Gauhati High Court: The Single Judge Bench comprising of Ajit Singh, C.J., decided a petition filed under Section 227 of the Constitution. The petitioners had hired the deceased Sri Dimeswar Hira who died in harness, after his death, they hired his son on compassionate grounds and unfortunately he also died that is when respondent submitted an application to be hired on compassionate grounds to the petitioners for which the petitioners deputed the Welfare Inspector for the actual position of the daughter. After the due verification by the Welfare Inspector, the recommendations made were of appointment of the unmarried and unemployed daughter of the deceased on compassionate grounds.
The petitioners ignored the report of Welfare Inspector by declining the case of respondent for her compassionate appointment. The petitioners stated that respondent had failed to establish the fact that she was dependent on the deceased. The respondent went in appeal to the administrative tribunal against the decision of the petitioner’s which was allowed. Aggrieved by the same, the petitioner’s were before the High Court.
Dismissing the petition, the Court concluded that, the petitioners ignored the facts established by the Welfare Inspector about the respondent being the unmarried and unemployed daughter of the deceased and no proof of her dependency on her late father can be expected and even more so when the petitioners failed to rebut the stated presumption. [Union of India v. Himani Hira, 2018 SCC OnLine Gau 393, order dated 11-05-2018]