Khem Karan, - (1.) HEARD Sri B.D. Shukla, learned Counsel for the applicant and Sri V.K. Pandey, learned Counsel for the respondents.
(2.) The applicants Smt. Bhikha Devi and Vinod Kumar have filed this O.A. with a prayer that order dated 7.5.2003 passed by respondent No. 2 conveying the rejection of candidature of applicant No. 2 for compassionate appointment be quashed and respondents be directed to give him appointment on compassionate ground. Their case, in brief, is that late Muneshwar, husband of Smt. Bhikha Devi and father of Vinod Kumar, was permanently employed under respondent No. 2 at Kanpur Nagar and he died in harness on 25.6.1998. It is said that request was made by the applicant No. 2 for appointment on compassionate ground. Copy of the application is Annexure 3. The applicant No. 2 claimed that he was intermediate and there was No. 2 source of livelihood and financial condition of the family was extremely bad. It appears that they filed one O.A. No. 1461/02, Smt. Bhikha Devi and Ors. v. Union of India and Ors. which this Tribunal decided vide order dated 31.3.2003 directing the respondents to consider their representation. Now respondent No. 2 has rejected the request for compassionate appointment vide order dated 7.5.2003 (Annexure No. 1), which is being assailed in this O.A.
(3.) THE impugned order is not speaking one. It does not disclose as to whether the case of the applicant was considered by the Board of Officers as provided in the relevant guidelines, contained in D.O.P&T O.M 14014/5/94-Estt (D) dated 9.10.1998 as modified from time to time and provided i.e. letter dated 27.10.2004, issued by Govt. of India Ministry of Defence, Department of Defence Production, Director General Quality Assurance. On the previous date i.e. 20.9.2006, the Tribunal wanted to know from the respondents as to whether the case of applicant No. 2 was considered by the Board of Officers. This point has not been cleared even today.;