S. N. Pathak, J. - (1.) The petitioner has approached this Hon'ble Court with a prayer for consideration of his case for appointment on compassionate ground in view of the scheme and circular prevalent in the Department and further to pass a reasoned and final order on the pending representation of the petitioner as his father retired prematurely on medical ground. FACTUAL MATRIX
(2.) The factual exposition as has been delineated in the writ application is that the father of the petitioner was posted at F.S.D., Ranchi during the period from 2001 to 2002 and was suffering from several ailments including the severe back pain and was not in a position to perform his duties regularly for which he also applied for leave from time to time.
(3.) It is stated that when the health condition of the petitioner's father deteriorated too much having no alternative in the year 2003 the petitioner applied for his retirement on medical ground and for employment to his eldest son on compassionate ground. The Assistant Manager (D) F.C.I. vide order dated 28.01.2003 directed the father of the petitioner to be examined by Chief District Medical Officer (Civil Surgeon) and to submit the medical certificate for considering the employment of his son on medical ground. In pursuance to the order and direction, the father of the petitioner was medically examined by the Chief Medical Officer/Civil Surgeon and a report was submitted to that extent for necessary action. The father of the petitioner was also directed to submit affidavit/undertaking for the purpose of employment of the present petitioner on compassionate ground consequent upon his retirement on medical ground which was duly submitted by the petitioner and his father. The entire documents relating to employment of dependents in case of death in harness or regarding retirement on medical ground was produced and submitted before the authorities. It will be evident from the records that father of the petitioner applied for retirement on medical ground at the age of 53 years with request to provide employment to his son the present petitioner. It is further stated that the father of the petitioner was also made a detailed representation dated 22.03.2003 before the Senior Regional Manager, F.C.I. Regional Office, Ranchi through proper channel mentioning therein that he is unable to do handling work due to incapability of carrying 100 K.G. Bag so voluntarily he wants to retire on medical ground with condition that his son the present petitioner could be provided with an employment in his place as Handling Labour.;