UNION OF INDIA Vs. ASHISH BAIRAGI

JUDGEMENT

(1.) The present writ petition has been filed by the Union of India against the order passed by Central Administrative Tribunal on 11.05.2016 in Review Application No.200/00083/2014 (Union of India vs Ashish Bairagi) arising out of an order passed in Original Application No.153/2012 (Ashish Bairagi vs Union of India).

(2.) The respondent has filed an Original Application before the Central Administrative Tribunal claiming compassionate appointment and it was stated by him that his father was a Government servant and he died in harness. The Tribunal has disposed of Original Application No.153/2012 filed by the applicant vide order dated 07.05.2014 with a direction to the non-applicant- Union of India to reconsider the case of the applicant in light of the policy governing the field. The said order was passed on 07.05.2014 and thereafter review petition was preferred in the matter and the same was barred by limitation and therefore the Tribunal has dismissed the review petition preferred by the Union of India on 11.05.2016.

(3.) This Court has carefully gone through the order passed by the Central Administrative Tribunal in Original Application as well as the order passed in Review Application. The Tribunal has arrived at a conclusion that while rejecting the candidature of the applicant no reasons have been assigned.