SHAILENDRA KUMAR CHOUDHARY Vs. UNION OF INDIA THROUGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The challenge in the present writ application is to an order passed by the learned Central Administrative Tribunal, Patna Bench, Patna (for short "the Tribunal ") on 12th of March, 2014 in O.A. No. 604 of 2013, whereby the claim of the petitioner for appointment on compassionate ground has been rejected.

(3.) The father of the petitioner died on 7th of May, 2004 leaving behind his wife, the present petitioner, two brothers and one sister. It was on 29th of July, 2004, the petitioner applied for appointment on compassionate ground.