ANITA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) In the instant writ petition, petitioner has assailed the order of the Central Administrative Tribunal, Patna Bench, Patna (for short "CAT") dtd. 5/4/2022 in O.A. No. 050/00234/2022.

(2.) Petitioner's husband was working as Khalasi in Mechanical Department of Samastipur Division of East Central Railway. The husband of the petitioner died on 9/11/2001. Petitioner filed the application for compassionate appointment and she was appointed on compassionate ground in the year 2017. Respondents were stated to have received complaint against the petitioner that after death of her husband she was remarried in the year 2004 and it was not disclosed in the compassionate appointment application. She has also not disclosed certain material information for the purpose of claiming compassionate appointment. Taking note of such complaint respondents proceeded to issue a show cause notice and on receipt of reply proceeded to terminate her services.

(3.) Feeling aggrieved and dissatisfied with the order of termination she has invoked remedy under Sec. 19 of the Administrative Tribunal Act, 1985 in filing OA No. 050/00234/2022. CAT rejected the petitioner's application while taking note of dates and events. Even CAT has taken note of the alleged furnishing false information at the time of obtaining compassionate appointment.