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Uma Nath Bhadani vs Union Of India & Others

Central Administrative Tribunal · Decided on 3 June 2022 · Citation: (2022) 06 CAT CK 0020

HON’BLE JUDGES
M.C. Verma, Member [J] · S.K. Sinha, Member [A]
RESULT
Disposed Of
CASE NUMBER
Original Application No. 050, 00435 Of 2022
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Judgment

6 paragraphs · 425 words

M.C. Verrma, Member [J]

1.

O.A. is at notice stage heearing. Having received advance copy of O.A., Shri P.K. Mishra has appeared for respondents. Matter relates to compassionate appointment. Heard.

2.

Applicant is claiming that his appointment for compaassionate ground is lying pending decision since long and the responndents are not taking any final decision and time and again are raisingg query. That now vide letteer dated 06.11.2020 Assistant Director (Rectt.) observing that as per certificate given by Circle Officer, Belaganj dated 13.06.2016,, the deceased employee was havingg no land and SSPOs, Gaya gave the report that the family is living in their own house and that it has been decided therefore to get the faccts re-verified and on receipt of the report, the case shall be considdered in the CRC. That copy of aforesaid letter has been endorssed to the SSPOs, Gaya with endorsement:- “Copy to The SSPO’’s, Gaya Dn. Gaya w.r.t. your letter no.B2-1/Relax/Umanath Bhadaani dated 07.01.2020. Kindly finnd enclosed here with a copy of land possession certificate dated 21.02.2011, a copy of circle officer, Belagaanj certificate letter no.97/dated 13.06.2016 and a copy of Synopssis Part-I. It is requested to veerify the matter from the circle office and submit your detailed report as early as possible.” That anotheer copy of said letter has been forwarded to Assistant Director (LC) with endorsement “The Assistannt Director (LC), Circle Office, Patna w.r.t. letter no.LC/CAT-118/Gayya/2017 dated 08.05.2019. He is requessted to intimate the CAT accordiingly.” That still awaiting report his casse is pending with respondent Noo.2.

3.

Learned counsel Shri J.K. Karn Advocate submits that responndents may be directed to connsider and decide the case of applicaant for appointment on compasssionate ground at the earliest in terms of policy available at the reelevant period without raising unneceessary query. He requests to dispose of the O.A. by giving necesssary direction to the respondents regarding this letter dated 06.11.2020 (Annexure – A/1).

4.

Learned counsel for respondents submits that he may be able too clarify his case only after obtaining instruction or through writtenn statement, if is directed to file.

5.

Considered the submissioon. Taking note of entirety, we deem it fit and proper to dispose of this O.A. at this stage itself directing the SSPOs, Gaya Division, Gaya and the Assistant Director (Recruuit), who are respondents No. 3 & 4, to work in synch, report as requisiite,  if  is  necessary,  must  be  collected  within  a  month. Respondents are directed to ensure that final decision about appoinntment on compassionate groundd of the applicant be taken at the earliesst possible.