Allahabad High Court
Indra Bahadur vs State Of U.P. And Anr. on 28 January, 1997
Equivalent citations: (1997)IILLJ334ALL
Author: B.S. Chauhan
Bench: B.S. Chauhan
JUDGMENT B.S. Chauhan, J.
1. The petitioner's father who was working with the respondents had died. The petitioner applied for the employment on compassionate ground and he was appointed by the respondents on April 4, 1989 on a class IV post. The petitioner was not satisfied and according to him he possessed the qualification which made him eligible for Class III post.
2. As the petitioner was not offered class III post, he filed a writ petition No. 26272 of 1993 before this Court and this Court vide an interim order dated December 9, 1993 directed the respondents to give the petitioner class III post. As the petitioner was not given the class III post in pursuance of the said order, the petitioner again approached this Court and this Court vide its order dated November 13, 1994 directed the respondents to ensure the compliance of the order of this Court passed on December 9, 1993. The direction issued by this Court was complied with and the petitioner was given employment in class III post. Petitioner filed an application before this Court to withdraw his writ petition and this Court vide its order dated July 15, 1996 dismissed the writ petition as withdrawn.
3. The plain and simple effect of the withdrawal of the writ petition is that the interim order passed in earlier petition stood merged in the final order and the order of appointment of the petitioner in Class-Ill post in pursuance of the earlier orders of this Court stood nullified, (vide Sheo Shankar and Ors. v. Board of Directors, UPSTRC and Anr. 1995 Suppl. (2) SCC 726, and Kannauria Chemicals and Industries Ltd. v. U. P. State Electricity Board and Anr. AIR 1994 All. 273). Even otherwise, person seeking employment on compassionate ground cannot claim any right to a particular post and he cannot insist that he should be offered employment according to his qualification. The purpose of giving 'employment on compassionate ground is not to maintain the status of a person but to relieve unexpected and immediate hardship and distress caused to a family by sudden demise of the earning member of the family. (vide State of Bihar v. Samsooz Zoha (1996-II-LLJ-647) (SC).
4. In State of Rajasthan v. Umrao Singh (1995-I-LLJ-908), the Apex Court has held that once a person has been appointed to class IV post, he cannot lay his claim further to class III post as it would be a case of endless compassion. Same view has been taken by the Supreme Court in State of Haryana v. Naresh Kumar Ball (1995-II-LLJ-108).
5. There is another aspect of the case. The present writ petition is nothing but an abuse of process of the Court as the petitioner claims now the consequential benefits of the class III post which he had obtained by the interim orders passed by this Court in the earlier writ petition which already stood nullified because of the withdrawal of the earlier writ petition vide order dated July 15, 1996. In fact, this is successive writ petition for the same relief. If the earlier writ petition were alive, the petitioner could have sought this relief by moving an application in the same, being consequential to the earlier order.
6. In Sarguja Transport Service v. S. T.A, T. and Ors. AIR 1987 SC 88 and Ashok Kumar v. Delhi Development Authority 1994 (6) SCC 97, the Apex Court has held that filing the successive petitions before a Court amounts to sheer abuse of process of the Court and is against the public policy. Moreover, it is also expressly barred by the provisions of Rule 7 of Chapter 22 of the Allahabad High Court Rules, 1952 and the principle enshrined in the provisions of Chapter XXIII Rule 1 of the Code of Civil Procedure, 1908.
7. In Khacher Singh v. State of U.P. and Ors. AIR 1995 All. 338, the Division Bench of this Court after placing reliance on the judgments of this Court in L.S. Tripathi v. Banaras Hindu University 1993 (21) ALR 2 (Sum.) and Saheb Lal v. Assistant Registrar, B.H.U., 1995 (1) UPLBEC 31, has held that successive writ petitions are not maintainable.
8. In view of the above, the conduct of the petitioner is censored. The practice of filing successive writ petitions is deprecated. The petition is devoid of any merit and hence dismissed. The petitioner would be treated to continue on class IV post throughout.
9. A copy of this order be sent to the Respondent No. 1, the Collector, Allahabad by the Registry of this Court within ten days and the Collector is directed to ensure the compliance of this judgment in letter and spirit.