UNION OF INDIA Vs. REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The Employer, Southern Railways, aggrieved by the order of the Tribunal in OA/310/01125/2014, has preferred the present Writ Petition.

(2.) Before the Tribunal, the 2nd and 3rd Respondents, as Applicants, sought for compassionate appointment to be given to the second Applicant, namely the 2nd Respondent herein. The Tribunal, after considering the rival contentions of the Petitioners herein as well as Respondents 1 & 2, allowed the OA and directed the Petitioners herein to consider the application of the 2nd Respondent for compassionate appointment.

(3.) The main grounds of challenge to the said order of the Tribunal are that-