AKHTARI KHATOON Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THIS writ application is directed against order dated 13th November, 2007 passed by Patna Bench of Central Administrative Tribunal, Patna (hereinafter to be referred to as "Tribunal") in O.A. No. 627 of 2005. It is submitted by learned counsel for the petitioner that the prayer of the petitioner for appointment on compassionate ground on account of death of her husband in harness on 4.9.1999 was wrongly rejected even though her husband was working as a casual worker, who had got the temporary status. It is further submitted that the factum of conferring temporary status would be evident from Annexure -2 to this application, which is a letter of DRM/P Samastipur addressed to General Manager(P), North Eastern Railway, Gorakhpur.

(3.) ON the basis of the applications filed by the writ petitioner in the Tribunal the Railway authorities appeared and filed written statement categorically denying the factum of grant of temporary status to her husband.