JAGDISH LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is aggrieved by the action of the respondents in denying appointment to him on compassionate grounds.

(2.) BRIEF facts of the case necessary for the decision of the writ petition are that the father of the petitioner was working as a Store Keeper with respondent No.3. After having put in more than about 26 years of service, he was due to superannuated in 2005. On 12.3.1998 while the father of the petitioner was on active duty, he died. The petitioner has alleged that there were eight members of the family in all and after the death of his father, he left behind seven members in the family, including the mother of the petitioner. None of them was gainfully employed and the condition of the family was one of penury, in dire need of financial assistance. In the circumstances, a representation was made to respondent No.3 with the request that he be granted employment on compassionate grounds.

(3.) IN reply to the writ petition, it has been submitted by the respondents that the case of the petitioner was considered, but he could not be accommodated as there were a limited number of vacancies available.