SHOUKAT HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) FATHER of the appellant was holding the post of Post Master on substantive basis. On 12 -10 -1994 he was a victim of cross -firing between militants and security forces at Banihal. He died on the spot. The mother of the appellant submitted an application on 1 -11 -1994. She wanted her son, the present appellant to be given compassionate appointment. Respondents were of the view that the application should be on a prescribed format. The procedural steps were taken. As per the appellant, her mother was informed that the claims of the appellant would be considered on his attaining age of 18 years. Correspondence took place between the appellant and the respondent authorities. Some of the facts which emerge in this regard are as under:

(2.) IT was on 21 -8 -2000. the appellant was informed that it would not be possible to offer compassionate appointment to the appellant. The mother of the appellant made yet another compassionate appeal. In the letter so written she stated -

(3.) STAND of the respondents be also noticed.