HARCHARAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner's brother, Gurcharan Singh was working with the Food Corporation of India. He unfortunately passed away on December 29, 1994. The petitioner submitted an application for the grant of appointment on compassionate grounds. His application was rejected vide letter dated June 2, 1997. It was observed that he was not eligible. The petitioner did not give up. He applied again. Vide communication dated July 21, 1998 the petitioner was informed that his case had been "re - examined/considered as per circular No. 38/97 and again rejected by the competent authority". Aggrieved by the action the petitioner has approached this Court. He prays that a direction be issued to Food Corporation of India to grant him appointment on compassionate grounds.

(2.) IN the written statement filed on behalf of respondents it has been pointed out that the petitioner was not dependent upon Gurcharan Singh. Besides that it has also been averred that the employee Gurcharan Singh was not even married. The petitioner had "failed to apply within 1 year after the death of his brother as required in the instructions....."

(3.) COUNSEL for the parties have been heard.