UNION OF INDIA Vs. AMAR NATH RAY

JUDGEMENT

(1.) The writ petition is directed against the order dated 4/12/2002, passed by the Central Administrative Tribunal, Patna Bench (for short 'the Tribunal')in Original Application No. 597 of 2000, whereby the Tribunal has directed the authorities to consider the case of private respondent No. 1 for appointment on compassionate ground and issue necessary orders regarding his appointment as per the law.

(2.) The father of respondent No. 1, who was a railway employee in the Eastern Railway, died in the year 1977 i.e. 28 years back. Admittedly, at that time private respondent No. 1 was only two years old. His mother was also dead and as such his grandmother is looking after the family.

(3.) In 1993, private respondent No. 1 attained majority and then he applied for appointment on compassionate ground on 9.2.1994. When the authorities did not give appointment, he approached the Tribunal after Six years in 2000 and the Tribunal, relying upon certain orders passed by the Benches of the Tribunal, has allowed the claim.