VIRENDER SINGH,J. - (1.) Being aggrieved of the order dated 07.04.2015 passed in OA/051/00075/2015 by the Central Administrative Tribunal, Patna Bench (Circuit Court Ranchi), the petitioner has filed the instant writ petition which is at admission stage but with the consent of learned counsel for both the sides, taken on board for its final consideration.
(2.) Heard learned counsel for both the sides and perused the records.
(3.) It is a case of compassionate appointment of the petitioner, for which mother of the petitioner (wife of the deceased employee, late Gulu, Trackman/SSE/Pway/BRR, who expired on 09.07.2007) moved an application on 31.05.2008, which was rejected by the respondents, vide letter no.Con/Misc/259/Pt.VI dated 04.05.2009 on the ground that the case of the petitioner was not falling under the rules as the petitioner was only class VI pass whereas, the minimum educational qualification for compassionate appointment in Grade ­ D category is class VIII pass. Another application was again moved by the mother of the petitioner on 22.03.2013 for appointment of the petitioner on compassionate appointment enclosing class VI pass certificate, which was when not considered, for about 2 years, the petitioner moved C.A.T, Circuit Court Ranchi, through the medium of O.A No.051/2015, which now stands dismissed.;