SURENDER KUMAR Vs. ARCHAEOLOGICAL SURVEY OF INDIA

JUDGEMENT

(1.) The present Letters Patent Appeal is arising out of order dtd. 16/8/2021 passed by the learned Single Judge in W.P.(C.) No. 7547/2021 dismissing the claim of the appellant herein for grant of compassionate appointment.

(2.) The undisputed facts of the case reveal that the father of the appellant was working as Garden Attendant in the services of the Archeological Survey of India (ASI) w.e.f. 1974, and unfortunately, the father of the appellant expired on 28/8/2009 leaving behind the appellant, appellant's mother and the appellant's three brothers. At the time of death of the father of the appellant, the family has received Rs.3,96,723.00 towards terminal dues which included Gratuity, G.P.F., Insurance amount. At the relevant time, the appellant's mother was granted family pension of Rs.15,260.00.

(3.) It has been stated by the appellant that immediately after the death of his father an application was submitted for grant of compassionate appointment and the application was submitted by the mother requesting appointment in respect of the appellant. However, nothing was done by the Department, and finally, an order was passed by the Department on 16/6/2016 rejecting the claim of the appellant. The contention of the appellant is that large number of representations was submitted in the matter for grant of compassionate appointment after 2009. The appellant had stated in the writ petition as well as in the appeal that the representations were submitted in the year 2015, 2016, and finally, the case was turned down by the Department.