UNION OF INDIA Vs. BRIJ BHUSHAN SHARMA

JUDGEMENT

(1.) Delay condoned. Leave granted. Heard the counsel.

(2.) The facts in brief are as under: the first respondent was appointed as an Extra-Departmental Mail Carrier on 27-10-1978. It is stated that on 2-11-1998, someone threw acid in his eyes, as a result of which, he lost his vision in both eyes. The Department terminated him from service on 25-1-1999 and appointed the third respondent in his place.

(3.) The first respondent submitted a representation to the Department praying that his wife (the second respondent) be appointed in his place. The said request was not accepted. The first and the second respondents therefore approached CAT, Jaipur in OA No. 445 of 2000 praying inter alia to set aside the appointment given to the third respondent and to direct the Department to consider the second respondent for appointment on compassionate grounds. The Tribunal dismissed their application on 26-7-2001 on the ground that the case did not come within the purview of the rules for consideration for appointment on compassionate grounds, as the first respondent had voluntarily resigned from the post.