LALIT KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The writ petition was de-linked from the group of cases, the lead case of which was CWP No.9094 of 2013, and was taken up separately.

(2.) By the medium of instant writ petition, the petitioner has sought writ of certiorari for quashing the order, dated 1st October, 2013, Annexure P-13, made by the respondents rejecting the claim of the petitioner for appointment on compassionate ground, and has also sought writ of mandamus commanding the respondents to consider the case of the petitioner for appointment against the post of Constable on compassionate ground.

(3.) Precisely, the case of the petitioner is that father of the petitioner, who was serving as Constable in the Central Industrial Security Force, died on 22nd September, 1994, while in service. It is pleaded that as the petitioner was minor at the relevant point of time, respondent No.3 issued a letter, dated 13th December, 1994, (Annexure P-2), to the effect that the petitioner would be considered for appointment on compassionate ground on his attaining the age of 18 years, if the mother of the petitioner desired so. The mother of the petitioner responded to the said letter of respondent No.3, vide letter Annexure P-3, whereby she expressed her willingness and requested the authorities to provide employment to her son on his attaining the age of majority.