RAVI DHANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Mr. Ravi Dhankar, has filed the present writ petition against the order of Central Administrative Tribunal dated 21.5.2003 dismissing O.A.No.3257/ 2002 filed by one Mr. Ishwar Singh against the Commissioner of Police, Government of NCT of Delhi.

(2.) Mr. Ishwar Singh is the grand-father of the petitioner herein and had filed the aforesaid Original Application before the Tribunal seeking appointment of the petitioner in Delhi Police on compassionate grounds. Mother of the petitioner, Mrs. Sumitra Devi, was working as a Head Constable in Delhi Police. She committed suicide and expired on 9.11.1995. Thereafter, the father of the petitioner made an application with Delhi Police for appointment of the petitioner as Constable on compassionate grounds on 23.9.1996. In response to this application, the petitioner's father was informed that the petitioner was minor and he may apply for the post of Constable on compassionate grounds as and when he becomes major and his application will be considered on merits at that time. Thereafter, the grand-father of the petitioner made an application on 16.9.2000, inter alia, stating that the petitioner had attained the age of majority and had also passed his matriculation examination. The Delhi Police was requested to appoint the petitioner on compassionate grounds in place of Mrs. Sumitra Devi.

(3.) The Delhi Police, however, by its letter dated 3.7.2002 informed the grand-father of the petitioner, Mr. Ishwar Singh, that the case of appointment of Mr. Ravi Dhankar on compassionate grounds was considered by the Screening Committee and after due deliberation the same stands rejected. It was mentioned in this letter that the Screening Committee had taken into account the financial condition of the deceased's family, liabilities and other relevant facts like number of earning members, size of the family, age of the deceased, age of children as well as instructions of the Government of India on the subject and the judgment of the Supreme Court in the case of Umesh Kumar Nagpal Vs. State of Haryana & Ors reported in (1994) 4 SCC 138 before rejecting the claim.