VISHESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Vinay Kumar, learned counsel for the petitioner and Mrs. Monika Pant, learned Standing Counsel for the Union of India and, with their consent, the Writ Petition is disposed of at the stage of admission.

(2.) This Writ Petition is filed against the order passed by the Central Administrative Tribunal dismissing the Delay Condonation Application, in O.A. No. 331/00073/2015 filed by the petitioner dated 20.07.2018, on the ground of delay and laches.

(3.) The petitioner's father died while in service in the year 2002. The petitioner submitted an application on 16.03.2004 to the respondents seeking compassionate appointment. The petitioner's application was rejected by order dated 30.03.2005, and he was informed that the Board of Officers/Committee, in their meeting held on 21.03.2005, had considered his case in terms of the provisions and orders of the Government of India, DOPT; and they had found his case not to be deserving in view of the overall financial status of the family of the deceased, based on the family pension, terminal benefits, other monthly income etc. vis -vis the liabilities of the family; and, hence, his case for compassionate appointment was not being recommended.