SUSHIL SINGH CHARAK Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed seeking a direction to the respondents to consider the case of the petitioner for compassionate appointment by quashing the advertisement No. 01/2016 issued by the Border Roads Organization/General Reserved Engineer Force on the ground that 05% quota meant for compassionate appointees in Group-C posts has not been earmarked.

(2.) Learned counsel for the petitioner submitted that father of the petitioner, who was working as Overseer with the Border Roads Organization, went missing on 26.08.1997 while he was travelling from Suraj Garh, Rajasthan to Jammu. A missing report was filed. As he could not be traced out, he was presumed dead.

(3.) The mother of the petitioner, namely, the widow did not file any application seeking compassionate appointment. For the first time, the application was filed by her seeking compassionate appointment for the petitioner on 29.06.2013 when the petitioner attained the age of majority.