Navaniti Prasad Singh, J.:— Heard learned counsel for the petitioner as well as Sri. Sanjay Kumar, learned Assistant Additional Solicitor General.
2. The petitioner, who was unsuccessful applicant before the Central Administrative Tribunal, seeking compassionate appointment in the Department of Post.
3. Having gone through the order of the Central Administrative Tribunal (in short the “CAT”) and the counter affidavit filed by the Department of Post before us, we are not inclined to interfere in the matter. The reason is that compassionate appointment is not an appointment by way of right. The department had large number of persons waiting to be so appointed. They evaluated various parameters i.e number of dependants in the family, number of minor dependants in the family, number of unmarried girls in the family, other sources of income, property details and amounts received as a part of death-cum-retiral dues. These are multifarious parameters and cannot be balanced with exactitude. The overall consideration does not seem to be arbitrary and nullified. So, it cannot be said that the selection, as made by the Department or the rejection of the petitioner, is in any way malafide or arbitrary.
4. The writ petition is, accordingly, dismissed.