- (1.) We have heard Sri Subodh Kumar, learned counsel for the petitioners and Sri Ravi Prakash Mishra holding brief of Sri Pankaj Kumar Tripathi, learned counsel for the respondent.
(2.) By means of this writ petition, prayer has been made to issue a writ of certiorari quashing the order dated 19.12.2013 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad in Transfer Application No. 13 of 2013 (Vidya Prasad Vs. The Chief General Manager Telecommunication, B.S.N.L. and others) by which the order dated 15.9.2007 refusing to offer the appointment to the respondent on compassionate ground has been set aside and the petitioner has been directed to consider the case of the applicant-respondent afresh in terms of scheme applicable at the relevant point of time and to communicate the decision to the applicant.
(3.) The facts of this case, in brief, are that the respondent's father, while working as Telephone Mechanic (Lineman) in the department of Telecommunication, expired on 7.2.2003 leaving behind his widow, two sons and a daughter. After the death of the father, the respondent has filed an application on 15.10.2004 before the competent authority for appointing him on compassionate basis. It appears, the respondent's application was incomplete and after communication by the department, it was completed on 3.7.2005.;