GIRIJA SURESH BORADE Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide order dated 11th Oct., 2018 parties were put to the notice that an endeavor shall be made to decide the petition finally at the stage of admission.

(2.) Heard learned Counsel for the parties.

(3.) The issue involved in this petition is, whether the children of second wife are entitled to be considered for compassionate employment.