SUDDHU Vs. SENIOR REGIONAL MANAGER F CI VARANASI

JUDGEMENT

(1.) Heard Sri R.C. Gupta, learned counsel for the petitioners and Sri Satya Prakash, learned counsel for respondent nos.1 and 2.

(2.) Briefly stated the facts of the present case are that the petitioner no.2 was working as loader under the respondent no.2. His date of birth was 15.4.1948. He was to retire on 14.4.2008 on attaining the age of superannuation of 60 years. However, on medical ground, the petitioner no.2 applied for his retirement by an application dated 6.4.2002 annexing therewith a medical certificate issued by Medical Superintendent, Government Hospital, Shivpur, Varanasi. His application for retirement on medical ground was accepted by respondent no.2.

(3.) An office order dated 13.6.2002 was issued by respondent no.2 retiring the petitioner w.e.f. 30.6.2002 when he was of 53 years. On 1.10.2002, the petitioner no.2 moved an application before the respondent no.2 requesting him to appoint his son Sri Suddhu, i.e. petitioner no.1 on compassionate ground in view of the scheme of compassionate appointment dated 3.7.1996 for appointment of next kin of departmental workers, who seek retirement on medical ground at their own request in relaxation to the procedure of getting sponsored from Employment Exchange. The aforesaid application dated 1.10.2002 was submitted by him in prescribed form before attaining 55 years of age.