SMT. VANDANA MULE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Shri Ashok Chakraverty fairly submits that action of respondents in not granting benefit of compassionate appointment to the petitioner is bad in law. Petitioner has challenged the scheme for payment of ex-gratia lump-sum amount by contending that petitioner has a valuable legal right to get order of compassionate appointment. In alternatively, Shri Chakraverty, learned counsel for the petitioner submits that if he does not succeed, the respondents may be directed to consider the case of the petitioner for grant of ex-gratia amount as per Annexure P-1.

(3.) Heard at length.