@JUDGMENTTAG-ORDER
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.
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.
