Allahabad High Court
Lalitesh Chandra Pathak Son Of Shri ... vs Special Secretary, Government Of Uttar ... on 19 July, 2005
Author: Sunil Ambwani
Bench: Sunil Ambwani
JUDGMENT Sunil Ambwani, J.
1. Heard Sri B.B. Paul learned counsel for the petitioner. Sri Amit Sthelkar for the District Judge, Aligarh and learned Standing Counsel for the respondents 1 & 3.
2. By this writ petition, the petitioner has prayed for a direction to quash the order dated 29.1.2003 passed by the Special Secretary, Government of U.P., in pursuance of directions issued by this Court on 15.4.2002 in Writ Petition No. 1254 of 2002, for deciding the petitioner's application for condonation of delay with representation for compassionate appointment.
3. The compassionate appointment to the dependants of the deceased Government servant dying in harness, is provided in the State under U.P. Recruitment of the Dependants of Government Servants, Dying in Harness Rules, 1974. These rules were amended by a Notification dated 13.10.1973 inserting a proviso to Rule 5(1), providing for relaxation of the period of five years in making the application. The amended Rule 5(1), with the proviso is quoted as below:
"5. Recruitment of a member of the family of the deceased.- (1) In case a Government servant dies in harness after the commencement of these rules and the spouse of the deceased Government servant is no: already employed under the Central Government or a State Government, or a Corporation owned or controlled by the Central Government, one member of his family who is not already employed under the Central Government or a State Government or a Corporation owned and controlled by the Central Government or a State Government shall, on making an application for the purposes, be given a suitable employment in Government service on a post except the post which is within the purview of the Uttar Pradesh Publice Service Commission, in relation of the normal recruitment rules if such person-
(i) fulfils the educational qualifications prescribed for the post.
(ii) is otherwise qualified for Government service, and
(iii) makes the application for employment within five years, from the of death of the Government servant.
Provided that where the State Government is satisfied that for making the application for employment causes undue hardship in any particular case, it may dispense with or relax the requirement as it may consider necessary for dealing with the case in a just equitable manner."
4. Late Smt. Kusum Rani Pathak was employed in Civil Court, Aligarh. She died in harness on 11.4.1990. At the time of her death her son, the petitioner was minor. On attaining majority he made an application for compassionate appointment on 2.7.1998. The application was forwarded to the State Government, which by its order dated 14.12.1999 took a view that since the application has been given after a period of five years, the relaxation cannot be given. The petitioner challenged the order in writ petition No. 1254 of 2000,which was allowed on 15.4.2002 on, the ground that the State Government has not considered the relevant facts and did not apply its mind, in rejecting the application. It was found that the State government had exercised power arb arily without considering the facts of the case of the petitioner. The application was directed to be decided afresh in accordance with law.
5. Now by impugned order the Special Secretary, Government of U.P. by its order dated 29.1.2003 had again rejected the application. After narrating the facts, the order of the Court, and the power for relaxation given in the proviso to Rule 5(1) of the Rules of 1974, in paragraph 3, the Special Secretary, Government of U.P. has found that the application has been made three years and three months after the period of five years specified for such application expired, and thus looking to the facts of the case there is no justification to exercise the powers to relax the limitation.
6. I find substance in the submission of Sri B.B. Paul, learned counsel for the petitioner that once again the State Government has not applied its mind to he reasons given by the applicant for condonation of delay and that the State government has failed to carry out orders of the Court. It has acted in virtual defiance and contempt of the Court. This Court in ts order dated 15.4.2002 had observed as follows:
When the Statute grants power to a particular authority, the said power has to be exercised in an objective manner by considering relevant facts and applying the mind by the authority concerned. The contention of the counsel for the petitioner has substance that the application of the petitioner has been mechanically rejected without considering the facts of the case of the petitioner. The impugned order does not disclose consideration of case of the petitioner.
7. In his representation dated 21.5.2002 enclosing order of this Court dated 15.4.2002, the petitioner had given sufficient reasons for making application after about eight years of the death of her mother. In paragraph 2 of his application he has stated that he is the only surving heir 01 his mother as his father pre-deceased his mother, on 31.3.1982. In paragraph 5 and 6, he stated as follows:
5 That having become an orphan, I am passing my life in miseries and also there is no property in my name. My deceased mother left me alone as her legal heir.
6 That academic qualification of the petitioner is B. Com. From Agra University, Agra. The applicant has good knowledge and speed in Hindi and English Typing.
8. Whenever a power is given affecting valuable rights of a person, such power must be exercised with due consideration to the relevant facts and the purpose for which the power is conferred.
9. The compassionate appointment is a social welfare measure provided to tide over immediate financial crisis faced by the family of the deceased Government servant. In the judgments beginning from Umesh Kumar Nagpal v. State of Haryana and Ors., 1994(4) SCC 1328 to General Manager(B & E.B) and Ors. v. Kunti Tiwari , it has been held that this right conferred by service Rules, Regulations or government Orders, to tide immediate financial crisis is not a vested or heritable right or an alternative mode of employment. The vacancies should not be held up for long and should not be kept waiting till the dependant attains majority. Where the family has survive for long or the death took place close to retirement, such appointment should not be offered. The family circumstances, the financial means, both with assets and liabilities, must be seen before such appointment is given.
10. In the State of U.P. the Rules of 1974 do not provide for any guidelines for relaxation of five years specified under Rule 5(1)(iii). I find that even these five years are wholly unjustified as the object of such appointment is to meet the immediate financial crisis.
11. The proviso however talks of exercise of discretion only where undue hardship has been caused in a particular case. It further provides that the State Government must act in a just and equitable manner in deciding such application. These conditions restrict the powers of the State Government, to relax the time limit only in special circumstances, depending upon facts of each case.
12. While dealing with these matters, this Court has repeatedly given directions to the State Government to formulate guidelines for exercise of these power commensurate with the directions of the Supreme Court so that every case must receive just and equitable treatment. It appears that so far the state Government has not laid down any such guidelines.
13. In the present case, the State Government has twice rejected the application only on the ground that it was made three years and three months after the expiry of five years. It has not applied its mind to the facts of the case and the hardships pleaded in the application. The State Government as such has once again acted illegally and arbitrarily in rejecting the application.
14. A Court is well aware of limitation that it should not usurp the discretion given by the statutory provisions to a competent authority. The insistence of the counsel for the petitioner to condone the delay is as such misplaced.
15. The writ petition is consequently allowed. The impugned order dated 29.1.2003 passed by the Special Secretary, government of U.P. is set aside. The State Government is directed to decide the application afresh, after formulating the guidelines for deciding such applications within a period of one month of the communication of this order. The petitioner is also made entitled to Rs. 5,000/- as costs from the State Government.