As per case facts, the Petitioner's mother, an ETT Teacher, passed away in 2001 when the Petitioner was a minor. He attained majority in 2007 and applied for compassionate appointment ... in 2020. His claim was rejected in 2021 due to significant delay, and his father was employed until 2013, suggesting no immediate financial distress. The Petitioner then filed a Writ Petition to challenge the rejection and seek appointment. The question arose whether the Petitioner was entitled to compassionate appointment given the substantial delay since his mother's death and his attaining majority. Finally, the High Court, reiterating that compassionate appointment is an exception meant for immediate succor and not a vested right or an alternative recruitment source, dismissed the petition, stating that such inordinate delays (24 years from death, 13 years post-majority) defeat the purpose of compassionate appointment, as the immediate financial crisis would have passed.