ARTI DEVI Vs. SANJIV KAUSHAL

JUDGEMENT

(1.) Application is allowed subject to all just exceptions. In response to the show cause notice issued by this Court reply by way of affidavit of the respondent has been filed wherein it has been submitted that the respondent has preferred SLP (Civil) No.15629 of 2009 against the judgment of this Court dated 22.2.2008 in which notice has been issued vide Annexure R-1.

(2.) It may also be pointed out here that the question of law whether the policy for granting compassionate appointment/assistance prevalent at the time of death of an employee or the policy prevalent on the date of consideration for giving compassionate appointment/assistance to the ward of such employee shall be applicable, is pending before a Larger Bench of this Court in No.5335 of 2009, vide order dated 2.4.2009. Keeping in view of the aforesaid fact, I am not inclined to take cognizance of this petition at this stage. Dismissed.

(3.) However, the petitioner shall be at liberty to fresh contempt petition on the same cause of action after the aforesaid question of law is decided.