ANUJKUMAR C RAMNANDI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel Shri Savani for the petitioner and Ms. Kachchhava for the respondent.

(2.) Petitioner is the son of Shri C.J.Ramanandi, who died while working as Mail Over-sealer on 22.11.2000. On his death the son of the petitioner has applied for appointment on compassionate ground on 1.11.2001 (Annexure : B). The same was not replied, therefore, repeated representations were made. The last representation was dated 1.9.2004 (Annexure : C). The same was replied for the first time by the Senior Superintendent, Post Office, Bhavnagar in September, 2004 (Annexure : D) stating that his case was considered by the Circle Selection Committee, Ahmedabad, which has not recommended his case for appointment on compassionate ground and rejected his request for appointment. Hence, this petition.

(3.) Notice of Rule was served to the respondent long back, but no reply was filed so far. Hence, in absence of reply Affidavit the matter is required to be decided. It is unfortunate that though the request was made in November, 2001, the same was not considered and replied till September, 2004. It was done only after repeated representations. What is waived with the Circle Selection Committee, Ahmedabad for rejecting the Application of the petitioner for appointment on compassionate ground is not at all stated in the order. It is a non-speaking order, hence the same requires to be quashed and set aside.