NIRU DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the decision of the Administrative Tribunal in O.A. No. 1505 of 2010. The Tribunal has dismissed the Original Application filed by her in which she had sought the relief of compassionate appointment. The petitioner claims that she was married to one Angrej Mondal, who was employed with the Eastern Railways as a gatekeeper. Angrej Mondal expired on 29th March, 2005. One year later, the petitioner submitted a representation to the authorities seeking appointment on compassionate grounds.

(2.) As there was no response from the authorities, the petitioner approached the Central Administrative Tribunal. On 9th July, 2010 the Tribunal disposed of the Original Application directing the authorities to decide whether the petitioner fulfilled all the conditions for being appointed on compassionate grounds. The Senior Divisional Personnel Officer of the Eastern Railways passed an order on 21st September, 2010 rejecting the application of the petitioner. The main reason was that the petitioner had got married to the deceased employee, although his first marriage was subsisting.

(3.) Being aggrieved by the decision of the Railways, the petitioner approached the Tribunal yet again by preferring O.A. 525 of 2011. The Tribunal has dismissed the Original Application as the marriage between the petitioner and the deceased Angrej Mondal did not have any legal sanction.