AFROZ KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed challenging the dismissal of Petitioner's father from the CRPF on 9/10/1993. Petitioner also seeks directions to the Respondents to consider the Petitioner's representation dtd. 4/12/2017 for grant of pensionary and other benefits to the petitioner's mother as well as for appointment of Petitioner on compassionate ground.

(2.) Learned counsel for the Petitioner states that the Petitioner's father was dismissed from CRPF w.e.f. 9/10/1993, due to the mental illness of Chronic Schizophrenia. He states that the Petitioner's father was dismissed without conducting a fair enquiry and on the grounds of overstaying leave. He points out that the Respondents failed to acknowledge the mental illness of the Petitioner's father while passing the dismissal order against him.

(3.) He states that the Petitioner's mother preferred a representation dtd. 31/8/1995 seeking her compassionate appointment. However, the Respondents communicated vide response dated October 1997, that since the Petitioner's father was dismissed from service after a departmental enquiry, it was not possible to consider her for compassionate appointment.