BORA NARAYANAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Embittered with the order passed by the Central Administrative Tribunal, Hyderabad Bench (hereinafter referred to as "the Tribunal"), in O.A.No.1534/2014 pronounced on 27/12/2018 rejecting the case of the petitioner, who was the applicant in the O.A. for compassionate appointment on the ground of delay, the present writ petition has been filed.

(2.) The parties are arrayed as in the present writ petition.

(3.) The contour of facts leading to the filing of the present writ petition are that, the petitioner/daughter of the deceased employee (B.Ramulu) states that on 3/12/1970, B.Ramulu joined as Gangaman in the Railways and he was subjected to medical examination and in pursuance of the said examination on 18/8/1999, he was medically de-categorized and as a consequence, he opted for voluntary retirement which was accepted on 22/3/2000 by the respondents herein. B.Ramulu rendered 30 years of service in the respondent organization. B.Ramulu, who opted for voluntary retirement, had three unmarried daughters, two sons and his wife and the pension fixed at Rs.1895.00 in the year 2000 at the time of retirement. An amount of Rs.1,50,000.00 was also released towards gratuity and PF.