SACHIN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed that the orders of the respondents refusing to grant compassionate appointment to him be set aside and the respondents be directed to grant compassionate appointment to him.

(2.) THE facts shortly stated are that the petitioner's father was employed as Senior Auditor with the respondents. He died on 1.4.1999. Thereafter, the mother of the petitioner filed an application that the petitioner be appointed on compassionate grounds. On 10.6.1999, a communication was sent to the mother of the petitioner that the competent authority has acceded to her request and that the petitioner, namely, Shri Sachin Sharma would be appointed on compassionate ground on his attaining the age of 18 years. It is apparent that the petitioner was minor at that time.

(3.) THE respondents in their reply have submitted that they have considered the case of the petitioner as per the policy as it stood on the day when the case of the petitioner was considered and it was found that his case is not covered under the terms of the policy. Along with the reply, the petitioner has attached the scheme for compassionate appointment.