STEEL AUTHORITY OF INDIA LIMITED Vs. GOURI DEV

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 05.02.2021 passed by the Division Bench of the High Court of Orissa at Cuttack in Writ Petition No.7791 of 2020 by which the Division Bench of the High Court has dismissed the said writ petition preferred by the appellant herein and has confirmed the judgment and order passed by the learned Central Administrative Tribunal passed in T.A. No.14 of 2014 wherein the learned Tribunal directed the appellant to consider the case of the respondent - original applicant 's second son for appointment on compassionate ground, the Steel Authority of India Limited has preferred the present appeal.

(2.) Though served nobody appeared on behalf of the respondent.

(3.) The issue involved in the present appeal is in a very narrow compass.