VISHNU PRASAD SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The grievance raised in this writ petition is in respect of denial of compassionate appointment to the petitioner who is physically handicapped (deaf and dumb).

(2.) Shortly stated, the facts leading to the filing of the instant writ petition are as fol- lows.

(3.) The father of the petitioner, namely Rabilal Sarmah while was serving as Valveman under the respondents died on 13.02.95 leaving behind his wife, two daughters and two sons one of which is the petitioner who is physically handicapped. It will be pertinent to mention here that at the time of death of the father of the petitioner, the second son, the younger brother of the petitioner was aged about 9 years and his two sisters were aged about 14 and 11 years, while the petitioner himself was aged about 18 years and 6 months.