AI Structured Summary
Not yet generated for this judgment
Judgment
Ravi S. Dhavan, C.J. and R.N. Prasad, J.—This petition has been filed to challenge the order dated 7th September, 1999 of the Central Administrative Tribunal, Patna Bench, Patna on a claim registered as O.A. No. 353 of 1998 : Sri Sitaram Sah v. Union of India and Ors., (Annexure-13).
The contention of behalf of the petitioner before the tribunal was to the effect that if ought to make out a direction for appointment of his son on the ground of compassionate appointment for the reason that he was disabled because of an accident during the course of his employment with the railways administration. After a reply was filed by the railways and regard being had to the totality of the circumstance, the tribunal declined to give such a direction.
The contention of the railways was that for the disability, which was caused because of an accident, the applicant had been paid full compensation. Notwithstanding the disability the railways has placed on the record that it permitted the applicant to be in employment until his retirement and was also paid retirement dues.
In these circumstances, this Court is of the opinion that the tribunal has committed no error.
Dismissed.