UNION OF INDIA Vs. SHANTI DEVI

JUDGEMENT

(1.) Heard Mr. Naresh Dixit, learned counsel for the petitioners.

(2.) This writ application is directed against the order dated 30th August, 2005 passed by Patna Bench of Central Administrative Tribunal (hereinafter referred to as the Tribunal) in O.A. No. 397 of 2003.

(3.) It appears that original applicant namely Smt. Shanti Devi made an application before the railway authorities to appoint her son on compassionate ground as her husband was suffering from mental disease and was not capable to discharge his duties. The prayer made by her, however, was rejected. She filed O.A. before the Tribunal which was disposed of with a direction to the authorities to consider her representation upon which her prayer was rejected on 29.11.2002. The order of rejection however, was again challenged before the Tribunal giving rise to the order impugned.