Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7243 OF 2010
(Arising out of SLP(C) No.12636/2006)
NAND KISHORE Appellant(s)
:VERSUS:
STATE OF U.P. AND ORS. Respondent(s)
O R D E R
1. Leave granted.
2. We have heard the learned counsel for the parties.
3. This appeal is directed against the judgment and
order dated 6.2.2006 passed by the High Court of
Judicature at Allahabad in Special Appeal No. 48 of 2000.
4. Admittedly, the father of the appellant died on
10th January, 1994 and the application for appointment on
compassionate ground was made for the first time in the
year 1999.
-2-
5. It is well settled proposition of law that the
object of granting compassionate appointment is to
mitigate the immediate hardship of the family and the
dependents of the deceased. The application filed after
so many years without proper explanation cannot be
entertained, particularly when the son of the deceased
was a graduate.
6. No interference is called for. This appeal being
devoid of any merit is accordingly dismissed.
.....................J
(DALVEER BHANDARI)
.....................J
(DEEPAK VERMA)
New Delhi;
August 31, 2010.