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.  

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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.