RAJESH KR. DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) BEING aggrieved with the order dated 12/13.1.2009, the applicant approached before this Tribunal with the following main reliefs: -

(2.) THAT the respondents be directed to consider the applicant for grant compassionate appointment to any suitable post as have been given to other similarly situated persons.

(3.) RESPONDENTS further stated that even the department asked for approval from the Board for relaxation of 3 years criteria, as recommended by the Selection Committee in its meeting dated 29.1.2004, to consider other cases. However it was intimated vide Para 4 of its reply that the Department of Personnel & Training had not agreed to such request and as such, no such relaxation would be available.