BIJAY KUMAR SINGH Vs. THE UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner has approached this Court again with a prayer for compassionate appointment on the ground that his father, namely, Late Ramu Lal died on 6th May, 2000, while working as a Peon in harness under the Respondent -National Institute of Foundry and Forge Technology, Hatia, Ranchi.

(3.) AFTER the contempt petition preferred by him was dropped, on the show cause filed by opposite parties the petitioner has preferred this writ application once again stating that under Right to Information Act, vide Annexure -7/1, it was stated that no appointments have been made to the dependent after 1st January, 2006 on compassionate ground, which is contrary to what was submitted before this Court when the contempt petition was being pursued. Apart from that, the petitioner by way of an information under R.T.I. obtained through letter dated 11th November, 2008, Annexure -1 has stated that amongst the list of 15 such applicants waiting for compassionate appointment the claim of the petitioner appears at serial No. 7 and he is the lone person, who is entitled for appointment to Grade 'C' post, of which there is a vacancy.