- (1.) Leave granted.
(2.) Whether compassionate appointment of the appellant is warranted in the facts and circumstances of this case is the question involved herein.
(3.) Appellant is the widow of one Yunus Dastagir Mulani. He was a Peon witking in the respondent, a vocational institution. It is a public charitable trust. Appellant's husband expired on 6.9.1996. She filed an application for appointment on compassionate ground. As no response thereto was received, she made representations.;