SUDEEP KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Vimal Kumar, learned counsel for the petitioner as well as Sri Shashi Prakash Singh, learned Additional Solicitor General of India assisted by Sri Gopal Verma, learned counsel for the respondents and perused the record.

(2.) The writ petition has been filed questioning the order dtd. 23/8/2023 passed by the Central Administrative Tribunal, Allahabad Bench Allahabad, in Original Application No.330/01292 of 2019 Sandeep Kumar Yadav Vs. Union of India and orders dtd. 20/6/2002, 1/7/2002, 30/9/2003 and 10/9/2019 passed by respondent no.3 and consequential directions passed by the Central Administrative Tribunal.

(3.) Facts of the case is that the father of the petitioner who was a permanent vehicle mechanic in 508 Army Base Workshop, Allahabad Fort, Allahabad died in harness on 5/12/1998 leaving behind his wife Leelawati and four daughters and three sons. Subsequently, the mother of the petitioner has moved an application to the Director General, Army Head Quarter, New Delhi for consideration of the appointment on compassionate ground to anyone of the members of the family of the deceased. Pursuant to the said application, the Commandant and M.D. 508, Army Base Workshop, Allahabad Fort Allahabad has requested the mother of the petitioner for sending complete documents to register name of the eldest son Sudeep Kumar Yadav for employment assistance in the office. The petitioner has complete all requisite formalities in compliance of the letter dtd. 26/2/1999 before third respondent. Subsequently, third respondent also made correspondence directing the petitioner to submit all the relevant documents. Accordingly, the petitioner complied with the letter dtd. 11/12/1999.