SURINDER KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Case of the petitioner for compassionate appointment has been rejected vide order impugned dtd. 27/12/2012. The basis of rejection is that according to 2001 Regulations governing compassionate appointment, the application for compassionate appointment of the petitioner could not be accepted as the same was to be entertained within a period of 5 years only from the date of death of the Government servant. It has been held that the application has been filed by the petitioner at a belated stage and hence, rejected.

(2.) Counsel for the petitioner stated that the father of the petitioner had died in the year, 1999. At that time, petitioner was a minor. It was further stated that in the year 2012, petitioner has attained the eligibility and accordingly applied.

(3.) It was urged that at the time of death of father of the petitioner in the year, 1999, Regulations of compassionate appointment dtd. 9/10/1998 were applicable which did not prescribe any period of limitation for making any such application.