BHAGWAN DASS Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) XXXXXXX,

(2.) THE present O.A. has been filed under Section 19 of the Administrative Tribunals Act, 1985, seeking direction to the respondents to appoint the applicant in Railways on account of death of his family member in the train accident on 14.12.2004.

(3.) AVERMENT has been made in the O.A. that one Smt. Sugani, wife of the applicant, was killed in an accident on 14.12.2004 when Jammu Tawi Ahmedabad Express & Jallandhar -Pathankot DMU train collided near Hoshiarpur. The Govt. announced some financial assistance to the family members of the deceased persons and also promised to give permanent service in Railways. The news item dated 21.11.2012 in Dainik Jagran has been referred in this regard (Annexure P -1). The applicant applied to the DRM (P), Northern Railways, Ferozpur for appointment on compassionate grounds but the request was rejected by the respondents stating that the applicant is illiterate and his case is not covered under the rules for appointment on compassionate grounds. Copy of the rejection order dated 15.07.2013 is annexed (Annexure P -2).