The Food Corporation of India FCI had a scheme to provide compassionate appointments to dependents of employees who retired or died under certain circumstances The scheme was expanded in to ... include dependents of employees who took voluntary retirement on medical grounds before reaching the age of years In this case the second respondent employee applied for voluntary retirement on medical grounds in requesting the compassionate appointment of his son in his place He was years and months old at the time slightly exceeding the age limit set by the scheme Despite his retirement being approved FCI rejected the son's compassionate appointment citing non-compliance with the age limit