- (1.) We have heard Shri B.K. Singh Raghuvanshi, learned counsel for the petitioners. No one appears on behalf of the respondents, although, name of Sri Anil Yadav has been shown in the cause list as counsel for the respondent.
(2.) This writ petition has been filed for issuing a writ of certiorari quashing the judgment and order dated 11.02.2011 passed by the Central Administrative Tribunal, Allahbad Bench, Allahabad in Original Application No. 749 of 2009 (Surya Prakash Pandey Vs. Union of India and Others), by which the order / decision of the screening committee dated 21.09.2007, rejecting the respondents' application for compassionate appointment, has been set aside.
(3.) The facts of the case in brief are that the father applicant - respondent was working as Inspector with the Central Excise Department and while working as such, he died on 19.11.2001. Immediately after the death of his father, with the consent of his mother, he filed an application for compassionate appointment on 24.04.2001 on the basis of the prevailing policy of the Government.;