MANIPRIYA DEB BARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of filing this writ petition, petitioner Smti. Manipriya Deb Barma has challenged the order dtd. 29/1/2019 passed by the Central Administrative Tribunal, Guwahati Bench (hereinafter referred to as "the tribunal") in OA No. 040/00045 of 2016 whereby the tribunal held that Ms. Rinku Deb Barma (respondent No.4), daughter of late Nagendra Deb Barma through his first wife Smt. Swapna Deb Barma be given compassionate appointment by the official respondents on account of the death of her father Nagendra Deb Barma in harness and directed the said respondents to carry out the order within a period of three months.

(2.) The case of the petitioner which has been projected in her writ petition is as under:

(3.) This court by an order dtd. 7/11/2019 passed in this writ petition directed the parties to maintain status quo. No separate order was passed in I.A 01 of 2019 which was filed by the petitioner for staying the operation of the impugned order of the tribunal.