LAWS(ALL)-2020-1-404

SANDEEP KUMAR Vs. UNION OF INDIA

Decided On January 27, 2020
SANDEEP KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Sri Chetan Chatterjee, learned counsel for petitioner and Sri Nripendra Mishra, learned counsel for respondents.

(2.) By means of present writ petition, petitioner is challenging letter dated 25.01.2003 issued by Assistant Manager (Administration), Food Corporation of India (hereinafter referred to as "FCI") rejecting his claim for compassionate appointment.

(3.) Petitioner's father Sri Sahi Ram was working as Dusting Operator in FCI and died in harness on 16.06.2000, leaving behind his widow Smt. Bala Devi, three sons Susheel Kumar, Sunil Kumar and Sandeep Kumar and two unmarried daughters. Petitioner applied for compassionate appointment vide letter dated 18.11.2000 but after considering the same, Assistant Manager (Administration), FCI found that his application was not in accordance with guidelines applicable for compassionate appointment, hence, rejected the same vide letter/order dated 25.01.2003.