UNION OF INDIA Vs. PRADEEP UTTAM GID

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The petition is heard finally with the consent of the learned counsel for the parties.

(2.) By this petition, the petitioner-Union of India challenges the order of the Central Administrative Tribunal, dated 16/01/2014, allowing an original application filed by the respondent and directing the petitioners to consider appointing the respondent on compassionate ground.

(3.) It is not in dispute that the respondent is the son of the second wife of Shri Uttam Gid, who was in the service of the petitioners. Shri Uttam had expired on 06/02/1999. At the time of the death of Shri Uttam, the respondent was a minor. The respondent attained the age of majority on 22/10/2003. In 2011, the respondent made an application to the petitioners, seeking his appointment on compassionate ground. The application filed by the respondent was rejected by the petitioners by an order, dated 26/09/2011. Being aggrieved by the said order, the respondent filed the original application before the Central Administrative Tribunal. The Central Administrative Tribunal, by the impugned order, dated 16/01/2014, allowed the application filed by the respondent and directed the petitioners to reconsider the case of the respondent, in accordance with law.