learned Single Judge of the Patna High Court in Chandra Bhushan v. State of Bihar, 1997(1) PLJR 626. Learned Senior Counsel points out that it was held in that case that an applicant's right cannot be defeated on the ground of delay caused by authorities which was beyond the control of the applicant. Learned Senior Counsel further points out that instead of following the above judgment, the same learned Judge has now held on 21.4.1997 that the application is time barred. Learned counsel has placed before us a judgment of this Court in Director of Education and another v. Pushpendra Kumar and others, 1998(2) PLJR (SC) 181 : 1998(2) SCT 790 (SC). He submits that, in this case, a direction was given to create supernumerary posts.
3. We are unable to agree with the submissions of the learned senior counsel for the petitioner. This Court has held in a number of cases that compassionate appointment is intended to enable the family of the deceased employee to tide over sudden crisis resulting due to death of the bread earner who had left the family in penury and without any means of livelihood. In fact such a view has been expressed in the very decision cited by the petitioner in Director of Education and another v. Pushpendra Kumar and others (supra). It is also significant to notice that on the date when the first application was made by the petitioner on 2.6.1988, the petitioner was a minor and was not eligible for appointment. This is conceded by the petitioner. There cannot be reservation of a vacancy till such time as the petitioner becomes a major after a number of years, unless there is some specific provisions. The very basis of compassionate appointment is to see that the family gets immediate relief.
4. We are, therefore, unable to agree with the view expressed in Chandra Bhushan's case.
5. For the reasons stated above, we hold that there are no merits in this SLP and the same is accordingly is dismissed.Petition dismissed.
