SUMAN KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Shivendra Kishore, learned senior advocate for the petitioner and Mr. S.D. Sanjay, learned Additional Solicitor General for the Union of India.

(2.) This application under Article 226 of the Constitution of India has been filed by the petitioner for quashing the order dated 24.11.2017 passed by the Central Administrative Tribunal, Patna (for short 'the Tribunal') in O.A. No.276 of 2017 whereby the prayer of the petitioner for quashing the order dated 09.01.2012 passed by the Superintendent of Post Office, Bhagalpur whereby claim of the petitioner for appointment on compassionate ground was rejected has been dismissed.

(3.) The admitted facts of the case are that the father of the petitioner, namely, Ajay Bihari Singh while discharging the duty of BPM of Pargarhi Post Office under the administrative control of the Assistant Superintendent of Post Office, Bhagalpur died in harness on 02.07.2010. Prior to his death, his wife had also died. Late Ajay Bihari Singh had left behind three daughters and the only son, namely, the petitioner.