MANISH THAKUR Vs. ANUPAM VIYAS

JUDGEMENT

(1.) Supplementary response-affidavit filed on behalf of respondents is taken on record.

(2.) Petitioner's father Late R.S. Thakur was serving as Ex-A.G. III in Food Corporation of India, who passed away in the year 2005. Petitioner applied for compassionate appointment but his application was rejected by the Competent Authority vide order dtd. 5/9/2013, on the ground of non-availability of vacancies, in the 5% quota meant for compassionate appointment. Petitioner challenged the said rejection order by filing Writ Petition (S/S) No. 1594 of 2014, which was allowed and respondents were directed to consider petitioner's claim, in view of the observations made in the writ petition.

(3.) Pursuant to the judgment, Competent Authority in Food Corporation of India considered petitioner's claim and again rejected the same vide order dtd. 11/10/2018, on the ground that between 1995 to 2016, there was no vacancy under 5% quota meant for compassionate appointment.