SHAIK AMANULLAH Vs. BHARAT SANCHAR NIGAM LTD.

JUDGEMENT

(1.) AGGRIEVED by the order dated 01.02.2005, passed in Writ Petition No. 17621 of 2004 by a learned single Judge of this Court, the unsuccessful petitioner therein preferred this Writ Appeal.

(2.) FOR the sake of convenience, the parties hereinafter will be referred to as they were arrayed in Writ Petition No. 17621 of 2004.

(3.) THE respondents filed a counter -affidavit opposing the writ petition. They admitted the fact that the petitioner's father was retired on medical invalidation. However, they contested the matter on various grounds stating inter -alia that 1st son of the retired employee is working in a private firm, earning Rs. 9,000/ - p.a. and his 2nd son is an Auto Driver, earning about Rs. 12,000/ - p.a. It is further contended that representation of the petitioner's father was forwarded to the Circle High Power Committee, which is the competent body to consider and appoint any family member on compassionate grounds and in turn the BSNL Corporate Office, New Delhi vide its letter dated 15.05.2004 intimated that the High Power Committee has considered and rejected the request of petitioner's father, since there are earning members in the family and he was not living in indigent condition. It was also mentioned that he was getting Rs. 1,020/ - p.m. as pension at the relevant point of time.