FEKO MANJHIYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is under Article 226 of the Constitution of India directed against the order dtd. 6/5/2025 passed by the learned Central Administrative Tribunal, Patna, Circuit Bench at Ranchi in O.A. No. 051/00250/2024 whereby and whereunder the decision taken by the Authority in declining to grant appointment on compassionate ground, has been declined to interfere with.

(2.) The brief facts of the case, as per the pleading made in the writ petition having been incorporated from the original application reads as under: -

(3.) It is the fact of the present case that the employee (declared to be dead by virtue of the declaration given by the competent court) was in service of the respondent-Bokaro Steel Limited, an establishment under the Steel Authority of India Limited. While he was working, he absented from duty for a month and thereafter he became traceless.