PRASHANT KUMAR JAUHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Anand Mohan Pandey, learned counsel for the petitioner and Sri R.B. Singhal, Assistant Solicitor General, Union of India, assisted by Sri B.K. Singh.

(2.) By means of the present writ petition, the petitioner is challenging the order dated 21st March, 2013, passed by the Central Administrative Tribunal, Allahabad in O.A. No. 1650 of 2011.

(3.) The brief facts, giving rise to the present petition, are that the father of the petitioner was an employee of the Ordnance Factory Kanpur, who was working on the post of Wire Man. He died in harness on 23rd November, 2009. The wife of the deceased employee moved an application seeking compassionate appointment of the petitioner. On consideration of the claim, the petitioner has been issued an appointment letter, dated 11th December, 2010. In the meantime, before the petitioner could join the post, it has been detected that the the father of the petitioner has taken a loan from the State Bank of India for construction of the property and the deceased employee was having a property, but the said fact has not been disclosed in the application seeking compassionate appointment. The petitioner has been issued a notice to which the reply has been filed. On the consideration of the reply, the appointment letter, issued to the petitioner has been cancelled. Being aggrieved by the cancellation of the appointment letter, the petitioner filed Original Application No. 1650 of 2011 before the Central Administrative Tribunal, which has been rejected by the impugned order.