LAL BABU BASFORE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel Mr. P. Chanda for the petitioner, and Mr. Y. P. Gupta, for the respondents.

(2.) The facts in the petition is that the petitioner's wife was serving as a Safaiwala under H&MI, Dimapur and died in harness on 23/5/2024 leaving behind the petitioner and his daughter. After the demise of the petitioner's wife, the petitioner having no means of livelihood had approached the concerned authorities on several occasions along with all necessary documents for appointment on compassionate ground against any group D category. The petitioner and his daughter do not have any employment in the Railways or any other State or Central Government organizations and as such they are facing immense financial difficulties. The petitioner submitted an application dtd. 6/8/2009 along with all necessary documents to the Divisional Railway Manager, North East Frontier Railways Lumding, Assam for appointment on compassionate ground and the same was forwarded to the higher authorities. However, the respondents failed to consider his application. The petitioner's wife was holding a regular post at the time of her demise and as such family pension has been granted to the petitioner in appreciation of the service rendered by the deceased employee during her life time.

(3.) Being aggrieved by the non action of the respondents even after a lapse of eleven years from the date of expiry of the petitioner's wife, the petitioner submitted another application dtd. 9/4/2015 to the Divisional Railway Manager, North East Frontier Railway, Lumding with a similar prayer for appointment of compassionate ground in any Group 'D' category post. However, the same was also kept in cold storage by the respondents.