T SWAMY DASS Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition is directed against order of Central Administrative Tribunal, Jabalpur Bench, dated September 7, 2000 passed in O. A. No. 177 of 2000.

(2.) PETITIONER is son of late Naib Subedar D. Thomas Raj who was with respondent Army Corps of EME and died on 20-10-1992 in Command Hospital, Southern Command, Pune due to chronic renal failure with severe anaemia at the age of 41, completing service of 22 years. The deceased left behind wife, applicant and parents dependent on him.

(3.) THE petitioner alleges that he is qualified to be appointed against Group-D post with the respondents. As such, he applied for appointment on compassionate ground in 1992, his father having died while in service. All necessary requirements in support of the claim were furnished to the competent authority. Surprisingly, after lapse of seven years, respondents did not allow the claim, expressing inability to give him appointment.