SHANTI DEVI W/O LATE SHRI SHIV LAL III AND SHRI SURESH CHAND S/O LATE SHRI SHIV LAL III Vs. UNION OF INDIA

JUDGEMENT

(1.) APPLICANTS have challenged order dated 30.3.2005 whereby request of applicant No. 1 for compassionate appointment of her son (applicant No. 2 ) has been rejected.

(2.) It is stated by applicant No. 1 that her husband expired on 20.10.2002 leaving behind three children. She gave a representation for grant of compassionate appointment in favour of her son since they have no source of income except her husband service for supporting a large number of family. However, her request has been rejected by the respondents vide order dated 30.3.2005 by a non-speaking order. Counsel for applicant relies on OM dated 5.5.2003 to state that her case had to be considered upto 3 consecutive years.

(3.) I have heard both the counsel and perused the pleadings as well. Even though the respondents have tried to explain the reasons but perusal of order dated 30.3.2005 shows that they have merely repeated the criterias which were taken into consideration by the Committee which considered the application for grant of compassionate appointment but no finding thereon has been recorded as far as applicant case is concerned. They have simply stated as follows: