RAJESH KUMAR 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 Driver with the respondents. He expired on 11.9.1996. Thereafter, the mother of the petitioner filed an application that one post may be kept vacant for being filled up on compassionate grounds from amongst the family members of the deceased. The petitioner's mother was informed by the functionaries of the department vide letter dated 1.4.1997 that the Competent Authority has agreed to her request and that the petitioner would be appointed on compassionate grounds on his attaining the age of 18 years.

(3.) THEREAFTER the respondents considered the case of the petitioner in the light of Clause 8 and have again rejected his case. Hence, the present writ petition.