MANJU Vs. MCD

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties, the matter has been heard and disposed of finally.

(3.) The present writ petition has been filed by the petitioner seeking issuance of directions to the respondent/MCD to consider the application of the petitioner for grant of appointment on compassionate basis in accordance with law and the policies of the respondent/MCD.