SYAM SUNDER Vs. MCD

JUDGEMENT

(1.) The petitioner in these proceedings seeks a direction to the respondent (hereinafter called MCD) to consider and appoint him on compassionate basis.

(2.) The petitioner's father was appointed as Chowkidar by MCD on 25.11.1998, whilst still in service the petitioner's father died on 7.6.2002. The petitioner, therefore, applied to the MCD for appointment on compassionate grounds. On 8.11.2002 the concerned Committee constituted by MCD for the purpose of considering such applications, went into the facts. By its determination/order dated 19.11.2002 the Committee took the view that no case for compassionate appointment was made out.

(3.) It is contended on behalf of the petitioner that the determination/ decision of the MCD not to appoint the petitioner on compassionate basis is arbitrary. Apart from the petitioner, the deceased employee had left behind a widow and two sons. He also had two daughters.