(1.) The Union of India ('UOI'), through the General Manager, Northern Railway; the Divisional Railway Manager, Delhi Division, Northern Railways; and the Senior Divisional Personnel Officer, Delhi Division, Northern Railway have filed this petition against an order dated 6 th April, 2018 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('CAT') in O.A. No. 1052/2017 filed by the Respondent herein. By the said impugned order, the CAT directed the Petitioners herein to consider the case of the Respondent for appointment on compassionate grounds within a period of four months.
(2.) While directing notice to be issued in the present petition on 2nd November, 2018, this Court recorded the statement of learned counsel for the Respondent that he would not proceed with contempt proceedings on the grounds of non-compliance with the impugned order dated 6 th April, 2018 on the part of the Petitioners. On the next date, i.e. 20th November, 2018, the Court made an interim order to that effect.
(3.) The background facts are that the Respondent's father Prem Chand was working as a Parcel Porter in Group 'D' category in Northern Railways at the New Delhi Railway Station. He died in harness on 8 th June, 2010, leaving behind his wife Prabha Devi and the Respondent in a condition of destitution.