SANGEET LODHA,J - (1.) DEFECTS pointed out by the registry are waived. The writ petition is heard on merits.
(2.) THIS writ petition is directed against the order dated 17.04.2012 passed by the Central Administrative Tribunal, Jodhpur Bench ('the Tribunal'), whereby Original Application (OA) preferred by the petitioner against the order of the Garrison Engineer, Air Force Station, Jodhpur intimating the rejection of application preferred by the petitioner no.1 herein for appointment of her son Gaje Singh, petitioner no.2 herein, on compassionate ground, stands dismissed. The petitioner's husband, Vijay Singh, who was employed as a Driver Engine Static in ACE/ML, died while in service on 6.3.11 leaving behind the petitioners herein and two daughters. The petitioner no.1 moved an application that her only son who was otherwise unemployed be given appointment on compassionate ground. The appointment was declined vide order dated 15.4.11 issued of Garrison Engineer, Air Force,Jodhpur on the ground that after the death of husband of the petitioner no.1, as per record, no family member except the petitioner no.1 is dependent on him. It was observed that all the death terminal benefits are being granted to the petitioner no.1 and since no other dependent is left behind the deceased employee, the case for employment to married/major son is not found feasible for appointment on compassionate ground.
(3.) AGGRIEVED by the denial of appointment, the petitioners preferred OA before the Tribunal, which stands dismissed by the order impugned. Hence, this petition.;