PAWAN PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) THROUGH this writ petition, order of the Central Administrative Tribunal passed in O. A. No. 453 of 1999 dated September 15, 1999 has been challenged.

(2.) FATHER of petitioner, late Mool Chand Patel, was serving in N. C. C. Bn. No. 1, Jabalpur. While in service, he died on 15-8-1994. Death certificate in support of this fact has been filed. The deceased left behind his widow and four grown up sons and daughters. They all are educated, therefore, need for immediate employment, after the death of the deceased was felt. Consequently, claim for appointment on compassionate ground was raised and ultimately the matter came before the Central Administrative Tribunal which has rejected the same by the impugned order.

(3.) SHORTLY stated, the Central Administrative Tribunal found that the deceased has four sons and daughters and the widow who was Government employee before the death of her husband and was continuing in service after his death. As such, as per parameters for considering the case for appointment on compassionate ground were not fulfilled, apart from the fact that the application for seeking relief from the Tribunal was barred by limitation.