NANDAN SINGH KORANGA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner impugns order dtd. 3/10/2019 passed in the original application filed by the petitioner and order dtd. 22/11/2019 passed in the review application.

(2.) Learned counsel for the petitioner submits that in fact petitioner does not impugn order dtd. 3/10/2019 but is seeking implementation of the directions issued by the said order dtd. 3/10/2019. He submits that even after lapse of over 2 1/2 years said order has not been implemented and the application of the petitioner has not been considered for grant on compassionate appointment.

(3.) By order dtd. 3/10/2019, respondents were directed to consider the case of the petitioner along with other candidates as per the rules in force at the relevant time and as and when vacancy arose for grant on compassionate appointment, the same be granted.