GURPARSHAD SINGH Vs. CHHINDER KAUR

JUDGEMENT

(1.) The petitioner's father Ajit Ram who was working as Stamp Vendor with the respondents died in harness on 6.4.1991. The petitioner raised a claim for compassionate appointment under the ex-gratia scheme of the Central Government. The claim raised by the petitioner was rejected by the respondents on 11.6.1992 (vide Annexure P1). The rejection of the claim of the petitioner was on the basis of the fact that the petitioner is already employed as an Extra Departmental Branch Postman and as such he was not entitled to seek appointment on compassionate grounds.

(2.) The aforesaid order dated 11.6.1992 was impugned by the petitioner after a lapse of 11 years when the petitioner approached the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (to be referred as "the Tribunal) by filing O.A. No. 823-PB of 2003. Having found no merit in the claim raised by the petitioner, the Original Application preferred by the petitioner was dismissed on 29.6.2004. A review petition filed by the petitioner against the order dated 29.6.2004 was also dismissed by the Tribunal on 23.11.2004. Dissatisfied with the order passed by the authorities on 11.6.1992 and the two orders passed by the Tribunal, the petitioner has approached this Court by filing the instant writ petition.

(3.) The primary contention of the learned Counsel for the petitioner is that as an Extra Departmental Branch Postman, the petitioner is being paid a consolidated salary of Rs. 690/- per month and that the aforesaid salary is insufficient for the petitioner to make both ends and meet. Since the appointment of the petitioner as an Extra Departmental Branch Postman is not on regular basis, he states that the aforesaid appointment cannot be a bar to the claim of the petitioner for appointment on compassionate grounds on account of the death of his father in harness.