A. ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. A. Anand, petitioner in person and Mr. D.K. Sahoo, learned counsel for the opposite party -Railways.

(2.) THE instant application has been filed for recalling the order dated 01.11.2007 whereby the Review Petition No. 11 of 2006, arising out of O.J.C. No. 15425 of 2001 disposed of on 3.3.2005, had been rejected. As the said review petition was barred by time, this Court by order dated 1.11.2007 had also dismissed the application for condonation of delay observing that no sufficient cause had been proffered.

(3.) IN short, the facts relevant for consideration of this Misc. Case are that the petitioner's father while working with the Railways had sought voluntary retirement on the ground of sickness. His request having been accepted, the petitioner applied for compassionate appointment but the same was rejected by the Divisional Personnel Officer, South Eastern Railway by order dated 25.4.1997 recording the finding that his (petitioner) father was neither declared medically unfit nor de -categorised and thus his case was not covered by the relevant rules for extending the employment assistance to the sons/wards of the concerned employee on compassionate ground.