MOHIT KOLI vs HEALTH AND FAMILY WELFARE

Item no. 13 (C-V)

1
OA No. 4794/2024

CENTRAL ADMINISTRAT
TIVE TRIBUNAL
PRINCIPAL BENCH, N
NEW DELHI


O.A. No. 4794/
th
This the 5 day of Oct
hri Rajveer Singh Verma,
2024
tober, 2026
, Member (J)
Hon’ble Sh


M
S
R
T

MOHIT KOLI
S/o Late Mr. Rajesh Kumar
R/o 21, House No.2/100, B
r Koli
Block No.2
Trilokpuri, Delhi- 110091

……Applicant

(By Advoc
ate: Mr. Ritik Dwivedi)

Versus



1.
Th
M
Ni

2.
Th
De
6
Ja


UNION OF INDIA & ANR.
hrough Principal Secretary
Ministry of Health & Family
.
y,
y Welfare,
irman Bhawan, New Delhi-
-110011
NATIONAL AIDS CONTRO
hrough Dy. Secretary,
OL ORGANISATION
epartment of Health & Fam
mily Welfare
th & 9th Floor, Chanderlok
anpath, New Delhi-110001
k Building, 36,

….Respondents
s

(By Advoca
arma, Mr. Ranjit Singh)
ate: Mr. Bijendra Singh Sha















ANJALI NEGI
ANJALI 2026.10.16
10:30:21
+05'30'
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Item no. 13 (C-V)

2
OA No. 4794/2024


ORDER (ORAL)
)

s the case of the applica
It is
ant that the father of
the a
applicant was working
g as a Multi-Tasking
Staff
f (MTS), Group ‘C’, in
n the National AIDS
Cont
trol Organisation (N
NACO), under the
Minis
stry of Health and Fam
mily Welfare and his
fathe
er was died in harness o
on 19.06.2023 due to
a hea
art attack. His death c
certificate was issued
on 2
24.07.2023. The app
plicant submitted a
repre
esentation dated 0
03.06.2024 seeking
appo
ointment on compass
sionate grounds on
accou
unt of the death of h
his father, who was
state
ed to be the sole bread
earner of the family.
A Pen
nsion Payment Order d
dated 24.06.2024 was
issue
ed in favour of the app
licant’s mother, Smt.
Vimla
a, bearing PPO No.
208662400303. The
prese
ent OA is filed for the fo
ollowing relief:-
“A. Issue direc
Respondent auth
compassionate ap
applicant consider
financial condition
immediately in any
a stipulated period
passing of the ord
Tribunal treating th
or part of the
compassionate appo
ctions upon the
horities to grant
ppointment to the
ring the penurious
n of the applicant
suitable post within
d from the date of
der by this Hon'ble
his OA as application
e application for
ointment.
ANJALI NEGI
ANJALI 2026.10.16
10:30:21
+05'30'
NEGI

Item no. 13 (C-V)

3
OA No. 4794/2024

B. Alternatively,
directions to the
consider the rep
03.06.2024, 10.09
dated 14.10.2024
case of applicant
appointment.
issue appropriate
e Respondents to
presentations dated
9.2024 & reminder
for considering the
for Compassionate
C. Pass such other
this Hon'ble Tribu
proper in the facts a
the present case.”
and further order as
unal deems fit and
and circumstances of
2. T
The applicant states
s that despite the
repre
esentations dated
03.06.2024 and
10.09
9.2024 and the remind
der dated 14.10.2024,
the r
respondents have not
considered his case
for co
ompassionate appointm
ment.
3. Th
he notices were issued
on 10.12.2024 to the
respo
ondents. Despite of s
several opportunities
the r
respondents have not f
file the counter reply
in re
spect of the OA.
4. A
At this stage, learne
ed counsel for the
appli
icant states that the a
applicant will be fairly
satis
sfied if a direction m
may be given to the
respo
ondents to decid
de the pending
repre
esentations dated 03.0
06.2024, 10.09.2024
and
14.10.2024 by passi
ing a reasoned and
spea
aking order within a tim
me bound manner.
ANJALI NEGI
ANJALI 2026.10.16
10:30:21
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NEGI

Item no. 13 (C-V)

4
OA No. 4794/2024

5. Le
earned counsel for the
e respondents seeks
furth
her four weeks’ time to f
file counter reply.
6. I
In view of the above,
the respondents are
direc
cted to pass a reasoned
d and speaking order
to th
he said representation
s dated 03.06.2024,
10.09
9.2024 and 14.10.202
24 of the applicant
withi
in a period of four wee
eks from the date of
recei
ipt of certified copy of th
his order.
7. W
We make it clear that w
we have not expressed
any
opinion regarding the
merits as well as on
the l
imitation aspect of the
present OA.
8. OA
A is disposed of accordi
ingly. No costs.
9. A
All pending MAs stand d
disposed of, if any.






/an/
(Ra


ajveer Singh Verma)
Member (J)
ANJALI NEGI
ANJALI 2026.10.16
10:30:21
+05'30'
NEGI