NEERQAJ SINGH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The present petition has been filed challenging the judgment and order dated 21 November 2013 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad (The Tribunal) whereby the Original Application No. 1039 of 2013 seeking for quashing the order dated 25 February 2013 passed by the Railway Authorities rejecting the claim of the petitioner for compassionate appointment on account of the death of his father Kishan Singh on 9 June 2000, was dismissed.

(2.) The father of the petitioner was working as a Gangman at Mathura Junction, North Central Railway. He died in harness on 9 June 2000 leaving behind his widow Chandra Kala, two minor daughters and two minor sons including the petitioner. After the death of her husband Chandra Kala, who was aged about 33 years, moved an application before the concerned Railway Authority for grant of appointment on compassionate grounds. The said application was entertained by the Authorities and various notices and reminders were issued to Chandra Kala to produce documents, which included the educational qualification, date of birth and caste certificates but the widow neither appeared before the Authorities for consideration of her case for compassionate appointment nor she submitted the documents. As such her claim for compassionate appointment was closed in 2004.

(3.) Subsequently Chandra Kala, mother of the present petitioner, moved another application dated 22 January 2013 seeking appointment of the petitioner on compassionate ground as he had attained the age of 18 years. The aforesaid application was rejected by the Divisional Railway Manager on the ground that the issue regarding appointment on compassionate ground had already been closed in 2004 and that there was no justification in entertaining the said application after 8 years.