LAWS(UTN)-2010-7-34

RAVINDRA SINGH Vs. UNION OF INDIA

Decided On July 12, 2010
RAVINDRA SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioner claims appointment on compassionate grounds consequent upon the death of his father in harness on 8.12.1994. It would be pertinent to mention that the petitioner's father was holding the post of "Khalasi" in the Forest Research Institute, Dehradun at the time of his death. In the first instance, the petitioner approached the Central Administrative Tribunal, Allahabad Bench, Allahabad by filing Original Application No. 274 of 1998. The aforesaid Application was disposed of by the Tribunal vide its order dated 24.5.1999 requiring the competent authority to consider the claim of the petitioner for appointment on compassionate ground within three months from the date of receipt of a certified copy of the aforesaid order.

(2.) Consequent upon the directions issued by the Central Administrative Tribunal, the Forest Research Institute, Dehradun passed an order dated 23.8.1999, rejecting the claim of the petitioner for appointment on compassionate grounds.

(3.) In order to assail the order passed by the Forest Research Institute, Dehradun dated 23.8.1999, the petitioner again approached the Central Administrative Tribunal, Allahabad Bench, Allahabad by filing Original Application No. 1324 of 1999. The aforesaid Application was disposed of by the Central Administrative Tribunal, Allahabad Bench, Allahabad vide its order dated 5.11.1999 requiring the competent authority to reconsider the claim of the petitioner by passing a well-reasoned speaking order within three months from the date of communication of the aforesaid order.