SUMITRA W/O LATE SHRI SAHAB RAM AND SHRI KRISHAN KUMAR S/O LATE SHRI SAHAB RAM Vs. GOVT OF NCT OF DELHI THROUGH CHIEF SECRETARY

JUDGEMENT

(1.) HEARD the learned proxy counsel for the respondents. No body appeared for the applicant even after the second call. Accordingly, Rule 15 of CAT (Procedure) Rules, 1987 is invoked.

(2.) An order passed on 7.10.2002 whereby the request for compassionate appointment having been turned down was assailed before the Tribunal in OA-1154/2003, which was dismissed vide order dated 9.5.2003 for non-joinder of parties with liberty to assail in accordance with law.

(3.) IT is trite law that in the matter of compassionate appointment, retiral benefits though may be a valid consideration but it cannot be the sole consideration for rejecting the case as other factors are also to be considered, as has been held by the Apex Court in Govind Prakash Verma v. Life Insurance Corporation 2005 SCC (L&S) 590.