G MANIKANDAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has preferred this writ petition against the order dated 06.04.2018 of the Central Administrative Tribunal, Chennai Bench, Chennai in O.A.No.310/01653/2016. By the said order, the O.A. preferred by the petitioner came to be dismissed. In the O.A., the petitioner had prayed for directions to the respondents 1 and 2 to appoint him on compassionate ground in any one of the post including as GDS considering his long years of service as an outsider.

(2.) It is not disputed that the father of the petitioner expired on 19.1.1996 while working as Postman leaving behind his wife, old mother and five sons, including the petitioner. At the time of the death of the father of the petitioner, the petitioner and his brothers were minors. The petitioner's mother submitted a representation for appointment on compassionate ground, which was approved against Group 'D' NTC cadre. As there was no vacancy, the mother was put on wait list. In compliance of the DOP & T OM dated 24.11.2000, the Department vide a letter dated 8.2001 directed that maintaining of wait list for approved candidates shall be discontinued. The wait list was, therefore, dispensed with, with effect from 25.7.2001. Admittedly, this was not challenged by the mother of the petitioner.

(3.) The case of the petitioner is that in 2003 his mother fell ill and she could not approach the Central Administrative Tribunal to seek remedy like others. She, therefore, made a request for appointing her son, the present petitioner, on compassionate ground. However, during the course of arguments, the learned counsel appearing for the petitioner conceded that the mother of the petitioner had not made any application to authorities to consider the petitioner on compassionate ground.