AJAY MANIRAM YADAV Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) The present petition has been filed by the petitioner assailing an order dated 19.08.2017 passed by the Central Administrative Tribunal, dismissing his OA No.1685/16 along with the miscellaneous application for seeking condonation of delay in filing the said OA wherein he had challenged the order dated 17.05.10 passed by the respondents/BSNL, rejecting his request for compassionate appointment on the ground that on an evaluation made by the Committee constituted by the BSNL for recommendation of compassionate appointments, it did not find the family of the deceased employee in a state of financial crisis.

(2.) By the impugned order, the Tribunal had dismissed Miscellaneous Application No.166/2016 filed by the petitioner along-with the OA for seeking condonation of delay by observing that the explanation offered by the petitioner is extremely vague and unsatisfactory.

(3.) As per the fact position, Sh.Maniram Yadav, father of the petitioner, who had joined the respondent/BSNL on 29.08.1983, was serving at Ahmadabad as a class-IV employee till he expired on 20.01.2007, while still in service. On 13.12.2007, the petitioner had filed an application seeking compassionate appointment which was rejected by the Competent Authority on 08.04.2010. The aforesaid order dated 08.04.2010 was communicated by the respondent/BSNL to the petitioner on 17.05.2010. Instead of immediately seeking legal recourse against the said rejection order, the petitioner waited for three years upto 03.06.2013, when he submitted a representation to the Lieutenant Governor, GNCT of Delhi for reconsideration of his case.