KRISHNA KUMAR KORI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present Miscellaneous Petition under Article 227 of the Constitution of India, challenging the order dtd. 29/8/2025, whereby the Central Administrative Tribunal dismissed Original Application No. 200/1160/2022, denying compassionate appointment to him.

(2.) The father (Late Jagdish Kumar Kori) of the petitioner was working as MTS under the respondent and died on 26/7/2016, leaving behind his wife and three sons. Later on, the wife of the deceased employee also expired on 19/1/2017. The younger brother of the petitioner was below 25 years; therefore, he started getting family pension till September 2020 on becoming a major.

(3.) The petitioner, being the elder son, filed an application on 3/4/2017 for the grant of a compassionate appointment. At that time, he possessed a minimum qualification i.e. 10th standard pass and also noobjection certificate given by two remaining brothers.