NIKHIL LAKHIWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant petition has been filed against the order dtd. 30/7/2021 passed by Central Administrative Tribunal, Jaipur Bench, Jaipur (for short 'the Tribunal') in Original Application No.291/219/2018 whereby the Tribunal dismissed the original application filed by the petitioner.

(2.) Skeleton facts of the case are that the mother of the petitioner Smt. Nirmala Lakhiwal expired on 25/7/1995 while she was working as Ex.AA-TAO-AII. The father of the petitioner submitted an application for compassionate appointment of the petitioner on 12/7/2002 before the authorities and the respondents-authorities intimated the father of the petitioner vide letter dtd. 11/12/2002 that the application for compassionate appointment of the petitioner has been kept under the category of 'future case' and accordingly the name of the petitioner was registered for appointment on compassionate ground in future.

(3.) The father of the petitioner was advised that the application for compassionate appointment would have to be submitted by the petitioner in his own hand writing immediately after attaining the age of majority by him.