UNION OF INDIA Vs. SHRI VELUMANI CHINNASAMY SANYASI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) The petitioner challenges judgment and order dated 19 th December, 2014 passed by Central Administrative Tribunal in Original Application No.592/2013. Briefly stated the facts as described by the petitioner in his petition are as under:- The father of respondent no.1 was railway employee who joined the service from 3rd December, 1981. While in service he died on 20th December, 1997.

(3.) The elder son Velumurugan applied for appointment on compassionate ground on 26th November, 2001 on his mother giving no objection in his favour on 10th January, 2002. The application filed by Velumurugan was rejected as it was found that he produced a bogus certificate. The decision of administration was communicated by the letter dated 23rd September, 2002 (Exhibit B). Another son of deceased i.e. respondent no.1 applied for appointment on compassionate ground on 17th July, 2009.