RANJEETA BAJPAI Vs. SUSHANT KUMAR MISHRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Ashwani Kumar Singh, learned counsel has filed his vakalatnama for respondent no. 6 which is taken on record.

(2.) The instant petition has been preferred alleging willful disobedience of the order passed by the writ court dtd. 1/8/2018 passed in W.P. No. 16857 (SB) of 2016 (Union of India Vs. Ms. Ranjeeta Bajpai) whereby the writ court had directed the respondents to decide the representation of the petitioner in respect of her grievance for giving compassionate appointment within a period of three weeks from the date a certified copy of the order was served on the Authority concerned.

(3.) The learned counsel for the petitioner has also brought on record along with the petition the order dtd. 15/4/2019 taken by the Railway Board rejecting the claim of the petitioner for compassionate appointment be taken note of.