PRADEEP MARU Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) This writ petition is directed against order dated 01st January 2013 passed by the Central Administrative Tribunal, Jodhpur Bench {herein after referred to as 'the Tribunal'} in Original Application No.30/2012, whereby the learned Tribunal dismissed the application of the petitioner for compassionate appointment in place of his father late Suraj Mal Maru, who expired on 27.01.1995.

(2.) Briefly stated, facts of the case are that the father of the petitioner, who was Postal Assistant, expired on 27 th January 1995, leaving behind 5 minor children 4 daughters and one son. The wife of deceased employee (mother of petitioner) moved an application on 10th February 1999 for grant of compassionate appointment, which was rejected by the respondents on 02nd March 2001.

(3.) The petitioner-applicant moved an application for grant of appointment on compassionate basis, which was rejected by the respondents vide order dated 15th February 2011. Aggrieved by the order dated 15th February 2011, the petitioner moved aforesaid Original Application No.30/2012 before learned Tribunal, which was rejected on 01.01.2013.