VINOD KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) From the aforesaid criteria it is clear that if the family is indigent then one family member is eligible to be considered for compassionate appointment. The department rejected the application of the petitioner on the ground that petitioner does not fall within the definition of indigent family. In support of the aforesaid reasoning it has been mentioned that the petitioners family received an amount of Rs. 1,19,955/- as terminal benefit of the deceased employee and the family had also been receiving pension of Rs. 2200/- plus dearness allowance per month. The petitioner has specifically stated, that at the time of death the deceased employee left behind him the following family members

(3.) No details have been prescribed in the scheme of compassionate appointment in regard to indigent family.