SATYAVIR Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) The Petitioner seeks appropriate writ or direction from the Respondent (hereafter referred to as ?the Authority?) to grant him compassionate appointment. The undisputed facts in these proceedings are that the Petitioner's father late Shri C.P.Singh was working as Senior Auto Electrician. He died on 27.8.2001. He was survived by his three sons. The Petitioner, at the time of his father's death, was 39 years of age; he is the eldest son.

(2.) The deceased employee had nominated the other two sons to receive the terminal and death cum gratuity benefits. One of the younger sons Ranbir Singh had sought for, and was granted compassionate Appointment by the Authority. It later transpired that the basis for the benefit was inter alia a 'No Objection Certificate'. The Petitioner became aware that such document had been used to secure employment. He complained to the authorities, when it was discovered that Ranbir Singh had indulged in misrepresentation. Consequently, the appointment was cancelled. The Petitioner had approached this Court on an earlier occasion by filing WP (C)No.8052/2002. By Order dated 9.1.2004 this Court had disposed off that writ petition directing the Respondent authority to consider the Petitioner's claim for compassionate appointment on its merits.

(3.) On 21.8.2004 the Authority sought for some information and documentary proof in support of the Petitioner's claim that he was in dire need of compassionate appointment. The particulars and documents were sent. Eventually on the basis of report of a committee dated 15.3.2004, the Respondent Authority rejected the claim. The said inspection report which led to the turning down of the Petitioner's request reads as follows :-