BHAGWATI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional Solicitor General for the Union of India.

(2.) OA No. 676/2015 of the present petitioners, who were applicant before the Central Administrative Tribunal, Patna Bench, Patna was dismissed vide order dated 30th August, 2016. The Tribunal dismissed the OA refusing to interfere with the decision of the respondent Postal Department refusing to grant benefit of compassionate appointment, and, therefore, the writ.

(3.) Submission of the counsel for the petitioners is that there was a directive of the Tribunal in the earlier round of litigation for the respondent authorities to consider but the same was not considered and in a summary manner the OA has been dismissed.