VIKAS KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) LATE Mata Deen, a class-IV employee of the Government of India, died in harness on December 15, 1999. He was working as a Chowkidar. He was survived by his wife, Ved Kaur (petitioner No.2); two daughters named Kusum Lata and Rekha Rani; and two sons Dr.Uttam Kumar and Vikas Kumar.

(2.) BEING in pensionable service, family pension was sanctioned. Vikas Kumar, the younger son of the deceased made an application on June 13, 2001 seeking compassionate appointment on the death of his father, and since then he has been in litigation with the Department. Needless to state, compassionate appointment has been denied.

(3.) DENYING compassionate appointment to Vikas Kumar he was informed that at present no vacancy in the 5% posts reserved for Group-D employees is available to be filled up on compassionate basis.