V. RAJKUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents 1 to 3.

(2.) This petition is directed against the order of the Central Administrative Tribunal, Madras Bench, Chennai dated 10.10.2014 passed in O.A.No.1238 of 2013, which had been preferred by the petitioner.

(3.) In the O.A., the petitioner was seeking compassionate appointment on the ground that the deceased Railway servant Mr.R.Ganesan was his adopted father. It was also submitted by the petitioner that he was one of the near relatives of the Railway servant Mr.R.Ganesan, who died in harness on 27.8.2007 while working in the Workshop of Southern Railway. According to the petitioner, his mother Smt.G.Umarani i.e., widow of the deceased Railway servant Mr.R.Ganesan, has registered the petitioner as her near relative for appointment on compassionate grounds.