NINCY KAREEM Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) XXXXX.

(2.) APPLICANT is the daughter of the deceased GDSBPM Kandamkulam Smt. Jameela Kareem who died on 07.11.2011. The applicant's father died much earlier in 1987 when she was only 3 years old. At the time of death of her mother there were only two children, i.e. applicant and her elder sister. Elder sister is married and is living separately. The house in which they live belonged to her father. After the death of the mother the terminal benefits received were utilised for clearing the debts incurred for the treatment of her mother and for settling the dues in connection with the marriage of her elder sister. The applicant is now 28 years old. She had applied for appointment on compassionate grounds but it was rejected vide Annexure A/2 order. She sent a representation to Respondent No. 2 which was also turned down vide Annexure A/1 order'. Hence she has approached this Tribunal with this OA seeking relief as under:

(3.) THE scheme of compassionate appointment is governed by Annexure A/6 instructions of the Postal Directorate. The application for compassionate appointment was considered by the Circle Relaxation Committee based on merit points system envisaged in the aforesaid instructions. Applicant was awarded merit points as shown below: