SACHINDRA KUMAR MALLA Vs. DIRECTOR GENERAL CENTRAL

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner as well as Mr. S.K. Das, learned Addl. Standing Counsel (Central).

(2.) THE petitioner in this writ petition has sought for a direction to the Opposite Parties to provide him appointment on Rehabilitation/ Compassionate ground on account of the death of his father while serving as a Security Guard in the Central Industrial Security Force Unit at FCI, Sindhri. The petitioner's father died due to stab injury in a scuffle in Sindhri while he was working as a Security Guard at Sindhri on 13.3.1976. As the petitioner was then a minor, he did not apply for compassionate appointment. He applied for compassionate appointment in the year 1995. His application for appointment on compassionate ground was considered and rejected by the Director General of CISF, HQ. (O.P.No. 1). The order of rejection communicated to the petitioner viade Annexure -1 dated 14.7.1997 is under challenge in this writ petition.

(3.) IN view of the above position, we do not find any infirmity in the reasoning advanced by the opposite parties.