NITIN KUMAR NITINWARE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner's father working as Postal Assistant in the Department of Post and Telegraph under the Union of India died in harness on 1.2.2000. The petitioner moved an application for grant of compassionate appointment on 27.12.2000, which was considered by the Circle Relaxation Committee (for short 'the CRC') and was rejected vide communication addressed to the petitioner on 16.4.2004.

(2.) The petitioner did not initiate any action within reasonable time after 16.4.2004 to assail the validity of the order rejecting his prayer for grant of compassionate appointment. His mother firstly moved an application on 17.8.2004 which was rejected on 6.2.2006. His mother moved another application on 15.4.2011, on which no orders were passed. The petitioner thereafter moved an application before the Chhattisgarh Scheduled Caste Commission alleging discrimination in the matter of consideration for grant of compassionate appointment.

(3.) The petitioner thereafter preferred OA No.203/1137/2015 which came to be disposed of without entering into the merits of the matter reserving liberty in petitioner's favour to move before the Department. The petitioner thereafter moved an application on 23.2.2016 which was reconsidered in the CRC's meeting held on 24.7.2017 and was rejected vide communication sent to the petitioner on 31.7.2017.