NAVNEET Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the order passed by the learned Central Administrative Tribunal, Chandigarh Bench (for short "the Tribunal") on 23/1/2020, whereby it dismissed the Original Application filed by the petitioner (O.A. No. 63/363/2018) for grant of compassionate appointment, on the basis of limitation, the petitioner has filed the instant writ petition.

(2.) The father of the petitioner was working as Audit Officer in the office of Auditor General (Audit) and had rendered 28 years of service when he unfortunately died on 13/9/2012 leaving behind his widow and two children. The petitioner submitted written request for consideration of his case for appointment on compassionate basis along with affidavit dtd. 19/8/2013. His case was considered by the competent Committee constituted for this purpose in its meeting held on 4/9/2013 but was rejected on the ground that he had secured less marks than the candidate who had been offered appointment. The petitioner was duly informed about this decision vide communication dtd. 11/9/2013 through registered AD letter.

(3.) Petitioner contended that such letter was never received by him so as to afford him cause of action for filing the Original Application before the Tribunal. However, the learned Tribunal rejected the Original Application by recording the following reasons: