LAWS(PAT)-2007-2-103

DEEPAK KUMAR MISHRA Vs. UNION OF INDIA

Decided On February 13, 2007
DEEPAK KUMAR MISHRA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioner and the learned Counsel for the respondents.

(2.) THE father of the petitioner was deceased in harness on 23.8.1998. An application was made for appointment on compassionate grounds on 15.9.1998. The same was rejected by an order dated 17.5.2000. It is not in controversy that this order attained finality inter se and was not questioned by the petitioner before any court of law. The petitioner again represented his case when the respondents passed an order on 11.10.2001 that his case had been examined and rejected earlier. The petitioner did not fall in the category of 'destitute '.as laid down by the Government of India guidelines. There was no vacancy available. Notwithstanding the same the matter was still pursued by the petitioner departmentally when orders came to be passed finally on 24.7.2002 rejecting the case of the petitioner reiterating that the mother of the petitioner was having income of Rs. 10,850/ - per month against the indigency criteria of Rs. 1767.20 for a family of five members 1/1/2013 Page 91 Suman Kumar Verma Versus Union Of India fixed by the Planning Commission.

(3.) THE writ application has then been instituted in March 2004.