JIA LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is seeking compassionate appointment. It is stated that further of the petitioner was working as a labourer with respondent No. 4. He died on 3rd of February 1993. It is submitted that the mother of the petitioner submitted an application in which prayer was made that the petitioner be appointed on compassionate grounds. Copy of this representation has been placed on the record as P/2 and P/4.

(2.) Respondents have filed objections.

(3.) It is submitted that the father of the petitioner was working as Mazdoor. He died due to pulmonary tuberculosis disease. Fact that the application was submitted by the mother of the petitioner is not denied. It is submitted that requisite recommendation was made to Headquarters Northern Command. The recommendation which has been so made has been placed on the record as annexure RA. Prayer of the petitioner has been rejected on the ground that he does not fulfil the criteria as indicated in annexure RB. It is submitted that the matter was reconsidered also. The appointment could not be given as one of the members of the family is already employed.