UNION OF INDIA Vs. UMESH KUMAR

JUDGEMENT

(1.) The challenge in this writ petition filed by the petitioners Union of India and Ors. is to the impugned orders dated May 23, 2017 and August 21, 2017 passed in OA 367/2017 and in RA 186/2017 by the Central Administrative, Principal Bench, New Delhi ('Tribunal', for short).

(2.) Vide order dated May 23, 2017, the Tribunal has allowed the Original Application filed by the respondent and directed the petitioners herein to act on the recommendations made by the Board of Officers in September 2009 and grant compassionate appointment to the respondent against the post of Safaiwala / Mazdoor / Chowkidar within three months.

(3.) Vide order dated August 21, 2017, the Tribunal dismissed the Review Application filed by the petitioners herein.