VISHAL BHARTI Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Petitioner has sought writ of mandamus to the effect that respondents be directed to appoint petitioner on compassionate basis.

(2.) Precisely the case of the petitioner is that his father was serving the respon dents and passed away while in service on 16th September, 2003. Petitioner had applied for appointment on 8th September, 2004 (Annexure C). But respondents have not considered the case of the petitioner and have not redressed his grievances.

(3.) Respondents file reply and resisted the petition on the ground that two sisters and mother of the petitioner were major when the deceased died, but they did not file application seeking appointment.