Arvindpuri Goswami vs State of Bihar

Heard learned counsel for the petitioner and the learned counsel for the respondents.

The petitioner is aggrieved by the order dated 25.4.2016 passed by the Central Administrative Tribunal, Patna Bench, Circuit Bench, Ranchi in O.A No.051/00096/2016 & MA 55/2016, whereby, the application filed by the petitioner, claiming compassionate appointment after the death of his father, has been rejected by the Central Administrative Tribunal, on the ground of limitation.

The facts as revealed from the impugned order is that the father of the petitioner died in harness on 25.11.1993, leaving behind his widow, one unmarried daughter and two minor sons, aged about 17 & 13 years. The mother of the petitioner applied for compassionate appointment, but she was not given any appointment till the year 2011, when she also died. The petitioner attained his majority in the year 1994, but the petitioner did not apply for his compassionate appointment and for the first time he moved before the High Court in the year 2013, i.e., after the lapse of about 20 years from the death of his father. His application was dismissed by the High Court in the year 2016, giving him the liberty to approach the Central Administrative Tribunal. The Tribunal also rejected the said application on the ground that there was no cogent reason for entertaining of the application after such an inordinate delay and the application was hopelessly barred by limitation.

We do not find any illegality in the impugned order passed by the tribunal. There is no merit in this writ application and the same is accordingly, dismissed.