UOI Vs. SAROOP CHAND

JUDGEMENT

(1.) ANIL KUMAR, J.(Oral) 1. By a detailed order dated 3rd March, 2011, this Court had prima facie held that the order of removal of the deceased husband of the respondent Smt. Usha was liable to be set aside and the order of the Tribunal was not liable to be interfered with and was not liable to be set aside.

(2.) THE learned counsel for the petitioner realizing that the order of Tribunal was going to be sustained by the Court which would entail financial consequences for the petitioner, had taken an adjournment to take instructions whether the respondent Smt. Usha, wife of late Shri Saroop Chand, could be given compassionate appointment on her foregoing the back wages of her husband. Counsel for the respondent on instructions had also agreed to give up the claim of wages of her deceased husband in case of respondent, Smt. Usha being appointed on compassionate grounds.

(3.) NO reason has been disclosed as to why this record could not be produced either before the Tribunal or even before this Court earlier as this petition was admitted on 24th January, 2005 and detailed arguments were heard on 3rd March, 2011 by this Court.