SAKSHI RAJPUT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The Tribunal by the aforesaid judgment has dismissed the aforesaid application of the petitioner No.1 Ku. Sakchhi Rajput, daughter and petitioner No.2 Smt. Nirmala Bai Rajput, wife of late Shri Shital Prasad, who died while serving the respondent-Ordnance Factory, Khamaria, Jabalpur on 11.10.1989. Prayer of the petitioners in Original Application was to direct the respondents to consider the case of the petitioner No.1 for compassionate appointment.

(3.) The respondent-Department has considered the application of the elder brother of petitioner No.1 for compassionate appointment subsequently. However, his candidature was rejected by respondent-Deparment vide order 24.9.2006 as he had concealed information regarding his prosecution in a criminal case. He approached the Tribunal in O.A. No.850/2006 which was rejected by the Tribunal on 18.5.2007. Thereafter, he approached this Court by filing W.P. No.9268/2007(S) that too was rejected on 01.11.2007. The own case of the petitioners before the Tribunal was that they applied to the respondent-Department for compassionate appointment of petitioner No.1 on 05.8.2016 but the same was not responded to. Subsequently, they approached the Tribunal by filing O.A. No.1138/2016 which was dismissed as withdrawn vide order dated 15.02.2017 with liberty to file a fresh original application.