RAKESH KUMAR Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) RAKESH Kumar has filed the present writ petition seeking compassionate appointment and has inter alia prayed for quashing of the order dated 25th January, 2011 by which O.A.No.2295/2008 has been dismissed by the Central Administrative Tribunal, Principal Bench, Delhi (for short, the tribunal).

(2.) WE have heard Mr. Shyam Babu, Advocate, but do not find any reason to interfere with the impugned order.

(3.) WE do not agree with the learned counsel for the petitioner that the aforesaid valuation of the properties recorded should be ignored as before valuating the properties, hearing should have been granted to the petitioner. There is no such requirement. In case there was any error or mistake in valuation, it could have been pointed out and explained before the tribunal. Existence/ownership of the properties is not disputed. There is 5% ceiling for appointment on compassionate grounds and this factor and number of vacancies available have been kept in mind by the Screening Committee. The extent of financial distress/acuteness and dire need, have been given due regard for selecting the deserving candidates.