Central Administrative Tribunal - Allahabad
Menka W/O Late Shri Manoj Kumar vs ) Union Of India Through General Manager on 12 August, 2011
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD BENCH ALLAHABAD
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(THIS THE 12TH DAY OF August, 2011)
HONBLE MR. A. K. BHARDWAJ, MEMBER (J)
Original Application No.163 of 2011
(U/S 19, Administrative Tribunal Act, 1985)
Menka W/o Late Shri Manoj Kumar
R/o 29-B, New Model Railway Colony
Izzatnagar, Bareilly.
Applicant
Present for Applicant : Shri R. N. Shukla, Advocate
Vs.
1) Union of India through General Manager,
North Eastern Railway,
Gorakhpur.
2) Divisional Railway Manager,
Northern Eastern Railway, Izzatnagar,
Bareilly.
3) Chief Manager Workshop,
Northern Eastern Railway, Izzatnagar,
Bareilly.
Respondents
Present for Respondents: Shri Avnish Tripathi, Advocate.
O R D E R
The husband of the applicant who was working as helper in Indian Railway died while in service on 06.01.2010. The Applicant made a representation to respondent No. 3 seeking employment on compassionate ground. Vide communication dated 15.03.2010 she was required to submit her claim on prescribed format. Applicant again made a representation dated 30th June 2010 to Chief Factory Manager, Izzatnagar, Bareily (U.P.), requesting him to consider her claim for employment on compassionate ground. On 05.1.2011 the applicant made another representation reiterating her aforementioned requests.
2. It appears that the respondents not yet examined the claim of applicant for compassionate appointment. Despite repeated opportunities respondents have not also cared to file counter reply.
3. In the above circumstances, I deem it appropriate to dispose of the OA with a direction to the respondents to examine the claim of the applicant for her employment on compassionate ground while doing so, they would assess family circumstances of the applicant including her financial condition. In case respondents come to a conclusion that the family circumstances of the applicant do not warrant her employment on compassionate ground, they would communicate their decision to applicant by passing a detailed, reasoned and speaking order within two months.
4. OA disposed of. No cost.
(A.K.Bhardwaj) Member (J) Shashi ??
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