GULREZKHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall govern the final disposal of W.P. No. 13284/2008 -Mushtak Khan v. Union of India and others, W.P. No. 13285/ 2008 - Pranav Bhattacharya v. Union of India and others, W.P. No. 13286/ 2008 - Dinesh Kumar vs. Union of India, W.P. No. 13287/2008 - Gopal Krishna Mehta v. Union of India and others, W.P. No. 13288/2008 - Ku. Shamshad Khan v. Union of India and others, W.P. No. 13289/2008 - Buli v. Union of India and others and W.P. No. 13290/2008 - Smt. Raju Bai v. Union of India and others, which were heard analogously.

(2.) Having been brought on the list of eligible candidates for appointment on compassionate ground in lieu of death of sole bread earner, on the basis of an existing policy/scheme for compassionate appointment, whether the petitioners on the basis of subsequent circulars, which earmarked the life of retention of such person on the waiting list, can be deprived from being appointed on compassionate ground in the event of vacancies arising in subsequent year, is the moot issue which crops up for consideration in present bunch of petitions preferred against the order dated 10.9.07, passed by the Central Administrative Tribunal, wherein, claim of respective petitioners have been rejected.

(3.) Undisputed facts carved out from the impugned order are that in W.P. No. 13288/2008 (O.A. No.686/07) Anwar Khan, Fork Lift Helper, Bank Note Press, Dewas died in harness on 24.5.02, leaving behind four children. The petitioner applied on 6.8.02 seeking appointment on compassionate ground. The same was turned down vide communication dated 6.8.07.