ABDUL SHAHID CHOUDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) The case as set up by the petitioner is that despite availability of vacancies, the petitioner has not been appointed on compassionate basis when according to him, two persons have been appointed. Vide judgment dated 05.02.2015 passed in WP(C) No. 157 of 2014, the petitioner on compassionate ground was required to be considered as on his turn subject to availability of vacancy. It was also noted that the petitioner at that time was figuring at 5th position in the seniority list of the applicants who had applied for compassionate appointment.

(2.) Learned CGC Mr. K. Paul on 13.02.2019 made a submission to the effect that in the priority list the petitioner figures at Sl. No. 6, the two persons have been given compassionate appointment figuring in the priority list at Sl. Nos. 1 and 2.

(3.) Today, learned counsel for the petitioner submits that now the petitioner will figure at Sl. No. 4, therefore, to be granted compassionate appointment, when vacancy arises.