SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THROUGH this OA filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has sought the quashing of order dated 19.10.2013 (Annexure P -5) through which he was advised regarding the rejection of his claim for appointment on compassionate grounds.

(2.) THIS is the second round of litigation as the impugned order was passed by the respondent Department on direction issued on 16.09.2013 in OA No. 1031/PB/2013. It has been claimed in the OA that while rejecting the claim of the applicant for appointment on compassionate grounds, the respondents have ignored the fact that the applicant and his family are living in conditions of extreme poverty and there is no earning hand in the family.

(3.) IT has further been stated that the applicant earlier filed OA No. 1031/PB/2013 titled Sandeep Kumar Vs. UOI & Ors., stating that he had applied for appointment on compassionate grounds but till date he had received no communication. The OA was disposed of vide order dated 16.09.2013 with directions to respondent no. 2 (C.E. Bathinda Zone) to communicate the decision taken in the matter within a period of one month. Accordingly, the decisions taken by the respondents during 1st look, 2nd look and 3rd look were again communicated to applicant vide respondent no. 4 letter dated 19.10.2013 (Annexure P -5), which is impugned in the present OA.