UNION OF INDIA Vs. K P TIWARI

JUDGEMENT

(1.) The respondent applied for employment with the appellants on compassionate ground on the grounds that his father died in harness and his family was in dire circumstances. He also indicated that his elder brother, who is an employee of the Madhya Pradesh Electricity Board is residing separately and has his own family. However, the appellants having rejected the application made by the respondent, the matter was carried to the central Administrative Tribunal, Jabalpur bench, Jabalpur.

(2.) The Tribunal in the first instance merely directed to consider the case of the respondent afresh for appointment on compassionate grounds in relaxation of the educational qualification on merits and the matter was disposed of. Thereafter, the said order was reviewed by another application when the various circumstances of the death of the father of the respondent, brother being in employment and living separately not supporting the family of the respondent, were considered and the matter had been pending consideration for a long time and in view of the special circumstances directed that the respondent be provided with an employment within one month from the date of the receipt of the order.

(3.) During the pendency of these proceedings by an order made on 1.10. 1996, the respondent has already been provided with an employment subject to the result of these appeals.