PUNITA BHATT Vs. B.S.N.L.

JUDGEMENT

(1.) Heard Sri Pankaj Kumar Tripathi, learned Counsel for the petitioner and Sri Pratul Kumar Srivastava, learned Counsel for the respondents.

(2.) By means of this petition, the petitioner has challenged the judgment and order dtd. 13/1/2023 passed by the Central Administrative Tribunal, Lucknow Bench (hereinafter referred to as 'the Tribunal'), whereby Original Application No. 332/00/123/2017 filed by the petitioner claiming compassionate appointment on the basis of being widow daughter has been dismissed. In addition, the petitioner is also challenging the direction/instructions issued by the Assistant General Manager (Recruitment), Bharat Sanchar Nigam Limited, Telecom (East), U.P. Circle, Lucknow (respondent No.2) to the effect that widow daughter of the deceased employee cannot claim compassionate appointment.

(3.) Brief facts of the case are that the petitioner is a widowed daughter. Her father, namely, Om Prakash Bhakta, while working on the post of T.O.A. (T.L.) in the office of General Manager (Telecom), died in harness on 12/11/2011, leaving behind wife (Smt. Saraswati Devi), four daughters including the petitioner and a son.