DEVI PRASAD SAHOO Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioners.

(2.) BY means of this Writ Petition, the petitioners have prayed for a Writ in the nature mandamus directing the opp.parties to appoint Petitioner No. 1 in any post on compassionate grounds be fitting his qualification and is sue a Writ in the nature of certiorari quashing the orders in Annexures 7 and 8 rejecting the claim of Petitioner No. 2 for appointment on compassionate ground.

(3.) IN letter dated 19.11.2004 the same thing was repeated while rejecting the representation which speaks as under : 'Smt. Parbati Sahoo applied for appointment on compassionate grounds for her son after attaining the age of 18 years by him. The request was considered by the Corporate Office of BSNL. The sole purpose behind the scheme of compassionate ground appointment is to cater to the needs of the family to relieve itself from economic distress and it cannot be granted after lapse of a reasonable period. Moreover there is no provision to change of post/person of already approved candidate, the request was rejected'.