B JAYAKUMAR Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) THIS writ petition has been filed praying to call for the records in RET/31-36/99 on the file of the second respondent and quash the order dated 17. 03. 2003 made therein and consequently direct the first respondent to appoint the petitioner on compassionate grounds in Group III category or any post equivalent thereto with all service benefits w. e. f. 05. 11. 1999.

(2.) THE brief facts leading to the filing of this writ petition are as follows :

(3.) THE Deputy General Manager (Admn) in the Office of the second respondent in the counter affidavit filed on behalf of the respondents, has stated that compassionate ground appointments are given on verifying the indigent condition of the family of the deceased employees due to their sudden demise, after being duly recommended by the HPC constituted for this purpose and in the case of the petitioner, the Department has conducted Spot Verification and found that the family is not in an indingent situation based on the following facts. (a) The family is receiving Rs. 3325 + D. A. and has received Rs. 4,12,800/- as Departmental benefits. (b) Age of the applicant (c) Working status of the elder son