SUNIL AMBWANI, J. - (1.) HEARD Shri R.C. Shukla, learned counsel for the petitioner. Shri N.P. Singh appears for Food Corporation of India.
(2.) THE petitioner had earlier filed Writ Petition No. 41499 of 2007 with prayer to consider his application for compassionate appointment on the death of his father late Shri Ram Sukh serving as Khalasi in Food Corporation of India. The writ petition was disposed of on 5.9.1997 with directions to the Executive Director, North Zone, Food Corporation of India to consider his application. The application has been rejected by the Executive Director, North Zone, Food Corporation of India, Zonal Office, Noida on 5th October, 2007 giving rise to this writ petition. Briefly stated the facts of the case are that one Shri Ram Sukh serving as 'Khalasi' in Food Corporation of India, Naini died-in-harness on 7.4.2004 leaving behind his widow, four sons namely Ram Bhawan aged 38 years, Ram lal aged 34 years, Ram Chandra aged 31 years and the petitioner Hari Ram aged 28 years and two married daughters. A committee was required to make spot inspections to find out the financial distress faced by the family. The committee visited the residence of the deceased employee at Village Dulhapur, Babripur, Distt. Sultanpur, made local inspections and enquiries from the residents of the village. It was found that all the four sons are unemployed and that Hari Ram, the applicant is the youngest of the four sons with disability in his right leg. The family was living in 'kachcha' two room of tiled house and has only one bigha of 'usari' (unirrigated) land, which is hardly fertile, and that all the sons are doing farm labour to earn their livelihood. The Committee was of the opinion that the family was living in extreme poverty. Their condition was pitiable and recommended that taking into account the circumstances of the family, living in penury, it is necessary that one of the members of the family should be given compassionate appointment.
(3.) THE application was pending for more than three years on which the petitioner had filed the first writ petition in which directions were issued to decide the petitioner's representation.;