DAULAT RAM Vs. NCT OF DELHI

JUDGEMENT

(1.) Petition filed by the petitioner under Article 226 of the Constitution of India for issue of a writ of mandamus directing the respondents to provide employment on compassionate ground was disposed of by an order dated October 3. 1996 with the following directions:

(2.) In view of the said order an additional affidavit dated January 5, 1997 containing the decision taken has now been filed by the respondents. Para No. 5 thereof, which is relevant, reads thus:

(3.) Petitioner filed reply to the additional affidavit again reiterating that the petitioner and his brother .Jamuna Prashad are married and they have been living separately for the last 12 years. Name of the petitioner is included in the ration card No. 255796 dated January 1, 1988, in the name of his father. After the death of his parents their names were deleted from the ration card (copy annexure R2). Similarly Jamuna Prashad has a separate ration card No. 251631 dated January 1, 1988 (copy annexure R3). Copies of these ration cards were also attached with the application dated September 7,1994, seeking appointment on compassionate ground.