TETRI DEBI Vs. UNION OF INDIA

JUDGEMENT

(1.) After the service has been effected upon the parties, the parties are represented by the respective Counsels.

(2.) The instant writ petition has been filed challenging an order dtd. 30/7/2014 passed by the Central Administrative Tribunal in OA 660 of 2014 by which an application under Sec. 19 of the Administrative Tribunal Act was dismissed solely on the ground of res judicata.

(3.) Sworn of unnecessary details the father of the petitioner no. 2 died in the year 1982 while in service and an application was taken out by the petitioner no. 1 seeking appointment on compassionate ground. Amidst the pendency of the said application, a further representation was made after a lapse of time and the moment the petitioners realized that the said representation has been kept in suspended animation, an approach was made to the tribunal with an application being OA 165 of 2010. In the midst of the said application it was informed to the Tribunal that a decision has already been taken and the application of the petitioners has not been accepted. The said tribunal application was dismissed on 16/9/2011 upholding the decision of the authority that the petitioners are not entitled to appointment on compassionate ground.