UNION OF INDIA Vs. CENTRAL ADMN TRIBUNAL

JUDGEMENT

(1.) THE Union of India and the officers of the Postal Department seek to challenge an order, dated 8.8.2003 passed by the Central Administrative Tribunal, Patna Bench in OA No. 580 of 2001 by which the petitioners (respondents before the Tribunal) were directed to appoint respondent no.2 (Ravindra Kumar) on the post of Postal Assistant on compassionate grounds.

(2.) FATHER of Ravindra Kumar was a postal employee. He died on 9.4.1993. At the time of his death he was in service. Ravindra Kumar made an application for his appointment on compassionate grounds. His case was finally considered by the Circle Relaxation Committee (C.R.C.) in the year, 1997 and he was recommended for appointment on the post of Postal Assistant. No appointment letter, however, was issued to him and after some time he was offered the post of Gramin Dak Sewak (G.D.S. for short). Though the respondent expressed his willingness to join as Gramin Dak Sewak, as a matter of fact he did not join the post and instead came to the Tribunal seeking a direction for his appointment as Postal Assistant in terms of his selection and recommendation by the C.R.C.

(3.) IT appears that a number of orders of a similar nature came to this court from the Tribunal to which we shall advert presently.