AMLA R. Vs. UNION OF INDIA

JUDGEMENT

(1.) Whether the applicant/petitioner is entitled to compassionate appointment as a consequence of her mother, employed in the office of the 2nd respondent-Accountant General, dying in harness, is the question that arises for determination before us.

(2.) The Central Administrative Tribunal, Ernakulam Bench in O.A. No. 476/2012 upheld the act of the respondents in rejecting the claim of the applicant for the reason that her sister was a Bank employee and applicant herself was a law student equipped educationally for her livelihood and that her family was receiving family pension of Rs. 13,805/- and Dearness Relief thereon apart from the earnings of her father, and therefore, the family could never be said in penury so as to get the relief of compassionate appointment.

(3.) Aggrieved by the impugned order of the Tribunal dated 28.01.2013, the applicant prefers this O.P.