Central Administrative Tribunal - Mumbai
Arvind Mahantappa Kumbhar vs M/O Railways on 23 January, 2020
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iid No &é h 2026 223.03 .2020 a LSI MUMBAI BENCH, MUMBAI CENTRAL ADMINISTRATIVE TRIBUNAL Bate of Dac ORIGINAL APPLICATION No.86/ RAVINDER KAUR, MEMBER (J} + ° CORAM CW ga $4 Ae WS} wT Gi te ee Oo hed o @ w Rt haps] Ne, ee wt 05 Applicant * + ky Nagrani} ae { By Advocate Shri V. VERSUS ics) 4 a be} ed o ip 3 He "4 Respondents » rs QO RD ER (ORAL) Oo tes vf ay Gt
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LOX a a3 ey On ' Arment es a Oe Oe a ee < { 2 OA NO. 86/2020 accounh of death of his fathar while he was working as Ex~hd Trollyman with the respondents. ine respondents rejected the application of the 7" x ae x, ~ aol ET kT ke 2 foe 7 4 oO wt be aAPparcant vide order No. PA/P/Nel /CG/1443 dated oN Pe ENA st ' x at ie ae oy he Deg ee, "yk wot 08.09.2016 on the grounds that the applicant was reproduced as under:-
"Sub, Appointment on compas stonate ground ~ case of Shri Arvind Mahantappa Kumbhar.
Ref Four application dated 27.01.2016 for appointment of Our SOR OF Compassionate ground.
Huth reference to your application dated 27 GL 2016 for campassionate appointment af your son, Shri Arvind consegeunt upon death af Shri Mahantappa BSasappa Kumbar on 18.05.2014, this is to inform that Shri Arvind is born of Smt Survarna who happends to he the second wife of ex-emplovee, Late Mahantappa Basappa Kumbar. The marriage with Shri Mahantappa does not have a legal status be cause the legally wedded wife Spit Bhauramma is alive. Compassionate ap poiniment is nor a vested right as it does not arise aut of any law ar statutory rude. Raihways do give compassionate appointment to the chil ldren af their deceased epmployees as a welfare measure out Such appointments can be given only within the Rules of the scheme framed lop 'the purpose. As per the Rules framed by Ministry af Railwavs for the scheme of Compass ionate Appointment, childress born of second wife cannot be considered for Compassionate appointment unless. the acinistration has permitted the second marriage, in special eircumstances, taking into account the Personal lene, etc. A capy of this rule dated 02.01.1992 is enclased. Since late Mahantappa had mot taken permission front the Rathvay Administration for eneagin second niarriage and there were Ho & ounds fo do 80, your request for appointment of your £08 Shri Arvind to Raibvey service eaanad be considered."
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