SURESH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) By this petition, the petitioner seeks a direction to the respondents to issue appointment order to the petitioner on compassionate basis.

(2.) The facts, in nutshell, are that the father of the petitioner, who was working in the office of respondent No. 5, died on 24.10.1997 (Annexure P/1), in harness. The petitioner, being the son of the deceased employee, applied for compassionate appointment on 06.12.1997 (Annexure P/2). On 16.1.1998 (Annexure P/4), the petitioner was informed to submit proper application. On 22.7.1998 (Annexure P/5), the respondent No. 5 called the petitioner for interview for the purpose of appointing him on compassionate basis. No appointment could be made. Thus, the petitioner filed several representations before the respondents and also sent legal notice for giving him compassionate appointment. Till date, the petitioner has not been given compassionate appointment. Hence, this petition.

(3.) I have heard learned counsel appearing for the petitioner, perused the pleadings and documents appended thereto.