SURENDRA PRASAD GOND Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner is the son of late Munshi Ram, who was a Games Peon in the employment of the Respondent-University. He died in harness on 21st September, 1997 whereafter his widow Smt. Sudama Devi moved an application for compassionate appointment.

(2.) The University took a stand that the request of compassionate appointment was rejected on 19.12.1998 keeping in view the criteria as adopted in the Executive Council Resolution No. 490 dated 13.8.1997.

(3.) The University further took a stand that the University Grants Commission had imposed a ban on such appointments w.e.f. 31st August, 2009, which was ultimately lifted for making compassionate appointments against Group C and D posts on 11.12.2002 subject to rules being framed in this regard. The University framed its Rules for compassionate appointment on 31st May, 2003.