TRIBHUWAN KUMAR YADAV, SON OF LATE DILIP KUMAR YADAV, RESIDENT OF VILLAGE Vs. THE UNION OF INDIA THROUGH ITS SECRETARY

JUDGEMENT

(1.) I.A. No.4932 of 2012 has been filed for condoning the delay of 30 days in filing this appeal.

(2.) For the reasons stated in I.A. No.4932 of 2012, the delay in filing the appeal is condoned.

(3.) Accordingly, I.A. No.4932 of 2012 is disposed of. The appellant before us was the writ petitioner. His father was an employee of the Central Industrial Security Force (in short C.I.S.F.). He joined service in the year 1985 but died in harness in the year 2001. It appears that in the year 2002, the mother of the appellant i.e. the wife of the late employee filed an application on behalf of this appellant for being considered for compassionate appointment that had to be rejected on the sole ground that in the year 2002 this appellant was only 9 years old. Appellant's mother was also considered for compassionate appointment but either there was no vacancy or she did not turn up or communication sent to her was not received by her in time. The result is that the mother of the appellant was also not given any compassionate appointment.