@JUDGMENTTAG-ORDER
1. The letters patent appeal has been filed on the order dated 11 December 2001 in CWJC. No. 15865 of 2001 Baijnath Das v. The State of Bihar and Ors.
2. The Appellant-Petitioner did not receive employment on companionate ground on the principle of rule of harness. The Appellant-Petitioner''s father had died in 1984. Seventeen years later the Appellant-Petitioner desires that he should be given an employment regard being had to the fact that this father was in government service.
3. Counsel for the Appellant Petitioner acknowledges that when the Appellant-Petitioner''s father died he was six years of age. This matter of compassionate appointments must not be reduced to a ridiculous proposition that a job must wait for the ward of a government servant, like in the present case, for 17 years. The very principle of the appointments on compassionate ground will than be destroyed. The cardinal principle is to give succour to the affected family of a government servant. There is not a circumstance of immediate succour in this case.
4. Dismissed.
