(1.) Leave granted.
(2.) The short issue arising for consideration, in this case, is whether the condition imposed by the Railway Board circular that compassionate appointment cannot be granted to children born from the second wife of a deceased employee is legally sustainable. Having considered the matter, we have agreed with the counsel for the appellant that the issue is covered by the judgment of this Court in Union of India v. V.R. Tripathi; 2019 14 SCC 646. We have allowed the appeal on this ground. We have also held that such a denial is discriminatory, being only on the ground of descent under Article 16(2) of the Constitution of India. We shall first refer to the facts of the case before applying the law for disposal of this appeal.
(3.) The facts, in brief, are that Jagdish Harijan was an employee of the Indian Railways appointed on 16/11/1977. In his lifetime, Shri Jagdish Harijan had two wives, appellant No.2, Gayatri Devi, was his first wife and Konika Devi, since deceased, was his second wife. The appellant No.1 Mukesh Kumar is his son through his second wife. Shri Jagdish Harijan died in service on 24/2/2014. Shortly after that, the appellant No.2 made a representation dtd. 17/5/2014 seeking the appointment of her step-son/appellant No.1 under the scheme for appointments on compassionate grounds. The Respondent-Union rejected the representation on 24/6/2014 because appellant No.1, being the second wife's son, is not entitled to such an appointment. The departmental appeal came to be dismissed on 30/12/2015. The appellants filed an original application before the Central Administrative Tribunal, Patna, which was dismissed on 19/7/2017. A writ petition was filed before the High Court of Patna questioning the correctness of the decision of the Tribunal by relying on two decisions of the Madras High Court, which followed the Calcutta High Court decision in the case of Namita Goldar and Anr. v. Union of India and Ors. (2010) 1 Cal. LJ 464 under which the very same circular of the railways dtd. 2/1/1992 was quashed. The Division Bench of the High Court, however, by the impugned order, dismissed the writ petition.