UNION OF INDIA Vs. AMRITA SINHA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The Division Bench of the High Court of Judicature at Madras, by its judgment dtd. 26/4/2018, has affirmed the judgment and order of the Central Administrative Tribunal ("Tribunal") , directing the appellants to reconsider the claim of the respondent for appointment on compassionate grounds for a post corresponding to her qualifications against vacancies for 2014-15.