MAMTA Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITIONER has filed this petition challenging the order dated 15. 6. 2007 passed in O. A. 619/2006 by the Principal Bench of the Central administrative Tribunal at New Delhi. By the impugned order, the Tribunal dismissed the O. A. declining the relief for compassionate appointment sought by the appellant.

(2.) APPELLANT's case in brief is that her husband was working as Greaser in the office of the Officer Commanding No. 27, Equipment disposal Section of the Indian Air Force at New Delhi. Her husband late Shri benjamin expired on 19th May, 1998 leaving behind the petitioner and two minor school going daughters. Appellant immediately thereafter on 15th June, 1998 applied for compassionate appointment. The request for compassionate appointment was declined vide orders dated 11. 12. 1999. She made further representations but her case was closed on 5. 1. 2000.

(3.) MR. Y. S. Chauhan, learned counsel for the petitioner submits that the petitioner's case for compassionate appointment had been duly forwarded to the authority for consideration as one deserving employment on compassionate grounds. The grievance of the petitioner is that no reasons or justification for denying the petitioner's claim for compassionate appointment have been conveyed. Learned counsel, with a view to further buttress his argument relies on Annexure P-7 being the instructions No. 19 (4)/824-99/1998-D (LAB) dated 9. 3. 2001. It is his grievance that the respondents have not evaluated the petitioner's case for compassionate appointment by according the weightage as prescribed in the said instructions. Counsel for respondent submits that petitioner's case was rightly rejected.