SYED SARWAR AHMED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has challenged the legality of the order dated 09.06.2016 passed by the Central Administrative Tribunal, Hyderabad Bench, whereby the learned Tribunal has dismissed the OA.No.1313 of 2014 filed by the petitioner seeking compassionate appointment.

(2.) Briefly the facts of the case of are that the petitioner claimed to be an adopted son of Late Syed Zahid Ahmed. According to him, his adoptive father was appointed as Grameen Dak Sevak/Mail Carrier/Mail Deliverer. While his adoptive father was working, on 02.07.2012, he died in harness. After the death of his adoptive father, the petitioner has been officiating as Grameen Dak Sevak/Mail Carrier/Mail Deliverer. Since he was not regularly appointed, he filed an application before the respondents to consider his case for appointment to any eligible post on compassionate ground, as the department had introduced a scheme for compassionate appointment on 20.01.2010. However, the petitioner's application for compassionate appointment was rejected by order dated 06.06.2013.

(3.) Since the petitioner was aggrieved by order dated 06.06.2013, he filed an Original Application, namely, O.A.No.81 of 2014, before the learned Tribunal. By order dated 22.04.2014, the learned Tribunal quashed and set aside the order dated 06.06.2013 and directed the respondents therein to reconsider the claim of the applicant for compassionate appointment as per the scheme/instructions on the subject matter within a period of six weeks. But even after the passing of the order dated 22.04.2014, by order dated 09.09.2014, the respondents have rejected the petitioner's case for compassionate appointment. Therefore, the petitioner had filed the present OA. However, by order dated 09.06.2016 the learned Tribunal has dismissed the OA. Hence, the present writ petition before this Court.