- (1.) C.M. No. 13219 of 2015 Heard. For the reasons set out in the application, the application is allowed. C.M. No. 15976 of 2015 For the reasons set out in the application, the application is allowed. 1. Heard the submissions made by learned counsel appearing for the petitioners.
(2.) An innocuous order has been passed by the Tribunal to consider afresh the claim of the 1st respondent seeking compassionate appointment on the death of his father in harness in the light of the existing policy.
(3.) It was contended by the learned counsel appearing for the petitioners that after a lapse of nine years from the date of earlier order passed by the petitioner rejecting the claim of the applicant, the Original Application was filed by the 1st respondent. It is also submitted that the existing policy would not apply as the father of the applicant had died prior to the formulation of the existing policy. It is also submitted that the original file was produced before the Tribunal but it had made a wrong observation that the original file was not produced.;