THE UNION OF INDIA (UOI) THROUGH THE SECRETARY, DEPARTMENT OF MINES, GOVT. OF INDIA, Vs. SMT. RENU SINGH W/O LATE SURENDRA SINGH, EX-UDC, GEOLOGICAL SURVEY OF INDIA

JUDGEMENT

(1.) UNION of India and its officers, aggrieved by the order dated 28 January, 2008 passed by the Patna Bench of the Central Administrative Tribunal in O.A. 32 of 2007, have preferred this application and seek its quashing.

(2.) SHORT facts, giving rise to the present application are; that the husband of the respondent died in harness on 23.8.1998 while working as Upper Division Clerk in the Geological Survey of India. He died leaving behind the widow, respondent herein and five minor children including two daughters. She made application for appointment on compassionate ground on Group -D post and her name was recommended for appointment by the Compassionate Appointment Committee on 23.8.2001. Later on, instructions were issued by the Director, Personnel and Training which provided for filling up 5% vacancies from direct recruitment quota on compassionate ground and it was further provided that the waiting list for compassionate appointment will last for a maximum period of three years. The respondent was denied appointment on the basis of those instructions.

(3.) SHE filed application before the Tribunal seeking direction for appointment on compassionate ground, inter alia, contending that instructions issued after the recommendation of the compassionate appointment committee will not govern her case.