SHAIBAL PRADHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit-of-service filed in Court today be taken on record.

(2.) The father of the petitioner was an employee of the Government of India Press. He died-in-harness on 30th October, 2015. An application was made by the petitioner on 15th November, 2018 praying for compassionate appointment. The mother of the petitioner by a communication dated 11th March, 2019 requested the respondent authorities to consider the application of her son for being appointed on compassionate ground.

(3.) The Joint Director (Admn.), Government of India, Ministry of Housing and Urban Affairs, Directorate of Printing vide a communication dated 5th April, 2019 informed the mother of the petitioner that presently due to the merger/modernization of the Government of India Press and assessment of essential staff required to run the Press after merger/modernization is under process. There was no vacancy available in the Government of India Press under the control of the Directorate for filling up under compassionate appointment quota. As and when vacancies under the said quota are available, his case will be considered as per Rule along with other applicants.