(1.) HEARD counsel for the parties.
(2.) THE grievance of the petitioner is that his prayer for compassionate appointment made after death of his father on 4th May 2003, an employee under the Geneal Reserve Engineering Force, a Unit of Border Road Organization, has been rejected by the impugned order dated 05th January 2004 (Annexure -3) issued by the Respondent No. 3 -Commandant, G.R.E.F. Centre, Dighi Camp, Pune.
(3.) COUNSEL for the respondent submits that on the death of the employee, the respondent organization intimated the widow about the provisions of compassionate appointment to eligible son. Thereafter, a prescribed application i.e. DD form (Dependent of deceased) was also sent along with the letter dated 22nd May 2003. The petitioner's name was nominated by the widow along with all relevant documents received in the respondent centre on 18th Separately 2003. The same was forwarded to GREF records for verification of service/family particulars and details of terminal benefits, etc. After receipt of such details from the Unit where the deceased was last posted, the case was placed before the Board of Officers conducted during November 2003 for ascertaining their eligibility and their recommendation as per the revised policy dated 12th February 2001 and MOD ID No. 19(1)/2000 -D. The team of officers did not recommend the petitioner's case due to the fact that he has secured less merit points i.e. 42 points out of 100 point scale. As per the Government Order, in order to assess the really deserving candidate and that too within 5% ceiling limit for DR vacancies, minimum 45 and above merit points have been considered for compassionate appointment in the year 2003 -04. The petitioner failed to fetch the desired points, therefore his case was not approved for compassionate appointment and the same was intimated to the mother of the petitioner. On these grounds, claim of the petitioner has been resisted. These facts have also not been rejoined by the petitioner.