ABDUL RAHIM Vs. VIKRAM UNIVERSITY

JUDGEMENT

(1.) The petitioner before this Court filed the present petition being aggrieved by order dated 05.09.2018 by which the respondent No.1-University has rejected his claim for compassionate appointment on account of death of his father.

(2.) According to the petitioner, his father was appointed as Class-4 employee in the Respondent No.1-University vide order dated 10.10.1991. Thereafter, he was confirmed on the said post on 14.07.1994. Unfortunately, his father expired on 15.01.2011 while working in the services of respondent No.1-University. After his death, the petitioner being a qualified person had applied for compassionate appointment. The petitioner filed an affidavit of his mother and surviving brother, as they have no objection in grant of compassionate appointment to the petitioner. Thereafter, the petitioner submitted an application dated 08.02.2012 before the respondent No.3 and the same has been rejected vide letter dated 02.01.2013 due to the reason that the petitioner's brother- Shri Abdul Rashid Sheikh is already in employment as Peon in computer branch of Vikram University.

(3.) Being aggrieved by the aforesaid order, the petitioner filed the writ petition No.3684/2013 which was permitted to be withdrawn with liberty to submit the fresh representation. Now vide impugned order, the respondent has rejected the representation.