UMA SHANKER PANDAY SON OF LATE SIDH NATH PANDAY Vs. UNION OF INDIA THROUGH I G CENTRAL INDUSTRIAL SECU

JUDGEMENT

(1.) Heard counsels for the petitioner as well as Union of India.

(2.) While working as a constable, the father of the petitioner died in harness on 14.08.200 The petitioner had made his application for appointment on compassionate ground as "follower" in the force.

(3.) It is the case of the petitioner that his case could not be considered for appointment on compassionate ground in the year 2003 for want of vacancy which was communicated to him under letter dated 05.08.2004, Annexure 4 of the writ petition. Thereafter, he had again made his application for appointment on compassionate ground. Thereafter, a letter was issued to him by the respondent no. 2 on 102.2004 directing him to appear before the recruitment Board with the relevant documents for consideration of his case for compassionate appointment. Again he could not be offered the compassionate appointment on the ground that there was no vacancy against which he could have been appointed as communicated under letter dated 31.02005 which is Annexure 6 to the writ petition. The respondent no. 2 for the 3rd time called upon the petitioner to appear before the recruitment Board, Bhagalpur at Kahalgaon CISF Unit NTPC for consideration of his case on compassionate ground.