DIRECTORATE EDUCATION Vs. RAVINDRA KUMAR SAGAR

JUDGEMENT

(1.) The Petitioner, Director of Education and others challenge the order passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in O.A. No. 2886/2005 dated 2nd May 2006 whereby, while holding that there is no infirmity in the order passed by the petitioner herein, direction was issued to consider the case of the Respondent herein for compassionate appointment by having regard to the DOPT OM dated 5.5.2003.

(2.) The Respondent No. 1 is the younger of the two sons, and Respondent No. 2 is the widow of Late Shri Ram Chander, who died in harness on 18.12.2004 while suffering from paralysis. His family consisted of his widow and two sons, out of which the elder one is living separately. Shri Ram Chander also had daughters, who were married of by him in his life time. The family was granted a sum of Rs. 7,65,309/- towards terminal benefits upon the death of Late Shri Ram Chander and the wife of deceased is getting family pension of Rs. 4,275/- per month. The family owns a residential house of their own, where they reside. Respondent No. 1 is a married son, and was 33 years of age at the relevant time.

(3.) Upon the death of late Shri Ram Chander, Respondents applied for compassionate appointment of Respondent No. 1 on 22.3.2005. After making certain inquiries from the Respondents, on 31.7.2005 the Petitioners communicated their decision not to recommend the Respondent's case for compassionate appointment. Thereafter his representation dated 11.10.2005 was also rejected by the Director of Education i.e., Petitioner No. 1 herein.