MUNISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS judgment is being dictated in open Court in the presence of the learned Counsel for the parties.

(2.) PETITIONER herein is seeking quashing of orders dated 21.9.2001 and 20.12.2001, whereby the petitioner's application for compassionate appointment has been rejected by the respondents. Petitioner's father Shri Partap Singh, D.E.S. 345628, M.E.S. while working with the respondents expired on 10.12.1991. It seems that petitioner's mother made an application dated 14.5.1992 for compassionate appointment, which was responded to by the respondents authorities on 4.7.1992. It was clarified that while the petitioner, who was mine at that point of time was ineligible for appointment being below 18 years of age, it was open for the petitioner's mother to apply for 'appointment in MES. She was also asked to submit various documents.

(3.) THE reasons for rejection of his application are that the petitioner's mother does not have liabilities of unmarried daughters and minor children petitioner's family has land measuring 3 Kanals and 94 Marias and a house to live in and that with the passage of time the need for immediate assistance by way of compassionate appointment to tide over the emergency and crisis cease to exist.