BISWAJIT DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) AN Order dated 3rd October, 2002 in O. A. No. 1339 of 2001 passed by the Calcutta Bench of the Central Administrative Tribunal has been sought to be assailed in this Application.

(2.) BY the impugned Order, the learned Tribunal refused the prayer of the petitioner for compassionate appointment in the place of his deceased father, who passed away just before few months of his superannuation while he was working under the respondent No. 3 (Manager, Telecom Factory, Calcutta ).

(3.) LEARNED Counsel appearing in support of the application has submitted that after his father passed away on 15/02/1996, his mother approached the respondent No. 2 (Chief General Manager, Telecom Factory, calcutta) on 12/04/1996 for compassionate appointment in his favour.