NISHANT KAUSHIK Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) Heard Sri S.K. Mishra, Advocate on behalf of the petitioner, and Sri K.C. Sinha, Assistant Solicitor General of India, on behalf of the respondents.

(2.) Petitioner made an application for compassionate appointment being offered on the ground that his father Sri V.D. Sharma has expired during harness on 21st November, 2000. According to the petitioner his father was a permanent employee in the Ordinance Factory at Muradnagar. The application of the petitioner was rejected vide order dated 5th March, 2001. Feeling aggrieved by the aforesaid order, the petitioner preferred a departmental appeal. The appeal so filed was not decided within reasonable time and therefore, the petitioner approached this Court by means of Civil Misc. Writ Petition No. 9174 of 2002. The writ petition was decided under order dated 16th July, 2002 with a direction upon the concerned authority to decide the appeal filed by the petitioner.

(3.) The appellate authority by means of the order dated 10th October, 2002 rejected the appeal so filed. Against the order of the appellate authority petitioner filed Civil Misc. Writ Petition No. 48036 of 2002. The writ petition was finally allowed by this Court vide judgment and order dated 25th February, 2002 and the orders dated 5th March, 2001 and dated 10th October, 2002 were quashed. The matter was remanded to the authority concerned for deciding the claim of the petitioner for compassionate appointment afresh in light of the observations made by the Court.