ANURAG AWASTHI Vs. EXECUTIVE DIRECTOR PERSONNEL L.I.C.

JUDGEMENT

(1.) This intra court appeal has been preferred against the judgment and order of learned Single Judge dated 19.03.2015, whereby the writ petition filed by the present appellant being Writ-A No. 14832 of 2013 has been dismissed.

(2.) The facts for deciding the present intra-court appeal are as under: Father of the writ petitioner was employed as Administrative Officer with Life Insurance Corporation of India. He is stated to have expired during harness on 10.07.2011 leaving behind a widow Nirmala Awasthi and a son namely Anurag Awasthi along with two daughters namely Amita Dubey and Archana Pandey who are married and were residing with their family in United States of America.

(3.) The widow made an application before the Senior Divisional Manager for providing compassionate appointment of her son on the ground that the family had no source of income. Admittedly, the date of birth of the son was 24.08.1979. He had passed the high school examination in 1984, intermediate examination in 1996, B.Sc. In 1999, MBA in 2008. That a sum of approximately Rs. 40 lacs was paid by the Corporation to the family of the deceased. Further a sum of Rs. 17,000/- was paid as monthly pension to the family of the deceased employee.