ROMESH KUMAR Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Heard Mr. O.P. Thakur, learned Counsel for the Petitioner as well as Mr. K. K. Pangotra, learned Assistant Solicitor General of India.

(2.) This petition witnesses a challenge to the order dated November 19, 2009, passed by Central Administrative Tribunal, Chandigarh Bench, (hereinafter referred to as 'CAT'), in TA. 109/JK/2009 (SWP No. 2784/2009), whereby the petition filed by the Petitioner was dismissed rejecting his request for his appointment on compassionate ground due to the death of his father Late Sh. Roop Chand who was invalidated on medical ground with effect from 1.4.1994 by the concerned department on 20.8.1994.

(3.) The only grievance of the Petitioner herein is that when the impugned order was passed by CAT, he was not being heard and, accordingly, it is contended that the impugned order was being passed in flagrant violation of principles of natural justice and as such the same is liable be quashed and set aside.