Syed Zafar Ahmed vs Union Of India & Ors.

Ms. Deepshikha, counsel for the applicant and Shri Chakrapani Vatsyayan, counsel for the respondents are present and heard.

Counsel for the applicant submitted that the applicant has moved an application for compassionate appointment after the sad demise of his father – Late Mukhtar Ahmad who served the respondents’ department as Driver Group ‘C’ at Jogbani, Customs Division, Forbesganj, District Araria, Bihar. Counsel for the applicant submitted that after the application moved by the applicant for compassionate appointment, no action has been taken by the respondents’ department. Thereafter, the applicant seeks information under the Right to Information Act and after non-satisfaction with the information, the applicant has subsequently moved appeal before the Appellate Authority i.e. Additional Commissioner – CCO, CGST & Central Excise, Ranchi Zone, Patna. Counsel for the applicant submitted that in pursuance to the direction passed by the Appellate Authority dated 28.05.2026, the competent official under the R.T.I. Act has provided information vide letter dated 03.06.2026 wherein it has been observed that the case of applicant was considered by the Committee between 19.03.2024 to 21.03.2024. Counsel for the applicant submitted that the information so disclosed by the C.R.C. was not updated by the respondents’ department. Thereafter, the cases are to be further considered after verification report and necessary information by 31.07.2026 and for physical and skill test likely to be held by 30.09.2026. Counsel for the applicant further submitted that the applicant has not received any information with regard to action taken by the Committee, considering the case of applicant for compassionate appointment to the post of Tax Assistant. Counsel for the applicant submitted that the applicant vide letter dated 15.06.2026 has again provided the requisite information to the respondents (annexure-4 of the O.A.), which is pending for consideration. Moreover, the respondents have not intimated any information with regard to scheduled meeting of the Committee for the purpose of compassionate appointment. She further submitted that the applicant will be satisfied if the representation dated 15.06.2026 with regard to consideration of the case of applicant for compassionate appointment to the post of Tax Assistant will be considered expeditiously.

Counsel for the respondents seeks time to get instruction from the respondents’ department to apprise this Court regarding action taken on the representation of applicant.

However, considering the submissions of counsel for the applicant and after perusal of record, I am of the opinion to dispose of the O.A. Accordingly, the competent authority amongst the respondents is directed to consider the representation dated 15.06.2026 of the applicant by placing the name of applicant before the Committee constituted for consideration of compassionate appointment, which is likely to be held by 30.09.2026 and outcome of the same shall be intimated to the applicant forthwith by passing a reasoned and speaking order. With the aforesaid direction, O.A. stands disposed of. All the pending MAs shall be deemed to have been disposed of. No order as to cost.