UOI Vs. SUDHA GUPTA

JUDGEMENT

(1.) THE above noted writ petition was disposed of by this Court by order dated 26th March, 2009. This is an application by the petitioners seeking permission to delete the name of the respondent from the wait list of the candidates for compassionate appointment.

(2.) ISSUE notice to the respondent. Mr. Vijay Singh Charak, Advocate appears for the respondent and accepts notice on her behalf.

(3.) LEARNED counsel for the applicants had contended that these directions were given on the basis of DOP & T OM which was issued in 1998 and the directions to refer the cases to other Ministries/Departments were withdrawn in 2001 and the case of the respondent is not to be governed as per DOP & T OM dated 22nd June, 2001.