JAYESH J PUWAR Vs. GENERAL MANAGER

JUDGEMENT

(1.) Rule. Mr.M.R.Shah appearing for respondents waive service of rule. With the consent of parties matters are taken up for final hearing.

(2.) Since the facts are interconnected and common issues are involved in the matters, they are being dealt with by this common judgment.

(3.) So far as petitioner of SCA No.6751/02 is concerned, the petitioner's father J.C.Puwar was initially working in the Telephone Dept which has been now transferred to Bharat Sanchar Nigam Ltd which is also a Govt.of India Organisation and the petitioner herein Jayesh J.Puwar moved an application for appointment on compassionate grounds on account of death of his father on 12.5.98 when he was on duty prior to reaching the age of superannuation. The matter was considered by the respondent and the request for appointment on compassionate grounds has been denied on the ground that the income of the family pension is Rs.4865.00pm and the other terminal benefits paid to the family of the deceased is of Rs.5,06,112.00 and therefore considering the financial status and size of the family it was found by the authority that the family is not living in indigent condition and therefore the request for appointment on compassionate grounds was denied.