BUCHI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is in assailment of the judgement and order dated April 21, 2023 passed by the Central Administrative Tribunal in O. A. No. 350/01039/2020 dismissing the prayer of the writ petitioner for change of nomination for the purpose of appointment of her daughter on compassionate ground.

(2.) One Krishna @ Krishna Goala who happened to be the husband of petitioner No.1 and father of petitioner No. 2, used to work as Sr. Gangman/Trackman under Indian Railways and was lastly posted at Alipurduar Junction. The said Krishna @ Krishna Goala, after serving in such capacity for over 20 years, passed away on May 10, 2003. His normal superannuation was due on September 26, 2012.

(3.) Upon such death in harness, Petitioner No.1 approached railway authorities seeking employment assistance on compassionate grounds on June 20, 2003. In pursuance of such prayer, petitioner No.1 appeared for physical efficiency test on July 20, 2004 for the post of Trackman. She was offered the said post on compassionate ground on July 20, 2003 and asked to join the said post. The said petitioner, however, did not accept/join the said employment.