JITENDER KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) XXXX.

(2.) THIS O.A. has been filed under Section 19 of the Administrative Tribunals Act, 1985, seeking the following relief:

(3.) AVERMENT has been made in the O.A. that the father of the applicant, one Sh. Madan Lal, who was working as Machine Attendant (offset) in Govt. of India Press, Nilokheri, expired while on duty on 06.08.2009. Sh. Madan Lal left behind his widow Smt. Kishna Rani, two sons Sanjeev and Jitender Kumar and one daughter Renu. The mother of Sh. Madan Lal was also dependent upon the deceased. Four months after death of the father of the applicant, his widow Smt. Kishna Rani died and in 2012 the mother of Sh. Madan Lal also passed away. It is further stated that the applicant has responsibility of his brother who is not mentally fit and is incapable of even taking care of his daily needs and also unmarried younger sister. The applicant is a graduate and is in real need of employment.