SIMMI KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Rajesh Kumar Dubey, learned counsel for the petitioner, Shri Ashutosh Mani Tripathi, learned counsel for the respondent Nos.2 to 3 and Shri Anoop Tiwari, learned Central Counsel for the respondent No.1 Union of India.

(2.) By the impugned order dtd. 18/10/2024 the claim of the petitioner No.1 has been declined. The order dtd. 18/10/2024 is cryptic and does not disclose any reasons for invalidating the claim of the petitioner No.1 for grant of appointment on compassionate ground.

(3.) By the impugned order dtd. 6/12/2024 the application of the petitioner No.1 for grant of appointment on compassionate ground has been rejected on the footing that the son of the petitioner No.2 was gainfully employed in a bank.