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Judgment
This appeal is before us to examine correctness of the order dated 02.02.2015 passed by learned Single Bench in S.B. Civil Writ Petition No. 1068/2015.
By the judgment impugned learned Single Bench while dismissing the petition for writ, arrived at the conclusion that the petitioner is not entitled to have appointment on compassionate grounds, as her husband died way back in the year 1996.
We have examined merits of the case, as advanced. It is not in dispute that the husband of the petitioner died while in service in the year 1996. She claimed for appointment on compassionate grounds by way of filing a petition for writ in the year 2015. It is well settled that the mode of appointment on compassionate grounds is a deviation from the concept of equality just to satisfy the harness suffered by a person loosing sole bread earned of the family. Such a harness cannot remain in currency for an indefinite period. No such appointment is permissible after a lapse of about 2 decades. In light of whatever stated above, we do not find any wrong with the order passed by learned Single Bench.
The appeal is dismissed.