UNION OF INDIA AND ORS. Vs. RAM KISHORE

JUDGEMENT

(1.) SUBJECT matter of this writ petition is the order, dated 29th May, 2008, passed by the Central Administrative Tribunal, Chandigarh Bench, (for short, the Tribunal), in Original Application No. 836/HP/2006, titled Ram Kishore v. Union of India and others, whereby the Original Application filed by the Applicant (respondent herein) was allowed with a command to the original respondents (writ petitioners herein) to consider the case of the original applicant (writ respondent herein), for grant of compassionate appointment, (for short, the impugned order).

(2.) FEELING aggrieved, the writ petitioners (original respondents before the Tribunal) filed the instant writ petition challenging the impugned order on the grounds taken in the memo of writ petition.

(3.) FACTS of the case, as pleaded in the Original Application, are that the father of the writ respondent was working as Postman, who died on 5.2.2003, while in service. The writ respondent applied for grant of employment on compassionate ground, as per the policy occupying the field. The said request of the writ respondent was considered by the Circle Selection Committee in its meeting held on 18th May, 2004 and the said Committee, after examining the case of the petitioner, was of the opinion that the family of the deceased employee was not living in indigent circumstances and accordingly, the case of the writ respondent was rejected, constraining him to invoke the jurisdiction of the Tribunal by filing the Original Application.