UNION OF INDIA & ANR Vs. VIDHI AWASTHI

JUDGEMENT

(1.) This appeal is directed against the order dated 13th April, 2018 passed by the learned Single Judge disposing of the Writ Petition (C) No. 3652/2018 filed by the Respondent.

(2.) The background facts are that the husband of the Respondent late Shri Vishal Awasthi was a Stenographer in the National Institute of Disaster Management (NIDM), Appellant No.2 which is under the Ministry of Home Affairs (MHA), Government of India (Appellant No.1) from 16th February, 2001 onwards. He expired in harness on 5th March, 2014.

(3.) The NIDM published an advertisement on 18th January, 2014 for one post of Senior Consultant, one post of Junior Consultant and one post of Stenographer on contractual basis. The Respondent applied for the said post of stenographer and was selected by the Selection Committee. By letter dated 9th April, 2014, the post of Stenographer was offered to the Respondent on contractual basis for a period of one year. She accepted this offer and joined NIDM on 11th April, 2014.