ANURUCH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has impugned the order dated 14.9.2016 (Annexure P-6), passed by Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for short 'the Tribunal'), vide which the original application i.e. OA No., 060/00830/2016, titled as 'Anuruch Yadav Vs. Union of India and others', filed by the petitioner seeking direction to respondent-department to consider his case for appointment on compassionate grounds has been dismissed in limine.

(2.) The short facts which are required to be noticed are that according to the applicant-petitioner, his father-Bharat Lal was working as a Group-D employee in Post Office with respondents. He died in harness on 2.12.2002. At that time, applicant-petitioner was minor and family pension was sanctioned to him. He attained the age of majority on 11.12.2011. He submitted an application before the respondent-department for appointment on compassionate grounds as he is the only legal heir of his father and has no source of income expect the family pension. He made several representations but respondents has failed to finalize his case for appointment on compassionate grounds and grant him service.

(3.) We have learned counsel for the petitioner and have carefully gone through the case file.