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Judgment
Per: Hon’ble Mr. Sisir Kumar Ratho, Administrative Member
The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following relief(s):
“a)An order upon respondents to produce all relevant records in connection with the appointment FOR the post of Fitter in the Group of died-in-harness category in place of his deceased father Kartick Chandra Halder who died on
b)An order or direction to the respondent authority to issue an appointment letter in favour of the applicant whereas he fulfilled all criteria made by the respondents.
c)An order directing the respondent authority to consider the letter dated submitted by the applicant dated 06.12.2023 praying for his appointment on died in harness category in terms of his application dated 31.08.2013.”
Heard both the Counsel at length.
Ld. Counsel for the applicant submits that it is more than 03 years but the Respondent Authority has not taken a decision regarding the vacancy in the Farakka Barrage Project and as a result of which this application for compassionate appointment is not being considered.
Ld. Counsel for the respondents submits that at present no vacancy is available in Farakka Barrage Project under work charged establishment.
He further submits that the proposal for restructuring of Farakka Barrage Project is pending for consideration by the Ministry of Jal Sakti, Govt. of India. After receiving the approval of the Ministry regarding restructuring of FBP establishment, necessary action for compassionate appointment can be considered subject to availability of vacancy/post under work-charged establishment.
In view of the fact that the restructuring of the FBP establishment is pending before Ministry for more than 03 years, the Respondent No. 1 is directed to take a decision in the matter within a period of 04 months from the date of receipt of the copy of this order.
Accordingly, the O.A. is disposed of. No costs.