SURESH PASWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellant 'sapplication for employment assistance on compassionate ground due to death of his father came to be rejected vide order dated 2nd June, 2005 on the following grounds: -

(2.) ON the aforesaid scale the appellant got 44 points. The details thereof are reflected at page 26 annexed with the counter affidavit filed on behalf of respondent nos. 1 to 4.

(3.) THE counsel for the appellant would urge that for a smail hut that the appellant owns, the authorities has taken income from the said house at the rate of Rs.2000/ - per month and thereby committed serious error in awarding only 3 points. He submitted that in this category, 8 points ought to have been awarded. Even if we accept his submission, we find that the maximum points that the appellant gets would be 50 and that would also not entitle him to compassionate appointment as the cases getting 80 points or more, as per the scale provided under the scheme, makes out deserving case. The consideration of the matter by the Single Judge, thus, cannot be said to suffer from any infirmity.