COMMISSIONER KEDRIYA VIDYALAYA Vs. JAYA SANGRAM KESHARI GHADEI

JUDGEMENT

(1.) IN this writ application the Commissioner, Kendriya Vidyalaya Sangathan (in short "KVS") has sought to challenge a judgment and order dated 9.12.2002, passed by the learned Central Administrative Tribunal, Cuttack, Bench, Cuttack in O.A. No. 532 of 1999, directing consideration of the grievance of opposite party No. 1 for providing him employment on compassionate ground as expeditiously as possible, within a period three months from the date receipt of the copy of the said order.

(2.) MR . Ashok Mohanty, learned Senior Counsel appearing on behalf of the Petitioners submits that while the guidelines of the Sangathan stipulate that "if there is a ward below 18 years of age, and who alone is available for employment, then he should apply for a job as soon as he attains the age of 18 years."

(3.) NONE appears for opposite parties at the time of call. In the light of the aforesaid submissions made by the learned for the Petitioners, we find that while the principles relating to compassionate appointment have been settled by the Hon'ble Supreme Court in various judgments noted hereinabove, yet for the purpose of the present case and for a just decision of the matter, it is necessary to first go through the pleadings of the parties.