- (1.) Heard learned Counsel for the parties and learned Standing Counsel.
(2.) This writ petition is directed against judgment and order dated 16.11.2015 passed by Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as "Tribunal") in Original Application (hereinafter referred to as "O.A.") No. 325 of 2014, dismissing aforesaid O.A. with regard to compassionate appointment claimed by petitioner.
(3.) Petitioner's father was an employee in the Post and Telegram Department, disappeared on 19.03.1985. First Information Report was lodged on 25.03.1985. Petitioner's mother also died on 12.11.1987. Petitioner and her elder sister's care was taken by their grandparents. The elder sister of petitioner was married on 20.05.2001 and petitioner herself was married on 21.05.2006. Thereafter petitioner filed application dated 17.7.2006 requesting for compassionate appointment on the ground of Civil Death of petitioner's father, which was rejected by department and O.A. filed before Tribunal has also been dismissed, hence this petition.;