RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) After twenty-two years of the death of his father in harness, the son, who on such dreadful day of Feb 10, 1992, was hardly six years of age, filed an Original Application before the Central Administrative Tribunal, seeking quashing of letter dated Mar 27, 2015, whereby the respondents refused to appoint him on compassionate grounds, and now the petitioner seeks directions to the respondents to appoint him on compassionate grounds in place of the rights which had accrued to the family in the year 1992.

(2.) The gist of the facts apposite to adjudicate the present petition traces its history to Feb 10, 1992, when Sh. Amar Chand, who was working as Senior Accountant in the Office of Accountant General, Himachal Pradesh, Shimla, the 3rd respondent herein, expired in harness.

(3.) Sh. Amar Chand left behind his wife, Smt. Shakuntla Devi, son (petitioner herein), who at that time was six years of age and two daughters who were even younger to him. Needless to say that after the loss of the sole earning member, the family of the deceased employee must have undergone a traumatic situation, including acute financial hardships. Moreover, the wife of Amar Chand was illiterate and a home-maker with no independent source of income. Although the 3rd respondent did make timely payment of all the dues and death-related benefits to the widow of its employee, still at that point in time, such amount was hardly sufficient to take care of the needs of the family.