Central Administrative Tribunal - Madras
K Mary Pushpam vs M/O Railways on 6 June, 2022
© BI NTRAL ADMINISTRATIVE TRIBUNAL CHENNAT BENCH UUOOIR ROR , QAsigred Dated the is day of fune Tyo Thoasand Pwenty Tao CORAM : HON'BLE MR, T, JACOB, M ember (A) i, bh. Mary Pushsam, Py ged Whe. Late N. i KLIS, Ex, Teehnictan Graded ¢ Se ADME SWI NPA al? 37, Ambac i, Kodumgalvur, Che snna600 OGk:
years By Teck a (Fiver), ADMESWITNPM Peo, Ta? | Ambedkar Sirest, Kodengai SVU, Chonnai-000 608, so JUicantes (By Advocans: MA. R, Aruna § Vx.
i, Union of India, Rep by the General Manager, Sou er Railway Hesdou: Arters Giihes, Park Toswen, Chennai & 2 a, Chennai ai GOONS, A, he Dovisional Railway Manager, TI Chennal Division, Seauthe em Raley, Chennai afhNNis
4. The Senior Divisional Personnel Offoer, Chennai Division, Southern Re ADVRy, Chennal Q(NNNS » .Respor iBy Advnrate: Mr D. Hariprasad)
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5. SRR oo rd taken by the 4" respondent, Sr. DPO vide their leer de fed [S12 2019 against the principles laid down in the paliey evolved for ce cunpaasionate grounds appointment in Indian Rathways. Neither the respondents Slowed the provislons nor followed the precedents ag prevailing in the Railway Administration. ; =
3. 'The applicant has sought the aforesaid relief inter alia, on the following S grounds:-
SPN . The syynusned order Mo. PRY dated PR 12.3019 which ds & habenped for an appointment under compassionate ground = canta confinming the decision already taken and communicated vide letier No. AURICAITO201) -- deted 27.07.2018 by the ® respandenUSenior Civisional Personnel Officer is agaivet the settled principles of baw end alse violation of Articles 14 & 2) of the Constitution af india. Farther the impugned IS.LD2019 fg agninst various guidelines/instuetions jssued by DOPT and Railwey Board (Ministry of Railway ys} &. The reasons adduced by dhe 4® respondent for denyin request for compassionate ground appointment were svainst the OM issued by the DOPT. Para 1 & § of the OM, Minisiry of Personnel, Public Grievances and Pensions (DOPT) dated 15.01 S013 * Sart SE wk! JS EQS £ SS welfare schemes, The respondents heve felled to apply those provisions while issuing the uspugned urder dt. 18.12 2019 4, The gpplivants have relied upon the following decision in support of their contentions:-
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i) Order of CAT Madras Bench fy the case of Seid. Nunns Priva in QA No, 3 HMG0393 of 2075 id} rder of CAT Madras Bench in the cuss of N. Anendhes Kumar Versus Union of India In O.A No.d02 of 2018.
S. 'The respondents have fled detailed reply. It is submitted thar Mes. Mary Pushpam, the 1° applicant herein, vide her letter dated 1S.O7 2017 requested for compassionate ground appointment in favour of her son. Her son submit dated (S07 2617 scoking compassionate ground appaintrent in his feo Welfare Inspector reported that the date of birth of She. laaac New ton, the 3° applicant herein is OF.01.1984. As on the date of consideration of the case foe compassionate appointment, be was 34 years ald. Dui Ing the Wf time of the deceased employee itself Shri leans Newton got muuried on 16.04.2008 and he had a children. On perusal of the report dated 23.09.2017 submitted by the ~ Welfare lusnector it was noted thet the frst applicant, Mrs, Mary Pushpam was getting a monthly family pension of Re 262008 plas dearness relief, thar Shri Isaac Newton was working in 4 private fim and drawing a monthiy salary af Rs. radiated % S Ys pete. io es ed are % we % oS oe g # aie nb 4 aah, ss a B ie oe $5 is & ee ee oe % ae Be ; ed #4 sy a Zz xe 6 be oe ee va oe. ae Pa Das oes vA Bo
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3. Heard the leaned counse! for the respective partes and perused the pleadings and dacuments on reoord, y The issue for determination is wh splcant IS astidied to be >.
4 oR ge ' coeny ag FARE as Pens ey, & ¢ g} x aoe wad Sonsidered for compassionate sppointment. A fiw decisions of the High Court and sh picture as to the object of die scheme and conditions attached ta the erant of Cop aasionate appointment, Canet in regard to compassionate appointment would give a very clear Ny 28.8 held as under. SUTRAS! the hy TEAS.
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