SHAKUNTALA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the order dated 14th September, 2005 passed by the Central Administrative Tribunal, Principal Bench in OA No. 2437/2004 titled as 'Shakuntala Vs. UOI and Ors.', dismissing the original application of the petitioner seeking compassionate appointment after the death of her husband late Sh. Samay Chand, Draftsman, Grade -II, who died on 24th September, 2000.

(2.) THE petitioner had challenged the communication dated 18th/23rd June, 2004 by which the respondents had rejected the request of the petitioner for compassionate appointment on account of non -availability of vacancy under 5% quota of compassionate appointment. While rejecting the request of the petitioner, reliance was also placed on DOP&T OM dated 5th May, 2003 prescribing the maximum time limit of three years for making the request.

(3.) CONSEQUENT to the directions of the Tribunal in OA No.343/2004, the request of the petitioner for compassionate appointment was declined and she was sent a communication dated 18th/23rd June, 2004, which was challenged by the petitioner by filing OA No.2437/2004.