(1.) THE petitioner has filed the present writ petition praying inter alias for issuance of directions to the respondents to consider the case of the petitioner for seeking employment on compassionate ground with the respondent No. 1 DDA.
(2.) THE brief facts relevant for deciding the present writ petition are that the father of the petitioner expired in the year 1983. The mother of the petitioner, Smt. Meena Yadav was appointed in DDA on compassionate ground, upon the death of her husband and was employed on the post of Work Charge Mate till she expired on 13th March, 1990. The petitioner was a minor at the relevant time. As Clause V (vi) of the Guidelines adopted by DDA for compassionate appointment permits an application to be made by a son/daughter of a deceased employee, for being considered for compassionate appointment, as soon as he/she attained majority. On 25th February, 2002, the petitioner on attaining age of majority, made an application for appointment on compassionate ground. Subsequently on 23rd September, 2002, the petitioner moved another application for his appointment on compassionate ground. Vide letter dated 25th February, 2003, the respondents replied to the application of the petitioner and communicated to him that his case shall be considered as and when his turn comes, depending on the availability of the vacancies. On 26th August, 2003, the petitioner was visited by the Welfare Inspector of the respondent No. 1 at his residence and enquiries were made about the family, financial status and the liabilities of the petitioner.
(3.) AGGRIEVED by the aforesaid recommendations of the Screening Committee, the petitioner made a number of representations to the respondents. It is contended that no reply was given to any of the representations till the petitioner filed an application with the respondents on 26th April, 2006 under the Right to Information Act so as to know the reason for rejection of his case for appointment on compassionate basis with the respondent No. 1. It was only after the said application was allowed and the petitioner was permitted to inspect the file of the respondents that the petitioner came to know the reasons for rejection of his case and thereafter preferred the present writ petition.