ARUN KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Admitted facts of this case are that Bishan Dass Awasthi was working as a Postman at Post Office, Sundernagar. He died in harness on 28-7-1998. He is survived by his widow, two sons and one daughter.

(2.) Department of Personnel and Training, Ministry of Personnel, Public Grievances and Pensions, Government of India has framed a Scheme for Compassionate Appointment, 1998, whereunder in case of the death of a Government servant like Bishan Dass while in service, a family member of such deceased employee if found eligible under the Scheme was entitled to be considered and appointed on compassionate grounds.

(3.) Petitioner alleges that he being eligible has not been appointed on compassionate grounds. Whereas according to respondents, petitioner is not entitled for such appointment as the condition of family of the deceased was not indigent so as to enable the respondents to allow the benefit of compassionate appointment to him, (the petitioner).