G MANIKANDAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner's father was working as a Village Assistant in the Revenue Department under the third respondent and he died in harness on 27. 05. 1999. The petitioner's father left behind his wife aged about 43 years, unmarried daughter aged about 23 years, the petitioner aged about 21 years and the son aged about 17 years who was also unemployed and also the unmarried daughter who married subsequently.

(2.) THE petitioner had passed the Higher Secondary Examination and also Typewriting (lower) and according to him, he is eligible for appointment in Group C and D Posts of the Union Territory of Pondicherry.

(3.) THE petitioner submitted an application dated 01. 03. 2000 praying for appointment on compassionate ground and the second respondent vide communication dated 18. 10. 2000, has informed him that his case was placed in the meeting of the committee for compassionate ground appointment on 29. 09. 2000 for consideration and the committee has not recommended his case for consideration. The mother of the petitioner has also submitted a representation stating that the pension amount Rs. 2,000/- given to her is not enough for maintaining his family consisting of two sons and three daughters and therefore, a job may be given to her son, the petitioner herein. The mother of the petitioner had also submitted a reminder on 15. 03. 2000. However, there was no response and hence, the petitioner had filed an application in O. A. No. 131 of 2003 on the file of the Central Administrative Tribunal (in short 'the Tribunal') challenging the order of rejection of his request for appointment under compassionate ground, passed on 18. 10. 2000.