AIR 2000 SUPREME COURT 2782 ::2000 AIR SCW 3082 ::(2000) 3 CurLR 445 ::(2000) 87 FacLR 132 ::2000 SCC (L&S) 895 ::2000 (7) SCC 192 ::(2000) 3 LabLJ 1004 ::(2000) 6 Scale 197 ::(2001) 1 ServLJ 418 ::2000 BLJR 3 2010 ::(2001) 1 ESC 63 ::(2000) 3 Lab LN 1072 ::(2001) 1 Mad LJ 44 ::(2000) 4 SCT 323 ::(2000) 5 ServLR 265 ::(2001) 1 UC 14 ::(2000) 6 Supreme 43 ::(2000) 4 All WC 3050 ::(2000) 10 JT 156 (SC)

Supreme Court Of India

(From : Patna)*

Hon'ble Judge(s): M. Jagannadha Rao, Doraiswamy Raju , JJ

Constitution of India , Art.16— Compassionate appointment - Dependant/Claimant minor at time of death of employee - Vacancy cannot be reserved for him till he attains majority after number of years - Such reservation would be against the intent behind compassionate appointment namely to provide immediate relief to family of deceased employee. Chandra Bhushan v. State of Bihar, (1997) 1 Pat LJR 626, Overruled. (Para 3 4)