LAWS(GAU)-2005-6-58

PARTHA SARATHI CHOUDHURY Vs. UNION OF INDIA

Decided On June 09, 2005
Partha Sarathi Choudhury Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) HEARD Mr. A.K. Goswami learned Counsel for the petitioner and Mrs. G. Sinha, learned C.G.S.C.

(2.) IN this petition prayer has been made seeking writ of mandamus directing the respondents to appoint the petitioner on compassionate ground and to quash the impugned order dated 14.12.2001 (Annexure 3 to the writ petition) whereby the representation dated 30.12.1992 was rejected by the Chief Engineer, Eastern Command regarding the claim of the petitioner for compassionate appointment.

(3.) MR . Goswami, learned Counsel for the petitioner has submitted that the department of Personnal and Training Instructions, Government of India has issued a scheme for appointment on compassionate ground (Annexure -1 to the writ petition) For convenience the instructions indicated therein is quoted below: DOT & T Instructions and Supreme Court Rulings Regarding the Scheme of Compassionate Appointment. DOP & T have envisaged the scheme of compassionate appointment as follows: