Allahabad High Court

Sunil Kumar vs State Of U.P. Thru Secy. Avas ... on 5 April, 2023

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- WRIT - A No. - 6240 of 2012
 

 
Petitioner :- Sunil Kumar
 
Respondent :- State Of U.P. Thru Secy. Avas Housing U.P. And 2 Others
 
Counsel for Petitioner :- Vinod Chandra Verma,Anuj Kudesia,Sanjay Kumar Trivedi
 
Counsel for Respondent :- C.S.C.,Ramesh Kumar Srivastava
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the petitioner and Sri Sanjeev Singh, learned Standing Counsel for the State-respondent.

The petitioner by way of filing this writ petition has prayed for issuing a writ of Certiorari for quashing the orders passed by the District Magistrate, Kanpur Nagar dated 17.08.2010 and 30.07.2012 as contained in Annexure Nos.1 and 2 to the writ petition. A further prayer for issuing a writ of Mandamus commanding the opposite parties to provide appointment to the petitioner under the U.P. Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 (hereinafter referred to as, "the Rules, 1974).

Brief facts of the case are that deceased Jagannath Prasad who was working as Regular Amin in the office of Special Land Acquisition Officer, Avas Evam Vikas Parishad, Kanpur Nagar died on 21.10.1997 while in service. The petitioner is son of late Jagannath Prasad from his wife Ram Dulari. The deceased Jagannath Prasad had first married with Asha Devi and in the lifetime of Asha Devi, he has married Ram Dulari (mother of the present petitioner) and also one Malti Devi who claims to be his wife though issue-less. Vide Annexure No.2 dated 17.08.2010, the claim of the petitioner has been rejected by the District Magistrate in purported compliance of judgment and order dated 11.05.2006 passed in Writ Petition No.6743 (S/S) 1999 and consequently contempt petition No.481/2010 Sunil Kumar vs. M.V.S. Ramireddy & two oters. The impugned order dated 17.08.2010 is extracted below:-

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Learned counsel for the petitioner submits that petitioner right from the day of the death of his father is giving applications for compassionate appointment however, due to the series of litigations by the rival claimants his claim was delayed and ultimately has been rejected vide impugned order dated 17.08.2010. The writ petition is pending since 2012 and he is entitled to be considered for appointment on compassionate grounds.

Per contra, learned Standing Counsel has opposed the contention and has submitted that the Co-ordinate Bench of this Court while dismissing the Review Petition (Defective) No.259 of 2012 Jitendra Kumar (step-brother of present petitioner) vs. State of U.P. vide its order dated 04.08.2015 has observed that compassionate appointment is a benevolence of welfare state in extreme cases of hardship and after lapse of 18 years, by no stretch of imagination, an order can be passed giving any right to the petitioner or any other party under compassionate appointment. The order dated 04.08.2015 is extracted below:-

"Heard Sri Ramesh Kumar Srivastava, learned counsel for the petitioner.

The matter is very old. The death had occurred in the year 1997. Even if some error may have crept in the judgment no orders can be passed today in the matters of compassionate appointment. The very concept of compassionate appointment is antithetical mode of appointment. Compassionate appointment is not any new mode of appointment. It is only a benevolence of welfare State in extreme cases of hardship. Eighteen years have passed after the death. By any stretch of imagination no order can be passed giving any right to any petitioner or any other party under compassionate appointment.

The review petition being totally misconceived is rejected."

It is submitted by learned Standing Counsel that the review petitioner-Jitendra Kumar was the other son of the deceased Jagannath Prasad who was born out of the wedlock by his first wife. He submits that the Hon'ble Supreme Court in catena of decisions has reiterated that compassionate appointment cannot be granted after delay of 25 years as the deceased Jagannath Prasad died in the year 1997.He further submits that at present the age of the petitioner is 49 years.

A perusal of the impugned order shows that the same has been passed on the ground that the petitioner-Sunil Kumar is earning his livelihood evenafter passing of 13 years from the date of death of his deceased father. The purpose of providing the compassionate appointment is an exception to the normal mode of appointment and it is provided to mitigate the hardship due to death of the sole bread-earner in the family of the deceased hence, the very purpose of compassionate appointment is to immediately redeem the family in distress. Coupled with the fact that Rule 5(3) of the Rules, 1974, the compassionate appointment is conditional and it is subject to the condition that person appointed under sub-rule (1) of Rule 5 shall maintain other members of the family to the deceased government servant who were dependent on the deceased government servant immediately before his death and are unable to maintain themselves. While rejecting the representation, the District Magistrate has given a finding that no details have been given in the application by the applicant as to how he shall maintain the dependents of the deceased employee.

Considering that the compassionate appointment is a relaxation to the general rules of appointment and is purely on the humanitarian ground, the authority after examining the parameters such as the necessary recruitment under Rule 5 (3) and also the fact that after so many years of delay, it is not feasible to provide compassionate appointment thus, has rightly rejected the claim of the petitioner and has passed the impugned order. The compassionate appointment being the benevolence of the State in extreme cases of hardship, after lapse of 25 years from the death of the deceased government employees, it cannot be said that still petitioner can claim or assert any of his right for being appointed on compassionate ground at the age of 49 years. Considering the fact that matter is very old, death has taken place in the year 1997, this Court is of the view that no orders can be passed today in such matter for providing appointment on compassionate grounds hence, the petition is liable to be dismissed and is accordingly dismissed.

Order Date :- 5.4.2023

Saurabh Yadav/-