JAGDISH NARAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The unfortunate Petitioner, who was appointed on compassionate ground after the death of his father (late Sarwan Lal), appears to be aggrieved by the judgment and order dated 21.01.2002, passed by Central Administrative Tribunal, Allahabad in Original Application No. 844 of 1995, by which the Petitioner's Original Application has been dismissed.

(2.) The facts giving rise to this case are that the late Sarwan Lal, who was a permanent employee, working as a Tailor with Respondent No. 2, died in harness. After his death on 13.12.1992, the Petitioner being the eldest son was appointed on compassionate ground.

(3.) From the perusal of the appointment letter, it transpires the Petitioner's appointment was on probation for the period of 2 years with the rider that in case Petitioner's work and conduct during the period of probation is found unsatisfactory, his services be terminated. It further transpires that the Respondents have found the Petitioner's work unsatisfactory and terminated the services of the Petitioner on 22.9.1994.