(1.) The Union of India in its Ministry of Communication and I.T., Department of Posts along with some of its officials have questioned the judgment and order passed by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as the 'Tribunal') dated 01.08.2017 in O.A. No.78 of 2016 (Sanjay Kumar Sah vs. The Union of India), whereby the original application of the respondent-applicant has been allowed and the case of the respondent applicant for compassionate appointment has been remitted to the department for its consideration afresh in accordance with the latest circular dated 30.05.2017.
(2.) We have heard Mr. Anjani Kumar Sharan, learned Assistant Solicitor General for the petitioners and Mr. Jayant Kumar Karn, for the sole respondent.
(3.) The respondent-applicant is a son of an employee of the Postal Department who died in harness on 18.04.2011 while holding the post of Gram Dak Sevak, Branch Postmaster under Darbhanga Postal Division.