- (1.) This is an appeal from an order dated 4.7.2006 passed by an Hon"ble Single Judge dismissing the writ petition of the appellants-writ petitioners of whom the first is the son of the second.
(2.) The writ petitioners claim compassionate appointment in favour of the first, finee the second has voluntarily retired on medical grounds from the services of the Food Corporation of India.
(3.) The scheme under which such compassionate appointment could be obtained is set out below in its material parts; "dated 3.7.1996. "The benefit of compassionate ground appointment shall be extended to the dependant of the departmental workers who seek voluntary retirement on medical grounds at their own request subject to the following conditions:- "(i) The workers who seek voluntary retirement on medical ground should apply within the age limit of 55 years for the purpose of availing the benefit of compassionate ground appointment. (iii) The benefit of compassionate ground appointment shall be given only in Handling Labour Category that too for male dependent only. (iv) The maximum age limit for such compassionate ground appointment should not exceed 30 years. The minimum age of 18 years should not in any case be relaxed. (v) The compassionate shall be made only in deserving cases where there is no earning member in the family of the retired worker. (vii) Application for such compassionate grounds appointment shall be made within 3 months from the date of retirement and this period may be relaxed by the competent authority in exceptional and deserving cases.";