SWAPNA ROY Vs. UNION OF INDIA

JUDGEMENT

(1.) Let the report in the form of an affidavit filed by the respondent no. 3 in Court today be kept with the record.

(2.) The predecessor-in-interest of the petitioners was an employee of the Food Corporation of India (the Corporation, for short). The petitioner no. 1 is his widow and the petitioner no. 2 is his son.

(3.) Their predecessor-in-interest while working in the Corporation had a premature death in Oct., 2002. Shortly thereafter the petitioner no. 1 made an application to the respondents authorities for appointment of petitioner no. 2 on compassionate ground. There have been series of correspondence between the petitioners and the respondents for all these years and ultimately by a communication dated Dec. 19, 2017 the Assistant General Manager, i.e. the respondent no. 5 informed the respondent no. 1 that the candidature of her son had been rejected by the concerned committee for appointment on compassionate ground as the income of the family as per the income certificate was Rs. 2,16,000.00 per year which exceeded the benchmark of financial criteria taken by the committee.