SANGAM KUMAR SHUKLA Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) The petitioner's father died in service on 6.4.1998 while working on the post of an Auditor in the office of the Controller of Defence Accounts (Central Command). It was alleged that a sum of Rs. 4 lacs was spent on treatment when his father was ill and that his father had taken various loans which had to be cleared. Since the family was facing acute financial hardship, the petitioner's mother moved an application dated 21.4.1998 praying that her son, namely, the petitioner be appointed on compassionate ground. Subsequently, an application in the prescribed form was made by the petitioner in which he stated that he was unemployed and that there was an outstanding liability of Rs. 1,70,000.00 which had to be cleared on account of the loans taken by his father. The petitioner's application was rejected by an Order dated 22.2.2000 against which the petitioner has filed the present writ petition praying for the quashing of the Order dated 22.2.2000 and for a mandamus commanding respondent No. 3 to reconsider the claim for his appointment on compassionate ground.

(2.) Heard Sri S.K. Srivastava, the learned Counsel for the petitioner and Sri Ramesh Singh, the learned Counsel for the respondents.

(3.) The petitioner's application has been rejected on the following grounds :