ROOPA DATTRA ADIANDHRE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the respondents.

(2.) The petitioner has sought for quashing of the impugned order passed by the respondent No.2 in No. B/05183/Competent Authority/MLI/Inf-6(Pers) DTD., 27.03.2008 as per Annexure-Q in rejecting the application for compassionate appointment by the petitioner.

(3.) The brief factual matrix that emanate from the records are that, the petitioner's father Datta Muthyalappa Adiandhre, who was serving as a cook under respondent No. During the service, he was suffering from cancer, due to his illness, he could not serve in the army and took voluntary retirement on 31.12.2001 from the service of the respondent No.3 and later due to suffering from cancer, he died on 28.08.2003 after unsuccessful treatment.