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Judgment
Shri Aman Sonker, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents are present and heard.
Learned counsel for the applicant has filed the instant O.A. for seeking following reliefs:-
(i)To issue an order or direction in the nature of mandamus directing the respondents to consider the claim of the applicant for appointment under the Dying-in-Harness Rules.
(ii)To issue an order or direction in the suitable nature directing the respondent department to pay compensation in favour of the applicant in view of the law laid down by the Hon'ble High Court, Allahabad, in the case of Ramesh Chandra Bari, within the stipulated period of time.
(iii)To issue any other order or direction which this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case.
(iv)To award the cost of the application to the applicant.
The brief facts of the case, as narrated in the Original Application, are that the husband of the applicant, Late Shri Ramvir Singh Parashar, was working as a Postman in the Department of Posts and died on 24.07.2017. Thereafter, the applicant applied for compassionate appointment on 03.08.2018. The applicant has stated that her late husband had joined service on 28.10.2009 and had completed approximately eight years of service at the time of his death. It is further stated that the applicant possesses the educational qualification of High School and that her claim for compassionate appointment was processed by the respondent department through various communications. The applicant has referred to the letter dated 21.06.2023 and subsequent correspondence dated 06.09.2023, 14.09.2023, 23.01.2024 and 02.11.2024 in connection with the processing of her claim. According to the applicant, despite completion of the requisite formalities and submission of the necessary documents, she has not been granted compassionate appointment. It is further narrated that the applicant submitted a representation dated 17.06.2026 before the competent authorities requesting consideration of her claim, which is still pending for decision.
Referring to the facts and circumstances of the case, learned counsel for the applicant submitted that the applicant would be satisfied if the Original Application is disposed of with a direction to the respondents to decide her pending representation within a stipulated period. He further prayed that liberty may be granted to the applicant to submit a fresh representation along with a certified copy of this order and all relevant supporting documents.
Learned counsel for the respondents opposes the aforesaid prayer and requested time to seek instructions.
I have considered the rival submissions and also gone through the entire records.
Before discussing the submissions raised across the BAR, it will be useful to reproduce the representation dated 17.06.2026, which is said to be pending with the respondents. The same is as under:-
सेवा में
श्रीमान सहायक निदेशक (भर्ती) महोदय
चीफ पोस्टमास्टर जनरल
उ०प्र० परिमण्डल, लखनऊ।
विषय:- मृतक आश्रित कोटे में नियुक्ति के सम्बन्ध में स्मरण पत्र।
महोदय,
अवगत कराना है कि प्रार्थिया के पति रामवीर सिंह पुत्र श्री रघुवीर सिंह, निवासी मोहल्ला-घाट वाला सादाबाद तहसील सादाबाद जनपद हाथरस की नियुक्ति डाकघर सादाबाद में थी। जिनकी मृत्यु दिनांक 24.07.2017 को हो गई थी। प्रार्थिया अपने पति की मृत्यु के बाद मृतक आश्रित कोटे में नियुक्ति हेतु समस्त आवश्यक अभिलेख डाकघर सादाबाद के निर्देश पर मथुरा मुख्य डाकघर में जमा कर दिये थे। कुछ दिन पश्चात मथुरा के मुख्य डाकघर में नियुक्त बाबू के द्वारा बताया गया कि आपकी फाइल लखनऊ कार्यालय भेज दी गई है। जिसका आवेदन नं० डीबी30108000020250393 है।
उसके बाद प्रार्थिया कभी आगरा तो कभी मथुरा तो कभी लखनऊ कार्यालयों के चक्कर लगाती रही। लेकिन उपरोक्त कार्यालयों द्वारा प्रेषित किये गये विभिन्न पत्रों के माध्यम से प्रार्थिया को लगातार गुमराह किया जाता रहा है।
प्रार्थिया गरीब असहाय महिला है जिसका परिवार में व साथ के लिए कोई व्यक्ति नहीं है। प्रार्थिया को ससुराल वालों ने भी निकाल दिया है जो वर्तमान में अपने मायके में मोहल्ला भोले भाई के साथ शम्भूनगर शिकोहाबाद जनपद फिरोजाबाद में निवास कर रही है।
अतः श्रीमान जी से प्रार्थना है कि प्रार्थिया को मृतक आश्रित कोटे में जल्द नियुक्ति देने की कृपा करें। अन्यथा प्रार्थिया को न्यायालय की शरण लेनी पड़ेगी।
दिनांक:- 17.06.2026
प्रार्थिनी
नीलम पत्नी स्व० श्री रामवीर सिंह
हाल निवासी- 1539 शम्भूनगर शिकोहाबाद, फिरोजाबाद। मो०न०- 9457169760
प्रतिलिपि:- सूचनार्थ एवं आवश्यक कार्यवाही हेतु प्रेषित-
1.पोस्टमास्टर जनरल, आगरा डिविजन, आगरा।
2.प्रवर अधीक्षक डाकघर मथुरा मण्डल, मथुरा।
Considering the entire facts and circumstances of the case, without expressing any opinion on the merits of the applicant's claim for compassionate appointment, the present Original Application is disposed of with a direction to the competent authority amongst the respondents to consider and decide the applicant's representation dated 17.06.2026 along with her pending claim for compassionate appointment, by passing a reasoned and speaking order in accordance with the applicable rules and instructions. The applicant shall also be at liberty to submit a fresh representation, if so advised, along with a certified copy of this order and all relevant details and supporting documents, within 15 days from the date of receipt of a certified copy of this order. In the event of submission of such a representation within the aforesaid period, the competent authority shall consider and decide the same within three months from the date of its receipt, by passing a reasoned and speaking order in accordance with the applicable rules. The order so passed shall be communicated to the applicant forthwith. There shall be no order as to costs.
All associated MAs, if any, shall stand disposed of.