CHIEF POSTMASTER GENERAL Vs. G CHAMUNDESWARI

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The present writ petition has been filed by the Chief Postmaster General, Tamilnadu Circle, Chennai-2 against the order dated 27.1.1999 passed by the Central Administrative Tribunal in O.A.No.638 of 1997 giving direction that the application of the present second respondent for appointing him on compassionate ground should be considered as early as possible.

(3.) There is no dispute that one Mr.C.V.Karunakaran who was employed under the present petitioner died while in service, leaving behind him, his wife (first respondent), married son, daughter and unmarried son (2nd respondent). The first respondent had filed representation praying for appointment to the present second respondent on compassionate ground, which was rejected on the ground that the family was not in indigent circumstances, inasmuch as the first son of the deceased was employed in ONGC. A subsequent application, clarifying the position was filed wherein it is indicated that in fact the eldest son, who was employed in ONGC was married and living separately and the daughter was also married and there was no earning member in the family consisting of the widow and the unmarried son of the deceased. The subsequent application was also rejected on the ground that the family was not in indigent circumstances, since there was an earning member in the family. The Central Administrative Tribunal on consideration of the stand of either party, came to the conclusion that the first son was already married and could not take any interest in the welfare of his mother and unmarried brother and rather he would look after his own family. Therefore, it has given direction to the respondents to consider the application of the second son for a suitable job in the department as early as possible.