DEONARAYAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner assails order dated 29.11.2012 passed by the Central Administrative Tribunal, Jabalpur Bench, in OA No. 258 of 2012. The Tribunal declined to interfere with the order dated 25.01.2012 passed by Senior Divisional Personnel Officer, S.E.C.R., Raipur declining to grant compassionate appointment to the petitioner.

(2.) The father of the petitioner was a Gangman in the Railways. He expired in harness on 19.12.2000. The petitioner applied for compassionate appointment on 10.07.2006. It was rejected on 18.12.2006. The petitioner did not challenge the same and the rejection attained finality inter parties. His cause was subsequently sought to be espoused by the All India SC/ST Railways Employees Association, Raipur. The Welfare Inspector by his file notings recommended for consideration of his case. On that basis, the Tribunal on the previous occasion in O.A. No. 681 of 2010 directed respondent No. 2 to take a final decision leading to the order dated 25.01.2012.

(3.) Learned counsel for the petitioner sought to persuade us that the order under challenge required interference as it relates to compassionate appointment which was a necessity and that the policy of the Railways also provided for appointment on compassionate grounds.