SHAKUNTLA Vs. UOI

JUDGEMENT

(1.) CHALLENGE is to the judgment and order dated 14.9.2005 passed by the Central Administrative Tribunal dismissing OA No.2437/2004 filed by the petitioner.

(2.) UPON the death of her husband on 24.9.2000, petitioner sought compassionate appointment which was denied.

(3.) AS held by the Tribunal, and it being a finding of fact, we accept the same for the reason nothing has been shown to us that the finding is incorrect; the finding being that since 1995, no vacancy was available under compassionate appointment quota except one which arose in 1998 and thereafter one vacancy arose in the year 2002.