AKHATAR HUSEIN Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard the learned counsel Mr Mehul Sharad Shah for the petitioner and learned counsel Ms. Archana Amin, appearing for the respondents.

(2.) THE father of the petitioner was serving as a Postman at Sidhpur Post Office. He died in harness on 3.5.2005. At the time of death, the petitioner was minor. After he became major, he made an application for appointment on compassionate ground in the year 2008. As per the policy of the Department of Posts, they have received 66 applications claiming appointment on compassionate ground which were considered under the quota of compassionate appointment and there were four vacancies available. THE Assistant Director of Postal Services, Gujarat Circle, Ahmedabad considered the merits and de-merits of all the 66 applications and found that cases of 4 candidates were the most deserving cases for appointment on compassionate ground and they have been recommended for appointment. Application of remaining 62 applicants had been rejected. THE petitioner falls within the unlucky 62 applicants. THE petitioner challenged the order passed by the Department of Posts: India dated 29.06.2010 before the Central Administrative Tribunal, (for short, "the Tribunal"), Ahmedabad by filing OA No.21/2001 which was dismissed by the Tribunal by making the following observations: