SMT. BIMLA DEVI Vs. UNDER SECRETARY (ADMN.)

JUDGEMENT

(1.) THE petitioner has sought compassionate appointment for her younger son after the demise of her husband, late Sh. Sunder Singh, which was declined by the respondent, which was challenged by her in petition being T.A. No. 1347 of 2009, titled as 'Smt. Bimla Devi v. Under Secretary (Admn), Rashtrapati Bhawan, New Delhi ', which has been dismissed by the Central Administrative Tribunal, Principal Bench, New Delhi by order dated 27th November, 2009 which is challenged by the petitioner in the present writ petition.

(2.) THE petitioner had contended before the Tribunal that her husband Late Sh. Sunder Singh expired on 6th August, 2002, while serving as an Assistant in the President 's Secretariat. He was survived by his widow, the petitioner, two sons and a married daughter. The petitioner is a Scheduled Caste and her elder son Sh. Jitendra Kumar submitted an application for appointment as a LDC on compassionate ground, but was rejected on 10th September, 2002. The application of the elder son of the petitioner was declined on the ground because his wife was working and was getting emoluments of Rs. 10,000/ - per month, and the petitioner had been sanctioned an amount of Rs. 7.41 lacs and family pension of Rs. 3538/ - per month plus usual Dearness relief. The application of the elder son of the petitioner was also declined as there was no vacancy under 5% quota for compassionate appointment.

(3.) THE request of the petitioner for compassionate appointment of her younger son Sh. Rajeev Kumar was not considered, therefore, the writ petition being W.P. (C) No. 4161 of 2006 was filed in Delhi High Court, which was disposed of with the direction to the respondent to consider all the material facts for the decision of petitioner 's application within 10 weeks.