- (1.) WE have heard Shri Rakesh Sinha for the Union of India. No one appears for the Respondent Nos. 1 and 2 in the revised call.
(2.) THE Union of India, through the General Manager, Canteen Stores Department, Mumbai and the Area Manager, Canteen Stores Department, Bareilly Cantt, has prayed for setting aside the judgment of the Central Administrative Tribunal, Allahabad Bench, Allahabad in Original Application No. 1292 of 2001 Smt. Sitara Begam v. Union of India and another dated 30.7.2004, directing the Area Manager, Canteen Stores Department, Bareilly Cantt., after quashing the order, by which the application for compassionate appointment was rejected, to consider the application for compassionate ground in accordance with the law and in the light of the scheme and instructions referred to in the judgment within three months. The husband of Smt. Sitara Begum -Respondent No. 1 was employed in the Canteen Stores Department of Defence at Bareilly. He died in harness on 20.9.1999. She applied for compassionate appointment of her 4th son Shri Arshad Ali -Respondent No. 4. The application was rejected on 23.11.2000 on the ground that as per rules, compassionate appointment is given to the dependent of deceased family where there is no earning member. Since her three sons are already employed, and the condition of her family is not so bad economically, her case cannot be considered for compassionate appointment.
(3.) THE second representation made by the applicant on 8.12.2000 was rejected on 22.1.2001 with following orders: Reference your representation dated 08 Dec. 2000 received through Depot Manager Bareilly on 16 Dec. 2000. 2. The competent authority has carefully re -examined your case for employment on compassionate ground of your fourth son Sri Arshad Ali and rejected.;