RAJESH KUMAR SINGH Vs. SECRETARY, MINISTRY OF STEEL

JUDGEMENT

(1.) Heard the parties.

(2.) The prayer in the instant writ petition is for quashing the letter No. DGM 1 /C (Pers-NW) 2006-3152 dated 26/07/2006 issued by the Deputy General Manager, Steel Authority of India Limited, Bokaro Steel Plant, Bokaro refusing appointment of the Petitioner on compassionate ground.

(3.) The submission of the learned Counsel is that the Petitioner's father was appointed as Dock Assistant in Bokaro Steel Plant and was working there since 1972 and his performance was to the full satisfaction of his employer. The Petitioner's father was in active service who died in harness on 17.04.2001 leaving behind his wife, one son (Petitioner) and two daughters. The son of the deceased employee i.e. the Petitioner, was married and he had also one son.