UNION OF INDIA & ORS Vs. BABITA

JUDGEMENT

(1.) CM APPL. No. 25986/2015 (Exemption)

(2.) Application stands disposed of. W. P. (C) 10382/2015

(3.) Challenge in this writ petition is to the order dated 29.05.2015 passed by the Central Administrative Tribunal (CAT). The widow of a temporary employee of the petitioner, who had worked for 20 years died while in service. The widow of said employee made an application seeking compassionate appointment for her son. Since, her request was not acceded to, she approached the Tribunal. The Tribunal has allowed the OA. The operating part of the order reads as under: