LAXMI NARAIN Vs. UOI AND ORS.

JUDGEMENT

(1.) This Court find no illegality or infirmity in the order passed by the Central Administrative Tribunal dated 17.8.2001 that has been impugned in the present writ petition filed under Art. 226 of the Constitution of India.

(2.) The petitioner, sought appointment on compassionate ground on account of demise of his father on 13.7.1999. Surely, he was not entitled for the same in view of the fact that the widow of the deceased has been paid all post retiral benefits and that two daughters of the deceased have already been married. There were no indigent circumstances in the family.

(3.) Learned counsel for the petitioner however contends that the Tribunal has wrongly recorded that the applicant, the son of the deceased was 35 years of age whereas, he was only 21 years of age at the time of death of his father.